Section 4(7) in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011
(7)Where it is alleged that the Claims Commissioner is unable to discharge the duties of his office efficiently due to any physical or mental incapacity and the allegation is denied, the Judge may arrange for the medical examination of the Claims Commissioner by such Medical Board as may be appointed for the purpose by the Central Government and the Claims Commissioner concerned shall submit himself to such Medical Board for medical examination within the time specified in this behalf by the Judge.
