Section 21(4) 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
(4)The President shall forward to the Judge a copy of-(i)the articles of charges against the Member concerned or the statement of imputations;(ii)the statement of witnesses, if any; and(iii)material documents relevant to the inquiry.
