Section 20(3) in The Punjab Panchayati Raj Act, 1994
(3)The Director may Suspend any sarpanch or Panch where a case against him in respect of any criminal offence is under investigation, enquiry or trial if, in the opinion of the Director, the charge made or proceeding taken against him is likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of character.
