Section 7 in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011
7. Suspension of Claims Commissioner.
- Notwithstanding anything contained in rule 4 and without prejudice to any action being taken in accordance with the said rule, the Central Government, keeping in view the gravity of charges may suspend the Claims Commissioner against whom a complaint is under investigation or inquiry.
