(a)When the Chairperson or Deputy Chairperson prima facie appears to be guilty of -(i)Encroachment or unauthorised occupation on any Municipal property or land, or(ii)Acting against the financial interest of Municipality, or(iii)An heinous crime or an offence involving moral turpitude and has remained under detention for more than 48 hours, or(iv)Where the continuation in office is prejudicial to public interest, suspend the Chairperson or Deputy Chairperson.
