Section 3 in The Disaster Management National Executive Committee (Procedures And Allowances) Rules, 2006
3. Procedure to be followed by the National Executive Committee
(1)The Chairperson of the National Executive Committee may, as and when required, in the implementation of the directions of the Central Government, seek guidance from the National Authority as to the modalities of such implementation.(2)The Chairperson of the National Executive Committee shall, in case of emergency, have the power to exercise all or any of the powers of the National Executive Committee but exercise of such powers shall be subject to ratification by the National Executive Committee.(3)The Chairperson of the National Executive Committee shall preside over the meetings of the National Executive Committee:Provided that in the case of his inability to preside over any meeting of the National Executive Committee, he shall nominate one of members of the National Executive Committee to preside over the meeting.(4)The Chairperson of the National Executive Committee may nominate one or more officers:-(a)to assist him in the performance of his functions as the Chairperson of the National Executive Committee;(b)to maintain proper records relating to the meetings of the National Executive Committee;(c)to take follow up action to ensure that the decisions taken in the meetings of the National Executive Committee are implemented in time; and(d)to perform such other functions as the Chairperson may desire them to perform.(5)The Chairperson of the National Executive Committee shall decide the day, time and place of a meeting of the National Executive Committee.(6)The National Executive Committee shall meet as often as necessary but at least once in three months.(7)The National Executive Committee shall give notice of its meeting and circulate its agenda at least three days in advance, unless there is an emergency situation on occurrence of a major disaster or a situation of such a threatening disaster, when the National Executive Committee shall meet at the earliest to ensure a smooth and efficient response.(8)The National Authority may invite any member of the National Executive Committee whenever required, to assist it in discharge of its functions.(9)The National Executive Committee shall invite, the Secretary or Additional Secretary, as the case may be, of the National Authority, as a special invitee to attend its every meeting.(10)The National Executive Committee shall forward the minutes of every meeting to the National Authority.
