Section 33(1) in U.P. Zila Panchayats Service Rules, 1970
(1)A [Zila Panchayats] servant against whose conduct an enquiry is contemplated, or is proceeding may be placed under suspension pending the conclusion of the inquiry in the discretion of the Appointing Authority :Provided that in the case of any [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant or class of [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servants, not belonging to [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] service, the Appointing Authority may delegate its power under this sub-rule to the next lower authority :Provided further that any other authority empowered by the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] by general or special order in this behalf, may place a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant under suspension or under this sub-rule.(1-A) A [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant in respect of, or against whom an investigation, inquiry or trial relating to a criminal charge is pending may, at the discretion of the Appointing Authority under whom he is serving, be placed under suspension until the termination of all proceeding relating to that charge, if the charge is connected with his position as a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant or is likely to embarrass him in the discharge of his duties or involves moral turpitude.
