- Notwithstanding anything contained in sections 11 and 12 of the Punjab State Election Commission Act, 1994 (Punjab Act 19 of 1994), the Government may, -(i)where a member prima facie appears to be guilty of, -(a)encroachment or unauthorised 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 of a member as such, is prejudicial to public interest, suspend that member :Provided that the charges on which the member was suspended shall be inquired into expeditiously within a period of one month :Provided further that the period of suspension of the member shall, in no case, exceed six months.
