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Union of India - Section

Section 3 in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011

3. Committee for Investigation of complaints.

(1)The Central Government, on receipt of a complaint alleging any definite charges of misbehaviour in respect of, or incapacity to perform the functions of the office in respect of the Claims Commissioner, 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 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 Lawarid Justice - 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 relevant to the inquiry which may be conducted by a Judge of the Supreme Court of India under these rules.
(4)The Committee shall submit its findings to the Central Government as early as possible within, a period that may be specified by the Central Government in this behalf.