Section 10(2)(c) in The National Environment Tribunal Act, 1995

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Union of India - Subsection

Section 10(2)(c) in The National Environment Tribunal Act, 1995

(c)

(i)has, for at least five years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; and

(ii)has adequate knowledge of, or experience in, legal, administrative, scientific or technical aspects of the problems relating to environment; or

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Union of India - Subsection

Section 10(2)(c) in The National Environment Tribunal Act, 1995