- The Government may, -(i)where the Mayor, prima facie appears to be guilty of, -(a)encroachment or unauthorized occupation of any municipal property or land; or(b)acting against the financial interests of the municipality; or(c)an heinous crime or an offence involving moral turpitude and has remained under detention for more than 48 hours; or(ii)where the continuation in office of the Mayor is prejudicial to public interest,suspend the Mayor :Provided that the charges on which the Mayor was suspended shall be inquired into expeditiously within a period of one month;Provided further that the period of suspension of the Mayor shall, in no case, exceed six months.
