Section 3 in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009
3. Committee for Investigation of complaints.
(1)If a written complaint, alleging any definite charges of misbehaviour or incapacity to perform the functions of the offices in respect of the Chairperson or the Member, as the case maybe, is received by the Central Government, shall make a preliminary scrutiny of such complaint.(2)If, on preliminary scrutiny, the Central Government considers it necessary to investigate into the allegation, it shall place the complaint together with other material as may be available, before a Committee Consisting of the following officers to investigate the charges of allegations made in the complaint, namely :-(i)the Secretary (Co-ordination and Public Grievances) in the Cabinet Secretariat, Government of India - Chairman;(ii)the Secretary, Department of Information Technology, Government of India - Member;(iii)the Secretary, Department of Legal Affairs, Ministry of Law and Justice, Government of India - Member.(3)The Committee shall devise its own procedure and method of investigation, which may include recording of evidence of the complainant and collection of material under rule 4, which may be relevant to the conduct of inquiry.(4)The Committee shall submit its findings to the President as early as possible within a period that may be specified by the President in this behalf.
