Section 43(3) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(3)An employee may be placed under suspension by order in writing of the appointing authority for the purpose of holding an enquiry into the charges against him during the period of suspension, he shall be entitled to subsistence allowance equal to one half of substantive pay plus allowance thereon, provided that if no penalty under clause (ii) to (ix) of sub- regulation (i) is imposed, the employee shall be refunded the difference between his substantive pay and the emoluments which he would have received but for such suspension on his reinstatment for the period he was under suspension and that if a penalty is imposed upon him under the said clause, no order shall be passed which shall have affect of compelling him to refund such subsistence allowances.The period during which an employee is under suspension shall, if he is not dismissed from service be treated as period spent on duty or leave or as the appointing authority may direct; provided further that the employee on deputation shall be suspended only in accordance with the procedure and rules/regulations applicable to him in his parent service.
