Section 3(2) in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
(2)If, on preliminary scrutiny, the President 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 persons to investigate the charges of allegations made in the complaint:(i)Secretary(Coordination and Public Grievances), Chairman; Cabinet Secretariat(ii)Secretary Ministry of Road Transport and Member; Highways(iii)Secretary, Department of Legal Affairs, Member.Ministry of Law and Justice
