Section 145(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)The order of suspension under sub-section (1) or (2) shall be reported, in the case of office bearers of Zila Parishad, to the Divisional Commissioner concerned, and in the case of office bearers of Panchayat Samiti and Gram Panchayat, to the Deputy Commissioner concerned, within a period of ten days from the date of suspension, who shall, thereafter within ten days from the date of receipt of such report, order enquiry under section 146 and shall complete enquiry and action within six months and in case enquiry and action is not completed within stipulated period, the suspension order shall be deemed to have been revoked and formal order shall be issued accordingly.
