Section 52(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)If an enquiry is held under sub-section (1), the [Government or any other officer specially empowered or authorized in this behalf] [Substituted 'Government' by Act No. 5 of 2018, dated 8.8.2018.] may suspend the Chairman or the member of the Panchayati Adalat.
