The National Green Tribunal Act, 2010

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Establishment of the Tribunal
3	Establishment of Tribunal
4	Composition of Tribunal
5	Qualifications for appointment of Chairperson, Judicial Member and Expert Member
6	Appointment of Chairperson, Judicial Member and Expert Member
7	Term of office and other conditions of service of Chairperson, Judicial Member and Expert Member
8	Resignation
9	Salaries, allowances and other terms and conditions of service
10	Removal and suspension of Chairperson, Judicial Member and Expert Member
11	To act as Chairperson of Tribunal or to discharge his functions in certain circumstances
12	Staff of Tribunal
13	Financial and administrative powers of Chairperson
Chapter III	Jurisdiction, Powers and Proceedings of the Tribunal
14	Tribunal to settle disputes
15	Relief, compensation and restitution
16	Tribunal to have appellate jurisdiction
17	Liability to pay relief or compensation in certain cases
18	Application or appeal to Tribunal
19	Procedure and powers of Tribunal
20	Tribunal to apply certain principles
21	Decision to be taken by majority
22	Appeal to Supreme Court
23	Cost
24	Deposit of amount payable for damage to environment
25	Execution of award or order or decision of Tribunal
Chapter IV	Penalty
26	Penalty for failure to comply with orders of Tribunal
27	Offences by companies
28	Offences by Government Department
Chapter V	Miscellaneous
29	Bar of jurisdiction
30	Cognizance of offences
31	Members and staff of Tribunal to be public servants
32	Protection of action taken in good faith
33	Act to have overriding effect
34	Power to amend Schedule I
35	Power to make rules
36	Amendment of certain enactments
37	Power to remove difficulties
38	Repeal and savings
Schedules	Schedule I
	Schedule II
	Schedule III
Part I	Amendment to the Water (Prevention and Control of Pollution) Act, 1974(6 of 1974)
Part II	Amendment to the Water (Prevention and Control of Pollution) Cess Act, 1977 (36 of 1977)
Part III	Amendment to the Forest (Conservation) Act, 1980 (69 of 1980)
Part IV	Amendment to the Water (Prevention and Control of Pollution) Act, 1981(14 of 1981)
Part V	Amendment to the Environment (Protection) Act, 1986 (29 of 1986)
Part VI	Amendments to the Biological Diversity Act, 2002 (18 of 2003)

The National Green Tribunal Act, 2010 No. 19 of 2010 [2nd June, 2010.]

An Act to provide for the establishment of a National Green Tribunal for the effective and expeditious disposal of cases relating to environmental protection and conservation of forests and other natural resources including enforcement of any legal right relating to environment and giving relief and compensation for damages to persons and property and for matters connected therewith or incidental thereto.

AND WHEREAS India is a party to the decisions taken at the United Nations Conference on the Human Environment held at Stockholm in June, 1972, in which India participated, calling upon the States to take appropriate steps for the protection and improvement of the human environment;

AND WHEREAS decisions were taken at the United Nations Conference on Environment and Development held at Rio de Janeiro in June, 1992, in which India participated, calling upon the States to provide effective access to judicial and administrative proceedings, including redress and remedy and to develop national laws regarding liability and compensation for the victims of pollution and other environmental damage;

AND WHEREAS in the judicial pronouncement in India, the right to healthy environment has been construed as a part of the right to life under article 21 of the Constitution; AND WHEREAS it is considered expedient to implement the decisions taken at the aforesaid conferences and to have a National Green Tribunal in view of the involvement of multi-disciplinary issues relating to the environment. BE it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:-