Section 138(4) in Uttarakhand Panchayati Raj Act, 2016
(4)Suspension. - (a) If after the preliminary enquiry, the Pradhan, Up pradhan, Pramukh, Up pramukh, Chairman, Vice chairman found guilty in prima facie than till the final enquiry, the State Government may suspend him.(b)If it is proved that the meeting of Gram Sabha/ Gram Panchayat is convened in the house of Pradhan/ Up Pradhan than after enquiry against the concerning person, the State Government may suspend him;Provided that no order shall be passed adversely affecting an person by the State Government/ designated authority unless such person has been given an opportunity of making his representation;Provided further that the preliminary inquiry shall be completed within one month and the final inquiry shall be completed within six months, positively.
