Section 37(6) in The National Green Tribunal (Practices and Procedure) Rules, 2011
(6)The Nodal Agency or other Department or authority or agency referred to in sub-rule (4) may associate expert agencies, like, the State Pollution Control Board or other technical institutions having expertise in the formulation and execution of project or schemes for restitution of environment, in accordance with the directions of the Tribunal.Form I[See rule 8(1)]Before The National Green Tribunal sitting at ...........Memorandum of Application/ Appeal(Under Section 18(1) read with Sections 14, 15, 16 & 17 of National Green Tribunal Act, 2010)Application/Appeal No ........ of .....Between:
