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[Cites 0, Cited by 32] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(6) in Rajasthan Municipalities Act, 2009

(6)Notwithstanding the foregoing provisions of this Section, the State Government may place under suspension a member against whom proceedings have been commenced under this Section until the conclusion of the inquiry and the passing of the final order and the member so suspended shall not be entitled to take part in any proceedings of the Municipality or otherwise perform the duties of a member thereof.