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Report No. 186

Appeal to Supreme Court

We are also of the view that Parliament can, under Entry 13 of List I read with Article 253 or Entry 95 of List I or Entry 11A and 46 of List III, provide for a statutory appeal direct to the Supreme Court.

Remuneration

Remuneration of Members and Commissioners shall be as may be prescribed by the Central Government.



Proposal to Constitute Environment Courts Back




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