- The Government May,(a)When the Chairperson or Deputy Chairperson prima facie appears to be guilty of -(i)Encroachment or unauthorised occupation on any Municipal property or land, or(ii)Acting against the financial interest of Municipality, or(iii)An heinous crime or an offence involving moral turpitude and has remained under detention for more than 48 hours, or(iv)Where the continuation in office is prejudicial to public interest, suspend the Chairperson or Deputy Chairperson.Provided that the charges, on which the Chairperson or Deputy Chairperson was suspended, shall be inquired into expeditiously within a period of one month.Provided further that the period of suspension shall not normally exceed six months.
