National Environment Appellate Authority Act, 1997

[Act No. 22 of 1997]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Establishment of Authority
3	Establishment of Authority
4	Composition of Authority
5	Qualifications for appointment as Chairperson, Vice-Chairperson or Member
6	Vice-Chairperson to act as Chairperson or to discharge his function in certain circumstances
7	Term of office
8	Resignation and removal
9	Salaries and allowances and other terms and conditions of service of Chairperson, Vice-Chairperson and Members
10	Vacancy in Authority not to invalidate acts or proceedings
Chapter III	Jurisdiction and Powers of Authority
11	Appeals to Authority
12	Procedure and powers of Authority
13	Financial and administrative powers of Chairperson
14	Staff of Authority
Chapter IV	Miscellaneous
15	Bar of jurisdiction
16	Proceedings before the Authority to be judicial proceedings
17	Members and staff of Authority to be public servants
18	Protection of action taken in good faith
19	Penalty for failure to comply with orders of Authority
20	Offences by companies
21	Power to remove difficulties
22	Power to make rules
23	Repeal and saving

[March 26, 1997 ]

An Act to provide for the establishment of a National Environment Appellate Authority to hear appeals with respect to restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards under the Environment (Protection) Act, 1986 and for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Forty-eighty year of the Republic of India as follows:-