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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(7) in The National Environment Tribunal Act, 1995

(7)No appointment of a person as a Judicial Member or a Technical Member shall be made except on the recommendation of a Selection Committee appointed by the Central Government consisting of the following, namely:-
(a) Chairperson ofthe Tribunal Chairperson of theCommittee, ex officio;
(b) Secretary tothe Government of India in the Ministry of Environment andForests Member, exofficio;
(c) Secretary tothe Government of India in the Ministry of Law, Justice andCompany Affairs (Department of Legal Affairs) Member, ex officio;
(d)Director-General, Council of Scientific and Industrial Research Member, exofficio;
(e) anEnvironmentalist to be nominated by the Central Government Member.