Preamble - NATIONAL ENVIRONMENT APPELLATE AUTHORITY (FINANCIAL AND ADMINISTRATIVE POWERS) RULES, 1998

NATIONAL ENVIRONMENT APPELLATE AUTHORITY (FINANCIAL AND ADMINISTRATIVE POWERS) RULES, 1998

PREAMBLE

In exercise of the powers conferred by Section 22 read with Section 13 of the National Environment Appellate Authority Act, 1997 (22 of 1997) the Central Government hereby makes the following rules, namely :--

Rule 1 - Short title and commencement

(1) These rules may be called the National Environment Appellate Authority (Financial and Administrative Powers) Rules, 1998.

Rule 2 - RULE 2

They shall come into force on the date of their publication in the Official Gazette.

Rule 3 - Definitions

In these rules, unless the context otherwise requires--

(a) "Act" means the National Environment Appellate Authority Act, 1997 (22 of 1997);

(b) "Appellate Authority" means the National Environment Appellate Authority established under sub-section (1) of Section 3 of the Act;

(c) "Chairperson" means the Chairperson of the National Environment Appellate Authority.

Rule 4 - Powers of the Chairperson

The Chairperson shall have the same powers as are conferred on a Department of the Central Government in respect of the Delegation of the Financial Powers Rules, 1978, the General Financial Rules, 1963, the Fundamental and Supplementary Rules, the Central Civil Services (Leave) Rules, 1972, the Central Civil Services (Joining Time) Rules, 1979, the Civil Services (Pension) Rules, 1972, the Central Civil Services (Conduct) Rules, 1964, the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and the General Provident Fund (Central Services) Rules, 1960, as amended from time to time.