Section 2 in The National Environment Appellate Authority Act, 1997
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Act” means the Environment (Protection) Act, 1986 (29 of 1986);(b)“Authority” means the National Environment Appellate Authority established under sub-section (1) of section 3;(c)“Chairperson” means the Chairperson of the Authority;(d)“Member” means a Member of the Authority;(e)“prescribed” means prescribed by rules made under this Act;(f)“Vice-Chairperson” means the Vice-Chairperson of the Authority.
