Section 3(2) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017

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Union of India - Subsection

Section 3(2) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017

(2)If, on preliminary scrutiny, the Central Government, 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, namely:-

(i)	Secretary (Co-ordination and Public Grievances) CabinetSecretariat	- Chairman.
(ii)	Secretary, Ministry of Urban Development	- Member
(iii)	Secretary, Department of Legal Affairs, Ministry of Law andJustice	- Member

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Union of India - Subsection

Section 3(2) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017