Section 5(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(1)The competent authority may suspend a member of the Establishment for the following reasons:(a)an enquiry into grave charges against him is contemplated or is pending; or(b)a complaint against him of any criminal offence is under investigation or trial and if such suspension is necessary in the public interest:Provided that in exceptional cases where the enquiry cannot be completed within three months from the date of suspension by the Executive Authority the person may be suspended for a further period not exceeding three months with the previous sanction of the District Officer of Town Panchayats concerned and for any period beyond six months from the date of suspension with the previous sanction of the Director of Town Panchayats.
