Section 145(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)The prescribed authority may suspend from office any office bearer -(a)[ who remained in custody for more than fourteen days on a criminal charge or otherwise or against whom charges have been framed in any criminal proceedings under chapter V-A, VI, IX-A, X, XII, sections 302, 303, 304-B, 305, 306, 307, 312 to 318, 336-A, 366-B, 373 to 377 of Chapter XVI, sections 395 to 398, 408, 409, 420, 436, 458 to 460 of Chapter XVII and Chapter XVIII of the Indian Penal Code, 1860 (45 of 1860) or under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) or under sections 41 and 42 of the Indian Forest Act, 1927 (16 of 1927) or under subsection (1) of section 61 of the Punjab Excise Act, 1914 or any law for the time being in force for the prevention of adulteration of food stuff and drugs, suppression of immoral traffic in women and children and protection of civil rights; or] [Substituted by Himachal Pradesh Act No. 17 of 2008, dated 6.10.2008](b)who has been served with a notice alongwith a charge sheet to show cause under this Act, for his removal from the office;(c)where on a complaint made against him the preliminary enquiry prima-facie discloses the misappropriation, misutilization or embezzlement of Panchayat funds or he has been found guilty of misconduct in the discharge of his duties:Provided that any office bearer, if placed under suspension against whom charges have been framed in any criminal proceedings under clause (a), shall remain under suspension till the final decision of the competent court.
