22A. [ Suspension of vicepresident. [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
(1)The Director may suspend the vicepresident of a committee/council where,(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Director the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;(b)a case against him in respect of the grounds of removal mentioned under section 22 is under enquiry, after giving him a reasonable opportunity of being heard.(2)The vice-president suspended under sub-section (1) shall not take part in any act or proceeding of the committee during the period of his suspension and shall hand over the records, money or any other property of the committee/council in his possession or under his control to the president or in case the president is also suspended, to such person as the Director may appoint in this behalf:Provided that the suspension period of the vicepresident shall not exceed six months from the date of issuance of suspension order except in criminal cases involving moral turpitude.(3)Any person aggrieved by an order passed under sub-section (1) may, within a period of thirty days from the communication of the order, prefer an appeal to the State Government.]
