Section 39(1) in The M.P. Panchayat Raj Avam Gram Swaraj 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 [Chapters V-A, VI, IX] [Substituted by M.P. Act No, 5 of 1999 (w.e.f. 5-4-1999).], 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 lo 460 of Chapter XVII and Chapter XVIII of the Indian Penal Code, 1860 (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] [Substituted by M.P. Act No, 5 of 1999 (w.e.f. 5-4-1999).]; or(b)[ x x x.] [Omitted by M.P. Act No. 43 of 1997 (w.e.f. 2-10-1997).]
