Section 36(1) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(1)If having regard to the nature of charges and the circumstances in any case, the appointing authority or the disciplinary authority is satisfied that it is necessary or desirable to place, under suspension the member of the service against whom disciplinary proceeding is contemplated or is pending, it may subject to the provisions of sub-section (2) of Section 86 of the Act, pass an order placing him under suspension.
