Section 36(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)If having regard to the nature of charges and the circumstances in any case, the [appointing authority or the disciplinary authority] [Substituted by Notification No. F-4-74-05-XVIII-1, dated 28-4-2005, for the words 'appointing authority'.] is satisfied that it is necessary or desirable to place, under suspension the member of the service against whom disciplinary proceeding is contemplated or is pending, it may subject to the provisions of sub-section (2) of Section 86 of the Act, pass an order placing him under suspension.
