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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003

(2)The President shall, by order, appoint the Judge of a High Court nominated by the Chief Justice of India (hereinafter in these rules referred to as Judge) for the purpose of conducting the enquiry.