Section 16B in The Maharashtra Electricity (Supply) Rules, 1963
16B. Provision for remuneration during suspension.
- While under suspension under section 10 a member shall draw such remuneration as may be decided by the State Government exceeding one-half of the total amount he would have drawn but for his suspension; provided that, if he is reinstated, the State Government may decide whether he should be allowed any additional remuneration for the period of his suspension so however that the total amount received by him during such period shall not exceed the amount he would have drawn but for his suspension.
