NOTIFICATION
G.S.R. 1473(E).—In exercise of powers conferred by sub-section (4) of Section 4 read with Section 35 of the National Green Tribunal Act, 2010 (19 of 2010), the Central Government hereby makes following rules to amend the National Green Tribunal (Practices and Procedure) Rules, 2011, namely:—
1.Short title and commencement.— (1) These rules may be called the National Green Tribunal (Practices and Procedure) Amendment Rules, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the National Green Tribunal (Practices and Procedure) Rules, 2011, in Rule 3, in sub-rule (1), the following proviso shall be inserted, namely:—
“Provided that in exceptional circumstances the Chairperson may constitute a Single Member Bench.”.
[F. No. 17(52)/2017-PL/NGT]
Note: The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), vide number G.S.R. 296(E), dated the 4th April, 2011.
Ministry of Environment, Forest and Climate Change