Section 13 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
13. Suspension of teachers or other persons employed in colleges.
(1)Whenever a teacher or other person employed in a college is kept under suspension for gross misconduct, the educational agency shall pay him the subsistence allowance every month at half the rate of pay which he was drawing at the time of suspension and in addition to the dearness allowance and other allowances, admissible on the basis of such pay.(2)Whenever a teacher or other person employed in a college is kept under suspension, the grant, payable to the college shall be governed by the following provisions, namely:-(a)Where, after due enquiry, including the appeal, the suspension is found justified , the committee will be entitled to the grant towards the expenditure of subsistence allowances actually paid to the teacher or other person employed in the college and such expenditure shall be taken into account as admissible item for purposes of assessment of grant. Substitutes, if any appointed, may be taken into consideration for assessment of grant if such substitute is a qualified person and is within the sanctioned strength of teaching staff as approved by the Director.(b)Whereas, after due enquiry, including the appeal, the suspension is found not justified, the committee shall not be entitled to any grant in respect of the expenditure on the subsistence allowance paid to the teacher or other person employed in the college. The educational agency shall, however, pay such teacher or other person the full pay and allowance he would have drawn but for his suspension. Any substitute appointed in the place of the said teacher or other person shall not be taken into consideration for assessment to grant.
