17.03.97 *t20

1418 hours

National Environment Appellate Authority Bill.(Contd. - Concluded)

THE MINISTER OF ENVIRONMENT AND FORESTS (PROF. SAIFUDDIN SOZ): Sir, I beg to move:

"That the Bill to provide for the establishment of a National Environment Appellate Authority to hear appeals with respect to restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards under the Environment (Protection) Act, 1986 and for matters connected therewith or incidental thereto, be taken into consideration."

Mr. Chairman, Sir, in doing so, I submit that this Bill seeks to fulfil an urgently felt need for some mechanism for effective and expeditious disposal of appeals against the directions of competent authorities under the Environment (Protection) Act, 1986 giving environmental clearances to developmental projects.

The hon. Members are aware that conservation and protection of the environment has been the cornerstone of our culture and traditions. Our Constitution was one of the first to acknowledge the importance of environmental conservation. The Constitution also makes it a fundamental duty of every citizen to protect and improve the environment.

The basic principle guiding us is "Sustainable Development". This implies social and economic betterment that satisfies current needs without foreclosing options for the future or compromising the ability of future generations to meet their own needs. The principle entails a balanced relationship between short-term uses of our environment and the maintenance and enhancement of long-term productivity.

Very importantly, environment protection also has to be directed by the "precautionary principle". According to this principle, the causes of environmental degradation have to be anticipated to ensure the necessary preventive steps. Environmental clearances address this aspect. Such clearances are issued by the Ministry of Environment and Forests in accordance with the Environmental Impact Assessment Notification of l994. Expert Committees appraise projects to ensure that they comply with pollution control and safety standards and do not have adverse ecological, social and economic consequences. The appraisal, among other things, includes impact assessment on livestock, wildlife, agriculture and forests. The Appraisal Committees each headed by a non-official Chairman includes experts from the concerned disciplines besides representatives of NGOs.

At the same time the need was felt of having a mechanism independent of the Ministry of Environment and Forests to deal with appeals against environmental clearance decisions. This appellate mechanism would also give effect to the principles enunciated by the Supreme Court in various public interest litigations involving environmental protection issues. This will lead to increased transparency and greater accountability, concerns which have so often been expressed by the hon. Members. Significantly, the expeditious redressal of public grievances would greatly reduce delays in project implementation. In this background, an Ordinance was promulgated for the establishment of a National Environment Appellate Authority to deal with appeals against the grant of environmental clearances to developmental projects.

The National Environmental Appellate Authority Bill has now been brought to the House for consideration and passing. The Bill seeks to replace the aforesaid Ordinance.

I would now like to highlight briefly the main aspects of the Bill seeking to establish the Appellate Authority. The Authority shall comprise a Chairperson, Vice-Chairperson and other Members not exceeding three.

A person shall not be qualified for appointment as Chairperson unless he has been a Judge of the Supreme Court or Chief Justice of a High Court.

Appointment as Vice-Chairperson will be held by a person who has, for at least two years, been a Secretary to the Government of India or has held any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Secretary to the Government of India; and has adequate knowledge and experience in the administrative, legal, managerial or technical aspects of problems relating to the environment.

A person shall not be qualified for appointment as a Member unless he has professional knowledge of a high standing and practical experience in the relevant areas of expertise pertaining to conservation, environmental management, law, planning and development.

Hon. Members must have observed that the composition of the Authority is such which can impart the necessary legal and judicial erudition to the appeal process, blended with expertise related to environmental issues, both technical and managerial.

The Chairperson, Vice-Chairperson and other Members shall hold office for a term of three years, but shall be eligible for re-appointment for another three years. The Chairperson shall not hold office after attaining the age of seventy years. The Vice-Chairperson and other Members shall not hold office after the age of sixty-five years.

Hon. Members may also like to note the class of persons who will have the right to appeal to the Appellate Authority. This includes:

i) any person who is likely to be affected by the grant of environmental clearance;

ii) any person who owns or has control over the project with respect to

which an application has been submitted for environmental clearance;

iii) any association of persons (whether incorporated or not) likely to be

affected by such order and functioning in the field of environment;

iv) the Central Government, where the environmental clearances is granted by the State Government, and the State Government, where the

environmental clearance is granted by the Central Government; and

v) the concerned local authorities.

We are conscious that many of those who will appeal to the Authority for redressal of grievances will be from the relatively deprived sections of society. There is also the need for expeditious disposal of appeals, and, therefore, the imperative of making the procedure simpler. Hence, our insistence in the Bill that the Authority shall not be bound by the procedure laid down in the Code of Civil Procedure, but shall be guided by the principles of natural justice. The Authority shall have powers to regulate its own procedure, as also enjoy the powers vested in a Civil Court. The Authority shall fix the place and time of its inquiry.

The National Environment Appellate Authority Bill is a very important initiative in our quest for sustainable development and the preservation of our ecology and natural resources. This social legislation provides a greater voice to our citizens in the adjudication of matters pertaining to the environment. Hon. Members will agree with me that the essential objective of sustainable development is to provide further opportunities to our citizens for enhancing their well-being. The Bill is a step in this direction.

With these words, I move the motion.

(ends)

MR. CHAIRMAN (SHRI NITISH KUMAR): Motions moved:

"That this House disapproves of the National Environment Appellate Authority Ordinance, 1997 (No. 12 of 1997) promulgated by the President on January 30, 1997."

"That the Bill to provide for the establishment of a National Environment Appellate Authority to hear appeals with respect to restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards under the Environment (Protection) Act, 1986 and for matters connected therewith or incidental thereto, be taken into consideration."

Shri Ram Naik to speak.

1426 hours

SHRI RAM NAIK (MUMBAI NORTH):

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As per the directive of the Supreme Court the Dahanu Taluk Environment Protection Authority in the district of Thane, Maharashtra has been constituted with the following composition.

ºÉ¦ÉÒ xÉÉ¨É ¤ÉiÉɪÉä ½þèÆ* ¨ÉèÆxÉä {ÉÚUôÉ ÊEò ÊEòiÉxÉÉ ½þÉä MɪÉÉ iÉÉä =iiÉ®ú ½þè:

Member-Secretary of the Authority has informed that no meeting has taken place so far.

+¤É ªÉ½þ EòɪÉÇ´ÉɽþÒ SÉ±É ®ú½þÒ ½þè ÊVɺɺÉä ´É½þÉÆ Eòä ±ÉÉäMÉÉäÆ EòÉä EòɨÉ-vÉÆvÉÉ xɽþÒÆ Ê¨É±É ®ú½þÉ ½þè* <xÉ ºÉ¤É Eòä ʱɪÉä +{ÉÒ±ÉÉì]õ +lÉÉÊ®ú]õÒ ¨ÉäÆ ºÉ¨ÉªÉ xɽþÒÆ ½þè* <ºÉʱɪÉä ¨ÉèÆ ¨ÉÉÆMÉ Eò®úiÉÉ ½þÚÆ ÊEò nùºÉ ºÉÉ±É EòÉ EòÉ¨É ½þÖ+É ½þè ªÉÉ xɽþÒÆ, =ºÉä Ê®ú´ªÉÚ Eò®úxÉä EòÒ +ɴɶªÉEòiÉÉ ½þè* ¸ÉÒ ®úÉVÉä¶É {ÉɪɱÉ]õ xÉä +{ÉxÉä ºÉ¨ÉªÉ ¨ÉäÆ Eò½þÉ lÉÉ ÊEò ªÉ½þ MɱÉiÉ {ÉɤÉÆnùÒ ±ÉMÉÉ<Ç ½þè, ¨ÉèÆ =ºÉä =`öÉ ®ú½þÉ ½þÚÆ +Éè®ú xÉÉäÊ]õÊ¡òEòä¶ÉxÉ ±ÉÉì ʨÉÊxɺ]ÅÒ Eòä {ÉÉºÉ ¦ÉäVÉÉ ½þè ±ÉäÊEòxÉ <iÉxÉä ¨ÉäÆ ºÉ®úEòÉ®ú ¤Énù±É MÉ<Ç +Éè®ú xÉÉäÊ]õÊ¡òEòä¶ÉxÉ EòèÆÊºÉ±É xɽþÒÆ ½þÖ+É* +¤É Ê¡ò®ú xɪÉä ¨ÉÆjÉÒ Eòè{]õxÉ ÊxɶÉÉnù +É MɪÉä iÉÉä =xÉEòÉä ¤ÉÉiÉ ¤ÉiÉÉ<Ç iÉÉä =x½þÉäÆxÉä ¦ÉÒ Eò½þÉ ÊEò nùäJÉiÉÉ ½þÚÆ* +¤É ´Éä ¨ÉÆjÉÒ ¦ÉÒ ¤Énù±É MɪÉä* <ºÉʱɪÉä ¨Éä®úÉ Eò½þxÉÉ ½þè ÊEò BäºÉÒ VÉMɽþ, VɽþÉÆ {É®ú EòÉä<Ç +ɴɶªÉEòiÉÉ xɽþÒÆ, ´É½þÉÆ ªÉÊnù BäºÉÒ {ÉɤÉÆnùÒ ±ÉMÉÉ<Ç MÉ<Ç ½þè iÉÉä ÊxÉEòɱÉxÉÉ SÉÉʽþªÉä +Éè®ú ´É½þÉÆ Eòä ±ÉÉäMÉÉäÆ Eòä ºÉÉlÉ ¤ÉÉiÉ ¦ÉÒ Eò®úxÉÒ SÉÉʽþªÉä* +¤É ¨ÉèÆ +É{ÉEòÉä ¤ÉiÉÉiÉÉ ½þÚÆ ÊEò ¸ÉÒ ÊSÉxiÉɨÉxÉ ´ÉÉxÉMÉÉ +Eòä±Éä +{ÉxÉä BÊ®úªÉÉ Eòä B¨É.{ÉÒ. ½þèÆ* VÉÉä <ºÉ EòÉ¨É Eòä ʱɪÉä Eò¨Éä]õÒ ¤ÉxÉÉ<Ç MÉ<Ç ½þè, =ºÉ¨ÉäÆ <xÉEòÉ EòÉä<Ç ºlÉÉxÉ xɽþÒÆ ½þè* +¤É ½þ¨ÉÉ®úä ¶É®únù ªÉÉnù´É VÉxÉiÉÉ nù±É Eòä VÉÒ EòɪÉÇEòÉ®úÒ +vªÉIÉ ½þèÆ, =xÉEòä EòɪÉÇEòiÉÉÇ ¸ÉÒ Ê´É±ÉÉºÉ Ê´ÉSÉÉ®úä BxÉ.VÉÒ.+Éä.Eòä ºÉnùºªÉ ½þèÆ* <ºÉºÉä ±ÉMÉiÉÉ ½þè ÊEò ´É½þÉÆ ªÉ½þ EòÉ¨É Eò®úxÉÉ SÉÉʽþªÉä ÊEò VÉxÉ|ÉÊiÉÊxÉÊvÉ EªÉÉ Eò½þiÉÉ ½þè* ¨É½þÉ®úɹ]Å ºÉ®úEòÉ®ú xÉä Eò½þÉ ÊEò xÉÉäÊ]õÊ¡òEòä¶ÉxÉ EòèÆÊºÉ±É Eò®úxÉÉ SÉÉʽþªÉä iÉÉä ºÉ®úEòÉ®ú <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ EªÉÉ Eò®úxÉÉ SÉɽþiÉÒ ½þè, ´É½þ VÉÉxÉEòÉ®úÒ ¨ÉÖZÉä SÉÉʽþªÉä*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨Éä®úÉ nùںɮúÉ |ɶxÉ ªÉ½þ ½þè ÊEò ºÉèE¶ÉxÉ-11 ¨ÉèÆ ªÉ½þ Eò½þÉ MɪÉÉ ½þè* ¨ÉèÆ +¨ÉäÆb÷¨ÉäÆ]õ EòÉ E±ÉÉWÉ {ÉgøiÉÉ ½þÚÆ:

"Any person aggrieved by an order granting environmental clearance in the areas in which any industries, operations or processes or class of industries, operations and processes shall not be carried out or shall be carried out subject to certain safeguards may, within thirty days from the date of such order, prefer an appeal to the Authority in such form as may be prescribed:"

ªÉÉ EòÉä<Ç =tÉäMÉ ´É½þÉÆ ¶ÉÖ¯û Eò®úxÉä ´ÉɱÉä ½þèÆ ªÉÉ EòÉä<Ç ¡òÚb÷ |ÉÉäºÉèʺÉÆMÉ <Æb÷º]ÅÒ ¶ÉÖ¯û Eò®úxÉä ´ÉɱÉä ½þèÆ, xÉÉä-+ɤVÉèE¶ÉxÉ ºÉÊ]õÇÊ¡òE]õ ±ÉäxÉÉ ½þè +lÉÉÊ®ú]õÒ EòÉä ªÉ½þ +É{ÉÊiiÉ ½þè* Eòä´É±É =tÉäMÉ ¶ÉÖ¯û ½þÉäiÉÉ ½þè, ¨ÉEòÉxÉ ¤ÉxÉÉxÉä EòÒ ºÉ¨ÉºªÉÉ ½þè, <ºÉ BE]õ Eòä +ÆiÉMÉÇiÉ 500 ¨ÉÒ]õ®ú Eòä +Ænù®ú ®úäMÉÖ±Éä¶ÉxÉ VÉÉäxºÉ ¤ÉxÉɪÉä MɪÉä ½þèÆ +Éè®ú 500 ¨ÉÒ]õ®ú ¨ÉäÆ ½þÉ<Ç ]õÉ<Çb÷ ½þèÆ, ´É½þÉÆ ¨ÉEòÉxÉ xɽþÒÆ ¤ÉxÉ ºÉEòiÉÉ ½þè ÊVɺɺÉä ¨ÉUôÖ+É®úÉäÆ EòÉä ¨ÉEòÉxÉ ¤ÉxÉÉxÉä ºÉä ¨ÉxÉɽþÒ ½þÉä ®ú½þÒ ½þè* ºÉx 1987 ¨ÉäÆ ¨ÉÖ¨¤É<Ç ¨ÉäÆ nùÉä ±ÉÉJÉ ¨ÉUôÖ+É®úÉäÆ Eòä ʱɪÉä ʴɶ´É ¤ÉèÆEò +Éè®ú EòäxpùÒªÉ ºÉ®úEòÉ®ú xÉä ¨É½þÉ®úɹ]Å b÷ä´É±Éä{ɨÉäÆ]õ +lÉÉÊ®ú]õÒ uÉ®úÉ ¨ÉEòÉxÉ ¤ÉxÉÉxÉä EòÉ |ÉÉVÉäE]õ SÉɱÉÚ ÊEòªÉÉ ½þè VɽþÉÆ {É®ú ±ÉÉäMÉ ®ú½þxÉä Eòä ʱɪÉä +ɪÉäÆMÉä* <ºÉEòä iɽþiÉ ±ÉÉäMÉÉäÆ xÉä 4000 ¯û{ɪÉä ºEò´ÉäªÉ®ú ¨ÉÒ]õ®ú Eòä ʽþºÉÉ¤É ºÉä {ɱÉÉ]õ JÉ®úÒnù ʱɪÉÉ ½þè* BäºÉä iÉÒxÉ ½þVÉÉ®ú ±ÉÉäMÉÉäÆ xÉä +É´ÉänùxÉ ÊnùªÉä ½þèÆ ±ÉäÊEòxÉ xɪÉÉ xÉÉäÊ]õÊ¡òEòä¶ÉxÉ ÊxÉEò±ÉxÉä Eòä ¤ÉÉnù EòÉä<Ç ¨ÉEòÉxÉ xɽþÒÆ ¤ÉxÉ ºÉEòiÉÉ ½þè* ¨ÉvªÉ¨É´ÉMÉÒÇªÉ ±ÉÉäMÉ Eò½þÉÆ VÉɪÉäÆMÉä? <ºÉ EòÉ®úhÉ ºÉä ¨ÉèÆxÉä ªÉ½þ +¨ÉäÆb÷¨ÉäÆ]õ ÊnùªÉÉ ½þè:

"including those relating to housing, fishing or aquaculture or those providing for civic amenities."

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