Section 4(7) in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
(7)Where it is alleged that the Presiding Officer concerned is unable to discharge the duties of his officer efficiently due to any physical or mental incapacity and the allegation is denied, the Judge may arrange for the medical examination of the Presiding Officer by such Medical Board as may be appointed for the purpose by the President and the Presiding officer concerned shall submit himself to such medical examination within the time specified in this behalf by the Judge.
