Section 109(1) in Haryana Panchayati Raj Act, 1994
(1)The Government may, during the course of any inquiry suspend a member, Vice-Chairman or Chairman as the case may be, of a Panchayat Samiti for any of the reasons for which he can be removed and debar him from taking part in any act or proceedings of the said body, during the inquiry :Provided that the suspension period of a Member, Vice-Chairman or Chairman, as the case may be, shall not exceed six months from the date of issuance of suspension order.
