Section 47 in The Disaster Management (Amendment) Act, 2025
47. Amendment of section 75.
In section 75 of the principal Act, in sub-section (2),––(i)after clause (a), the following clause shall be inserted, namely:–“(aa) the salaries, allowances and other terms and conditions of service of officers, other employees, experts and consultants of the National Authority under sub-section (3) of section 5;”;(ii)after clause (c), the following clause shall be inserted, namely:–“(ca) the procedure to be followed by the National Crisis Management Committee in exercise of its powers and discharging of its functions under sub-section (4) of section 8A;”;(iii)after clause (e), the following clause shall be inserted, namely:—“(ea) the salaries, allowances and the other terms and conditions of service of officers and other employees of the National Institute under sub-section (3) of section 43;”.
