Section 2 in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006
2. Definitions - (1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"advisory committee" means the advisory committee constituted by the National Authority under sub-section (1) of section 7;(c)"Member" means a Member of the National Authority nominated by the Chairperson of the National Authority under clause (b) of sub-section (2) of section 3;(d)"section" means a section of the Act;(e)"Vice-Chairperson" means the Vice-Chairperson designated by the Chairperson of the National Authority under sub-section (3) of section 3.(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
