Section 19 in The National Green Tribunal (Practices and Procedure) Rules, 2011
19. Maintenance of diary.
(1)The concerned officer of the Tribunal shall maintain legibly a case diary, wherein he shall record the proceedings for each case listed in the daily cause list.(2)The matters to be recorded in the diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be.
