Section 13 in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003
13.
/646In exercise of the powers conferred by clause (s) of sub-section (2) of section 87, read with sub-section (3) of section 54 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely :-
