Section 27(5) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(5)Where it is alleged that the Chairperson or Member of an Appellate Tribunal is unable to discharge the duties of his office efficiently due to any physical or mental incapacity and the allegation is denied, the Judge may arrange for the medical examination of the Chairperson or Member of the Appellate Tribunal.
