(1)If having regard to the nature of charges the circumstances in any case, the State Government or the Appointing Authority is satisfied that it is necessary or desirable to place under suspension the member of the service against whom disciplinary proceedings is contemplated or is pending it may subject to the provisions of the Act pass an order placing him under suspension.(2)A member of the service detained in police custody, whether on a criminal charge or otherwise for a period longer than forty-eight hours, shall be deemed to have been suspended with effect from the date of detention under this rule.(3)A member of service against whom a criminal charge is pending may at the discretion of the State Government or the Appointing Authority be placed under suspension until the determination of the proceeding if the charge is connected with his duties or is likely to embarrass him the discharge of his duties in the Market Committee or involves moral turpitude.
