Section 21 in The Railway Claims Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of The Chairman, Vice-Chairman And Members) Rules, 1991
21.
/936In exercise of the powers conferred by sub-section (1) read with clause (a) of sub-section (2) of section 30 of the Railway Claims Tribunal Act, 1987 (54 of 1987), the Central Govern-ment hereby makes the following rules to regulate the procedure for investigation of misbehaviour and incapacity of the Chairman, Vice-Chairman and Members of the Railway Claims Tribunal, namely:-
