Section 89(4) in The Himachal Pradesh Police Act, 2007
(4)Where a Police Officer is suspended (whether in connection with any disciplinary proceeding or otherwise) and any other disciplinary proceeding is commenced against him during the continuance of his suspension, the authority competent to place him under suspension may, for reasons to be recorded in writing, direct that the Police Officer shall continue to be under suspension until the termination of all or any such proceedings.
