Section 215 in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
215.
In exercise of the powers conferred by sub-section (1) read with clause (d) of sub-section (2) of section 50 of the Control of National Highways (Land and Traffic) Act, 2002 (13of 2003), the Central Government hereby makes the following rules, namely:
