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[Cites 0, Cited by 1] [Section 160(1)] [Section 160] [Entire Act]

State of Haryana - Subsection

Section 160(1)(a) in Haryana Panchayati Raj Act, 1994

(a)The Government may suspend any President or Vice-President or Member, as the case may be, where a case against him/her in respect of any criminal offence is under investigation, inquiry or trial and if, in the opinion of the Government, the charge made, or proceedings taken against him/her are likely to embarrass him/her in the discharge of duties or involves moral turpitude or defect of character;