Section 9 in The National Green Tribunal (Practices and Procedure) Rules, 2011
9. Presentation and scrutiny of application or appeal.
(1)The Registrar, or the officer authorised by him under rule 8, shall endorse on every application or appeal, as the case may be, the date on which it is presented or deemed to have been presented under that rule and shall sign the endorsement.(2)If, on scrutiny, the application or appeal, as the case may be, is found to be in order, it shall be duly registered in a register in Form IV and assigned a serial number.
