- Not withstanding any law for the time being in force, the Government may suspend a member.(i)Where a member prima-facie appears to be guilty of -(a)Encroachment or unauthorised occupation any Municipal property or land or(b)Acting against the financial interests of Municipal Council or Town Council(c)An heinous crime or an offences involving moral turpitude has remained under detention for more than 48 hours; or(ii)Where the continuation of a member as such is prejudicial to public interest.Provided that the charges on which the member was suspended shall be inquired into expeditiously within a period of one month.Provided further that the period of suspension of the member shall into no case exceed six months.
