Section 18 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
18. Residuary provisions.
- Matter relating to the terms and conditions of service of the Chairperson or a Member, as the case may be, with respect to which no express provision has been made under these rules, shall be referred by the Tribunal to the Central Government for its decision.
