(2)The President, in the case of the Union Commission or a Joint Commission, and the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule. ], in the case of a State Commission, may suspend from office the Chairman or any other member of the Commission in respect of whom a reference has been made to the Supreme Court under clause (1) until the President has passed orders on receipt of the report of the Supreme Court on such reference.
