Section 28(c) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
(c)Pending such enquiry, the employee may be suspended, but if on the conclusion of the enquiry he/she is acquitted of the charge(s) lie/she shall be deemed to have been on duty and shall be entitled to the full pay and allowances and all other privileges for the period of suspension and if some punishment other than dismissal is indicted, the whole or a part of the period of suspension, may at the discretion of the appointing authority, be treated as on duty with the right to a corresponding portion of pay, allowance etc.
