Judges (Inquiry) Act, 1968

No.51 OF 1968

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Investigation into misbehavior or incapacity of Judge by Committee
4	Report of Committee
5	Powers of Committee
6	Consideration of report and procedure for presentation of an address for removal of Judge
7	Power to make rules

[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:-