Section 145(5) in The Himachal Pradesh Panchayati Raj Act, 1994
(5)A person who has been suspended under sub-section (1) or sub-section (2) shall also forthwith stand suspended from the office of member or office bearer of any other Panchayat of which he is a member or office bearer. Such person shall also be disqualified for being elected, under the Act during his suspension.
