Section 2(1) in Andhra Pradesh Disaster Management Rules, 2007
(1)In these rules, unless the context otherwise requires. -(a)"Act" means the Disaster Management Act, 2005 (Act. No. 53 of 2005);(b)"Advisory Committee" means the Advisory Committee constituted by the State Authority under subsection (1) of Section 17; or constituted by the District Authority under sub-section (1) of Section 28; of the Act, as the case may be(c)"Annual Report" means the Annual Report prepared by the State Authority under sub-section (2) of Section 70; of the Act.(d)"Chairperson" means the Chairperson of the State Authority established under sub-section (1) (2) of Section 14; or of the District Authority established under subsection (1) of Section 25 of the Act, as the case may be(e)"Chief Executive Officer" means the Chief Executive Officer of the State Authority as the case may be, or the District Authority.(f)"Co-Chairperson" means the Co-Chairperson of the District Disaster Authority(g)"Financial year" means the financial year commencing from 1st April each year and ending on 31st March of the following year;(h)"Member" means the Member of the State Authority nominated under Clause (b) of sub-section (2) of Section 14; or as the case may be of the District Authority prescribed/ appointed under subsection (2) of Section 25, of the Act.(i)"Sub-Committee" means a Sub-Committee constituted by the State Executive Committee under sub-section (2) of Section 21, of the Act.(j)"Vice-Chairperson" means the Vice-Chairperson of the State Authority designated under sub section (3) of Section 14 of the Act.
