Section 3(1) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009
(1)If a written complaint, alleging any definite charges of misbehaviour or incapacity to perform the functions of the offices in respect of the Chairperson or the Member, as the case maybe, is received by the Central Government, shall make a preliminary scrutiny of such complaint.
