Section 160(1) in Haryana Panchayati Raj Act, 1994
(1)(a)The Government may suspend any President or Vice-President or Member, as the case may be, where a case against him/her in respect of any criminal offence is under investigation, inquiry or trial and if, in the opinion of the Government, the charge made, or proceedings taken against him/her are likely to embarrass him/her in the discharge of duties or involves moral turpitude or defect of character;(b)The Government may, during the course of enquiry, suspend any President or Vice-President or Member, as the case may be, for any of the reasons mentioned in sub-section (2) for which he can be removed after giving him adequate opportunity;(c)Any President or Vice-President or Member, as the case may be, suspended under this sub-section shall not take part in any act or proceeding of the Zila Parishad or a Committee during the period of his suspension and shall hand over the records, money or any other property of the Zila Parishad in his possession or under his control to-(i)Vice-President, if he is President;(ii)President if he is Vice-President; and(iii)if both the President and Vice-President are suspended to a Member commanding majority in the Zila Parishad :Provided that the suspension period of a Member, Vice-President or President, as the case may be, shall not exceed six months from the date of issuance of suspension order.
