- A member of service who is placed under suspension shall during the period of such suspension, be entitled to the following payments :(a)during the first year of suspension subsistence allowance at the rate of half of the amount of leave salary which the member would have drawn, under leave rules applicable to him, if he had been on leave on average pay and for any period subsequent thereto, at three-fourth of such salary.(b)in addition he may be granted to such extent and subject to such conditions as the authority ordering his suspension may direct,-(i)dearness allowance not exceeding the amount admissible as such, had he been on leave on leave salary equal to the rate of subsistence allowance payable from time to time; and(ii)other compensatory allowance (except house rent allowance granted in lieu of rent free quarters) of which he was in receipt on the date of suspension.
