Section 21(1) in The National Green Tribunal (Manner of Appointment of Judicial and Expert Members, Salaries, Allowances and other Terms and Conditions of Service of Chairperson and other Members and Procedure for Inquiry) Rules, 2010
(1)If on the receipt of the findings of the Committee, the President is of the opinion that there are reasonable grounds for making an inquiry into the truth of any imputation of misbehaviour of incapacity of the chairperson or a Judicial or an Expert Member, he shall make a reference to the Chief Justice of India requesting him to nominate a Judge of the Supreme Court to conduct the inquiry.
