Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 113] [Entire Act]

State of Punjab - Subsection

Section 113(1) in The Punjab Panchayati Raj Act, 1994

(1)The State Government may, during the course of an inquiry, suspend a Member of a Panchayat Samiti for any of the reasons for which he can be removed and debar him from taking part in any act or proceedings of the said body during the inquiry.