Section 41(9) in Himachal Pradesh Societies Registration Act, 2006
(9)Where the Registrar, while proceeding to take action under subsection (1) is of the opinion that suspension of the Governing body or any member during the period of proceedings is necessary in the interest of the Society, he may suspend, such Governing body or member, as the case may be, and where the Governing body is suspended, make such arrangements as he thinks proper for the proper management of the affairs of the Society till the proceedings are completed:Provided that if the Governing body or member so suspended is not removed, it or he shall be reinstated and the period of suspension shall count towards its or his term.
