Section 13 in The National Environment Appellate Authority Act, 1997
13. Financial and administrative powers of Chairperson.—
The Chairperson shall exercise such financial and administrative powers as may be vested in him under the rules:Provided that the Chairperson shall have authority to delegate such of his financial and administrative powers as he may think fit to the Vice-Chairperson or any other officer subject to the condition that the Vice-Chairperson or such other officer shall, while exercising such delegated powers, continue to act under the direction, control and supervision of the Chairperson.
