Section 6 in The National Green Tribunal (Practices and Procedure) Rules, 2011
6. Sitting at place other than the place where it shall ordinarily sit.
- If at any time the Judicial Member of Tribunal is satisfied that circumstances exist which render it necessary to have its sitting at any place, other than the place at which it ordinarily sits, falling within its territorial jurisdiction, he may with the previous approval of the Chairperson direct that the sitting shall be held at any such appropriate place.
