Section 9(3) in The Administrative Tribunals Act, 1985
(3)he Central Government may, by rules, regulate the procedure for the investigation of misbehaviour or incapacity of the Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 8 (w.e.f. 19.2.2007).] or other Member referred to in sub-section (2).
