Section 11(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)The State Government may place under suspension a member or Chairman against whom an enquiry relating to the abuse of his position as a member or Chairman is pending in a court of law, or under the orders of the State Government or the Board, till final orders have been passed on the legal proceedings of the enquiry, as the case may be. Such member or Chairman shall take part in any proceedings of the Board during the period of suspension.
