Section 3(2) in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003
(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 the charges of allegations made in the complaint:-(i)Secretary (Co-ordination and Public Grievances)Cabinet Secretariat -Chairman;(ii)Secretary, Department of Information Technology-Member;(iii)Secretary, Department of Legal Affairs, Ministry, of Law and Justice -Member.
