Section 4(9) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009
(9)If the Chairperson or the Member, as the case maybe, 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 Chairperson or the Member, as the case maybe, has refused to undergo, and the Judge may, on receipt of such report, presume that the Chairperson or the Member, as the case may be, suffers from such physical or mental incapacity as is alleged in the article of charges referred to clause (a) of sub-rule (4).
