Section 5 in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
5. Application of the Departmental Enquiries (Enforcement of Witness and Production of Documents)Act, 1972 to Enquiries under these rules
.-The provisions of the Departmental Enquiries (Enforcement of Witness and Production of Documents)Act, 1972 (18 of 1972), shall apply to the Enquiries made under these rules as they apply to departmental Enquiries.
