The National Green Tribunal Act, 2010
12. Staff of
Tribunal. –
1.
The
Central Government shall determine the nature and categories of the officers
and other employees required to assist the Tribunal in the discharge of its
functions.
2.
The
recruitment of the officers and other employees of the Tribunal shall be made
by the Chairperson in such manner as may be prescribed.
3.
The
officers and other employees of the Tribunal shall discharge their functions
under the general superintendence of the Chairperson.
4.
The
salaries and allowances and conditions of service of the officers and other
employees of the Tribunal shall be such as may be prescribed.