Section 16 in The National Green Tribunal (Manner of Appointment of Judicial and Expert Members, Salaries, Allowances and other Terms and Conditions of Service of Chairperson and other Members and Procedure for Inquiry) Rules, 2010
16. Conditions of service of sitting Judge of Supreme Court or a Judge of a High Court appointed as Chairperson or Judicial Member.
- Notwithstanding anything contained in these rules, where a sitting judge of the Supreme Court or a Chief Justice of a High Court is appointed as the Chairperson or a Judicial Member of the Tribunal, as the case may be, the service conditions as contained in the Supreme Court Judges (Conditions of Service) Act, 1958 or the High Court Judges (Conditions of Service) Act, 1954, as the case maybe, and the rules made thereunder shall apply to him.
