Section 272(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The prescribed authority may suspend from office any office bearer -(a)against whom charges have been framed in any criminal proceeding under Chapters V-A, VI, IX-A, X, XII, sections 302, 303, 304-B, 305, 306, 312 to 318, 336-A, 336-B, 373 to 377 of Chapter XVI, sections, 395 to 398, 408, 409, 458 to 460 of Chapter XVII and Chapter XVIII of the Indian Penal Code, 1860 (45 of 1860) or under any law for the time being in force for prevention of adulteration of food stuff and drugs, suppression of immoral traffic in women and children and protection of civil rights ; or(b)who has been served with a notice alongwith a charge sheet to show cause under this Act for his removal from the office.
