Section 11(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(2)The State Government may place under suspension a member, orChairperson against whom an inquiry relating to the abuse of his position as a memberor Chairperson is pending before it or in a court of law, or under the orders of the StateGovernment or the Board till final orders have been passed on the legal proceedings orthe enquiry as the case may be. Such member or Chairperson shall not take part in anyproceedings of the Board during the period of suspension.
