Section 2 in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Chairperson And Vice-Chairperson) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires,--(a)"Act" means the National Environment Appellate Authority Act, 1997 (22 of 1997);(b)"Authority" means the National Environment Appellate Authority established under sub-section (1) of Section 3 of the Act;(c)"Chairperson" means the Chairperson of the Authority;(d)"Vice-Chairperson" means the Vice-Chairperson of the Authority;
