Section 5 in The National Green Tribunal (Practices and Procedure) Rules, 2011
5. Minimum number of members who shall hear application or appeal.
(1)The Tribunal shall hear an application or appeal, as the case may be, consisting of at least by a Judicial and an Expert Member.(2)Where the Chairperson considers it necessary that a particular case or cases be heard and decided by the Tribunal consisting of more than two members he may by order in writing direct that such case or cases, be heard by such members of the Tribunal as may be specified in that order.
