Section 22 in The National Green Tribunal (Practices and Procedure) Rules, 2011
22. Application for review.
(1)No application for review shall be entertained unless it is filed within thirty days from the date of receipt of copy of the order sought to be reviewed.(2)A review application shall ordinarily be heard by the Tribunal at the same place of sitting which has passed the order, unless the Chairperson may, for reasons to be recorded in writing, direct it to be heard by Tribunal sitting at any other place.(3)Unless otherwise ordered by the Tribunal sitting at the concerned place, a review application shall be disposed of by circulation and the Tribunal may either dismiss the application or direct notice to the opposite party.(4)When an application for review of any judgment or order has been made and disposed of, no further application for review shall be entertained.(5)No application for review shall be entertained unless it is supported by a duly sworn affidavit indicating therein the source of knowledge, personal or otherwise, and also those which are sworn on the basis of the legal advice.(6)The counter affidavit in review application shall also be on a duly sworn affidavit wherever any averment of fact is disputed.
