Section 24 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
24. Suspension of Judicial Member.
- Notwithstanding anything contained in rule 6 and without prejudice to any action being taken in accordance with the said rule, the President, keeping in view the gravity of charges, may suspend the Judicial Member of the Tribunal against whom a reference has been made to the Supreme Court.
