Section 36 in The M.P. Municipal Service (Executive) Rules, 1973
36. Suspension pending disciplinary proceedings.
(1)If having regard to the nature of charges and the circumstances in any case, the [appointing authority or the disciplinary authority] [Substituted by Notification No. F-4-74-05-XVIII-1, dated 28-4-2005, for the words 'appointing authority'.] is satisfied that it is necessary or desirable to place, under suspension the member of the service against whom disciplinary proceeding is contemplated or is pending, it may subject to the provisions of sub-section (2) of Section 86 of the Act, pass an order placing him under suspension.(2)A member of the service detained in police custody, whether on a criminal charge or otherwise for a period longer than forty-eight hours, shall be deemed to have been suspended with effect from the date of detention under this rule.(3)A member of service against whom a criminal charge is pending may at the discretion of the appointing authority, be placed under suspension until the termination of the proceedings, if the charges arc connected with his duties as a municipal servant or is likely to embrace him in the discharge of his duties in the Municipality or involves moral turpitude.
