Section 19(4) in The National Green Tribunal Act, 2010
(4)The Tribunal shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872, requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents;(f)reviewing its decision;(g)dismissing an application for default or deciding it ex parte;(h)setting aside any order of dismissal of any application for default or any order passed by it ex parte;(i)pass an interim order (including granting an injunction or stay) after providing the parties concerned an opportunity to be heard, on any application made or appeal filed under this Act;(j)pass an order requiring any person to cease and desist from committing or causing any violation of any enactment specified in Schedule I;(k)any other matter which may be prescribed.
