Section 13 in The National Green Tribunal (Practices and Procedure) Rules, 2011
13. Contents of application or appeal.
(1)Every application or appeal filed under rule 8 shall set forth concisely under distinct heads the grounds for such application or appeal and such grounds shall be numbered consecutively.(2)Every application or appeal including any miscellaneous application shall be typed in double space on one side on thick paper of good quality.(3)It shall not be necessary to present a separate application or appeal to seek an interim order or direction if in original application or appeal the same relief is prayed for.(4)An applicant or appellant may, subsequent to the filing of an application or appeal under section 18 of the Act, apply for an interim order or direction by way of an application in Form I or Form II, as the case may be.(5)Every application or appeal, as the case may be shall be accompanied by the following documents, namely:- (a) attested true copy of the order against which the application or appeal, as the case may be, is filed;(b)copies of the documents relied upon by the applicant or appellant, as the case may be, and referred to in the application or appeal;(c)an index or the documents.(6)The documents referred to in sub-rule (5) may be attested by a legal practitioner or by a gazetted officer and each document shall be marked serially as Annexures - A1, A2, A3 and so on.(7)Where an applications or appeal, as the case may be, is filed by any agent, the documents authorising him to act as such agent shall also be appended to the application or appeal:Provided that where an application or appeal, as the case may be, is filed by a legal practitioner, it shall be accompanied by a duly executed 'Vakalatnama'.
