Section 32(5) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(5)Where it is alleged that the Chairperson or member of the Authority or the Appellate Tribunal as the case may be 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 Chairperson or member of the Authority or the Appellate Tribunal, as the case may be.
