Section 12(3) in The National Environment Appellate Authority (Appeal) Rules, 1997
(3)If the members of the Authority differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority, but if the members are equally divided, they shall state the point or points on which they differ and make a reference to the Chairperson of the Authority and his opinion on the point shall be the opinion of the majority.
