Section 37 in Life Insurance Corporation of India (Staff) Regulations, 1960
37. [ Subsistence Allowance. [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
- An employee under suspension shall be entitled to subsistence allowance as specified hereunder:(a)Where the enquiry is domestic, for the first 90 days of suspension, 50% of the salary which the employee would have drawn had he been on privilege leave; 75% of the salary thereafter.Provided that where such enquiry is prolonged beyond a period of 90 days for reasons directly attributable to the employee, the subsistence allowance shall, for the period exceeding 90 days, be reduced to ¼th of such salary.(b)Where the enquiry is conducted by an outside agency, for the first 180 days of suspension, 50% of the salary he would have drawn had he been on privilege leave; 75% of the salary thereafter.Provided that where such enquiry is prolonged beyond a period of 180 days for reasons directly attributable to the employee, the subsistence allowance shall, for the period exceeding 180 days, be reduced to ¼th of such salary.]
