Section 39(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)The order of suspension under sub-section (1) shall be reported to the State Government within a period of ten days and shall be subject to such orders as the State Government may deem fit to pass. If the order of suspension is not confirmed by the State Government within 90 days from the dale of receipt of such report it shall be deemed lo have vacated.
