Section 2 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
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the National Green Tribunal Act, 2010 (19 of 2010);(b)"Section" means a Section of the Act;(c)"Tribunal" means the National Green Tribunal established under Section 3 of the Act.(2)The words and expression used and not defined in these rules, but defined in the Act shall have the same meanings respectively assigned to them in the Act.
