Section 40(1) in The Gujarat Municipalities Act, 1963
(1)The State Government or any officer authorised by it, may suspend from office a president or vice-president against whom any criminal proceedings in respect of any offence alleged to have been committed by him under the Prevention of Corruption Act, 1947 (2 of 1947), or the Bombay Prohibition Act, 1949 (Bom XXV of 1949), or while acting or purporting to act in the discharge of his duties under this Act have been instituted or who has been detained in a prison during trial under the provisions of any law for the time being in force.
