Section 39(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)The prescribed authority may suspend from office any-office bearer,-(a)against whom charges have been framed in any criminal proceedings under Chapter V A, Vi, IX, IX-A, X, XII, Sections 302, 303, 304-B, 305, 306, 312 to 318, 366-A, 366-B, 373 to 377 of Chapter XVI, Sections 395 to 398, 408, 409, 458 to 460 of Chapter XVII and Chapter XVIII of the Indian Penal Code, I860 (XLV of 1860) or under any Law for the time being in force for the prevention of adulteration of food stuff and drugs, suppression of immoral traffic in women and children, Protection of Civil Rights and Prevention of Corruption; or(b)[ on whom, show cause notice along with charge-sheet under this Act, has been served for removal from office.] [Inserted by C.G. Act No. 9 of 2004.]
