Section 3 in The National Green Tribunal (Practices and Procedure) Rules, 2011
3. Distribution of business amongst the different ordinary place or places of Sittings of Tribunal.
(1)The Chairperson may constitute a bench of two or more members consisting of at least one Judicial Member and one Expert Member.[Provided that in exceptional circumstances the Chairperson may constitute a single Member Bench] [Inserted by Notification No. G.S.R. 1473(E), dated 1.12.2017 (w.e.f. 4.4.2011).].(2)The Chairperson shall have the power to decide the distribution of the business of the Tribunal amongst the members of the Tribunal sitting at different places by order and specify the matters which may be dealt with by each such sitting in accordance with the provisions of clause (d) of sub-section (4) of section 4 of the Act.(3)If any question arises as to whether any matter falls within the purview of the business allocated to a place of sitting, the decision of the Chairperson shall be final.Explanation. - The expression "matter" includes application for interim relief.
