Section 7 in Andhra Pradesh Disaster Management Rules, 2007
7. Administrative Arrangements.
(1)The Office of the State Executive Committee will be separately established headed by a Special Commissioner, State Disaster Management Authority in the cadre of Special Grade Deputy Collector.(2)Orders on the establishment of the Special Commissioner, shall be issued separately.(3)The office will engage Consultants/ Experts depending on the nature of Calamity.(4)The Special Commissioner, State Disaster Management Authority (SDMA) will report to the Commissioner Disaster Management and the Member convener of State Disaster Management Authority (SDMA).(5)The Accounts of the State Disaster Management Authority (SDMA) will be audited as per procedure in the State Government.
