Section 1 in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
1. Short title,commencement and application
.-(1) These rules may be called The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules , 2003.(2)They shall come into force on the [date] [Brought into force on 27.1.2005.] on which the Act comes into force.(3)These rules shall be applicable to every Presiding Officer of the National Highways Tribunal established under the Act.
