Section 2 in The Disaster Management (Notice Of Alleged Offence) Rules, 2007
2. Definitions
(1)In these rules, unless the context otherwise requires,--(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"District Authority" means the District Disaster Management Authority constituted under sub-section (1) of section 25 of the Act;(c)"National Authority" means the National Disaster Management Authority established under section 3 of the Act;(d)"State Authority" means the State Disaster Management Authority established under sub-section (1) of section 14 of the Act and includes the Disaster Management Authority for the Union territory constituted under that section;(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
