Section 37A(2) in Haryana Municipal Corporation Act, 1994
(2)A [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] or Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], as the case may be, suspended under sub-section (1), shall not take Part in any act or proceedings of the Corporation during the period of suspension and shall hand over the records, money or any other property of the Corporation in his possession or under his control -[***] [Omitted '(i) to Senior Deputy Mayor if he is Mayor;' by Haryana Act No. 28 of 2018, dated 4.10.2018.](ii)to Mayor if he is Senior Deputy Mayor and Deputy Mayor; and(iii)in case the [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] are suspended, to such person as Commissioner of Division may appoint in this behalf :Provided that he suspension period of [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], as the case may, be shall not exceed six months from the date of issuance of suspension order except in criminal cases, involving moral turpitude.
