Section 3(2) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009
(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.
