National Environment Appellate Authority Act, 1997
2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "Act" means the Environment (Protection) Act, 1986 (29 of 1986);
(b) "Authority" means the National Environment Appellate Authority established under sub-section (1) of Section 3;
(c) "Chairperson" means the Chairperson of the Authority;
(d) "Member" means a Member of the Authority;
(e) "prescribed" means prescribed by rules made under this Act;
(f) "Vice-Chairperson" means the Vice-Chairperson of the Authority.