(2)[ Any Sarpanch or Panch, as the case may be, suspended under sub-section (1), shall not take part in any act or proceeding of the Gram Panchayat during the period of his suspension and shall hand over the records, money or any other property of the Gram Panchayat in his possession or under his control -(i)if he is a Sarpanch to a Panch commanding majority in the Gram Panchayat;(ii)if he is Panch to Sarpanch;Provided that the suspension period of a Panch, or a Sarpanch, as the case may be, shall not exceed one year from the date of handing over the charge in pursuance of the suspension order except in criminal cases involving moral turpitude.] [Substituted vide Haryana Act No. 10 of 1999.]
