(3)[-] [Omitted by Haryana Act No. 12 of 1979.][14A. [Suspension of president and members.] [Inserted vide Haryana Act No. 18 of 1998.] - (1) The Director may, [suspend the president or any member] [Substituted 'suspend any member' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of a committee where -(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Director the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;(b)during the course of an enquiry for any of the reasons for which he can be removed under section 14, after giving him a reasonable opportunity of being heard.
