Section 31(2) in The National Environment Tribunal Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the particulars which an application shall contain, the documents and the fee which shall be accompanied with it and the limit of annual income of a person so as to ennoble him to make application without paying any fee, under sub-section (5) of section 4;(b)any such matter in respect of which the Tribunal shall have powers of a civil court, under clause (i) of sub-section (4) of section 5;(c)the case or cases which, having regard to the nature of the questions involved, requires or require to be decided by a Bench of more than two members, under clause (d) of sub-section (3) of section 9;(d)procedure for the investigation of misbehaviour or incapacity of the Chairperson, Vice-Chairperson or other Member of the Tribunal under sub-section (3) of section 13;(e)the salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson, Vice-Chairperson and other Members under section 14;(f)financial and administrative powers of the Chairperson over the Benches under section 16;(g)the salaries and allowances and conditions of service of the officers and other employes of the Tribunal under sub-section (3) of section 17;(h)the person or the authority by whom, the manner in which and the purposes of environment for which the amount of compensation credited to the Environmental Relief Fund shall be utilised under sub-section (2) of section 22; and(i)any other matter which is required to be, or may be, prescribed.
