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Union of India - Section

Section 20 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

20. Committee for investigation of complaints.

(1)If a written complaint alleging any definite charge of misbehaviour or incapacity to perform the functions of the office in respect of the chairperson or a Judicial Member or an Expert Member is received by the Central Government, it shall make a preliminary scrutiny of such complaint.
(2)If, on preliminary scrutiny, the Central Government considers it necessary to investigate into the allegation, it shall place the complaint together with supporting material as may be available, before a Committee consisting of the following officers to investigate into the charges made in the complaint, namely :-
(i) Cabinet Secretary — Chairperson
(ii) Secretary, Ministry of Environment and Forests — Member
(iii) Secretary, Department of Legal Affairs, Ministry of Lawand Justice — Member
(3)The Committee shall devise its own procedure and method of investigation which may include recording of evidence of the complainant and collection of material evidence relevant to the inquiry which may be conducted by a Judge of the Supreme Court under these rules.
(4)The Committee shall submit its findings to the President as early as possible within a period that maybe specified by the President in this behalf.