Report No. 186

Repeal of the National Environmental Tribunal Act, 1995 and the National Environment Appellate Tribunal Act, 1997

The National Environmental Tribunal Act, 1995 and the National Environment Appellate Tribunal Act, 1997 must be repealed and provisions relating to the jurisdiction and powers of those Tribunals must be incorporated in the proposed Act.

Amendments to the Water (P&CP) Act, 1974, the Air (P&CP) Act, 1981 and the Environment (Protection) Act, 1986

Sec. 31 of the Air (P&CP) Act, 1981 be suitably amended for providing appeals to the Environment Court and a separate section must be introduced in the Environment (Protection) Act, 1986 that appeals shall lie to the proposed Environment Courts. An extra provision must be made in the proposed Act so far as the Water (P&CP) Act, 1974 is concerned that, notwithstanding anything in the Water (P&CP) Act, 1974 appeals shall lie to the proposed Environment Court, not only in the States where the principal Act is in force but also in States in which it may be brought in force in future.