Section 10(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(3)The Government may, in consultation with the Chairperson of the inquiry authority, suspend any Member of the Commission in respect of whom a reference has been made to the Chairperson of the inquiry authority under sub-section (2) until the Government has passed orders on receipt of the report of the Chairperson of the Inquiry Authority on such reference.
