Judges (Inquiry) Act, 1968
No.51 OF 1968
[5th December, 1968 ]
An Act to regulate the procedure for the investigation and proof of the misbehavior or incapacity of a Judge of the Supreme Court or of a High Court and for the presentation of an address by Parliament to the President and for matters connected therewith.
BE it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:-