- The Government, may,(i)where the President prima facie appears to be guilty of, -(a)encroachment or unauthorized occupation of any municipal property or land; or(b)acting against the financial interests of the municipality; or(c)an heinuous crime or an offence involving moral turpitude and has remained under detention for more than 48 hours; or(ii)where the continuation in office of the President is prejudicial to public interest, suspend the President :Provided that the charges on which the President was suspended, shall be inquired into expeditiously within a period of one month :Provided further that the period of suspension of the President shall, in no case, exceed six months.
