Section 4 in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
4. Judge to conduct enquiry
.-(1) If the President is of the opinion that there are reasonable grounds for making an enquiry into the truth of any imputation of misbehaviour or incapacity of a Presiding Officer, he shall make a reference to the Chief justice of India requesting him to nominate a Judge of a High Court to conduct the enquiry.(2)The President shall, by order, appoint the Judge of a High Court nominated by the Chief Justice of India (hereinafter in these rules referred to as Judge) for the purpose of conducting the enquiry.(3)Notice of appointment of a Judge under sub-rule (2)shall be given to the Presiding Officer concerned.(4)The President shall forward to the Judge a copy of(a)the articles of charges against the Presiding Officer concerned and the statement of imputation;(b)the statement of witnesses, if any; and(c)material documents relevant to the enquiry.(5)The Judge shall complete the enquiry within such time or further time as may be specified by the President.(6)The Presiding Officer concerned shall be given a reasonable opportunity of presenting a written statement of defence within such time as may be specified in this behalf by the Judge.(7)Where it is alleged that the Presiding Officer concerned is unable to discharge the duties of his officer efficiently due to any physical or mental incapacity and the allegation is denied, the Judge may arrange for the medical examination of the Presiding Officer by such Medical Board as may be appointed for the purpose by the President and the Presiding officer concerned shall submit himself to such medical examination within the time specified in this behalf by the Judge.(8)The Medical Board shall undertake such medical examination of the Presiding Officer as may be considered necessary and submit a report to the Judge stating therein whether the incapacity is such as to render the Presiding Officer unfit to continue in office.(9)If the Presiding Officer refuses to undergo such medical examination as considered necessary by the Medical Board, the Board shall submit a report to the Judge stating therein the examination which the Presiding Officer has refused to undergo, and the Judge may, on receipt of such report, presume that the Presiding Officer suffers from such physical or mental incapacity as is alleged in the complaint.(10)The Judge may, after considering the written statement of the Presiding Officer and the medical report, if any, amend the charges referred to in clause (a) of sub-rule (4) and in such a case, the Presiding Officer shall be given a reasonable opportunity of presenting a fresh written statement of defence .(11)The Central Government shall appoint an officer of that Government or an advocate to present the case against the Presiding Officer.(12)Where the Central Government has appointed an advocate to present its case before the Judge, the Presiding Officer concerned shall also be allowed to present his case by an advocate chosen by him.
