Section 18 in The National Institute Of Disaster Management Regulations, 2006
18. Powers and functions of Executive Director - (1) The Executive Director shall be responsible for implementation of the decisions of the institute, its governing body and the broad policies and guidelines of the National Disaster Management Authority and perform such other functions as may be assigned by the Central Government.
(2)The Executive Director shall be in charge of the administration of the institute and shall allocate duties to officers and employees provided to the institute and exercise such supervision and executive control as are necessary.(3)The Executive Director shall exercise the powers of the Head of the Department as specified in the Fundamental Rules, Supplementary Rules and the Delegation of Financial Power Rules.(4)The Executive Director shall-(a)discharge the functions of disciplinary authority in respect of the officers and employees of the institute below the rank of Associate Professor and equivalent posts.(b)decide the venue of the trainings and workshops and invite resource persons for various programmes subject to such guidelines as may be laid down by the institute or its governing body;(c)engage consultants for performance of specific jobs subject to such guidelines as may be laid down by the institute or its governing body;(d)make such short term changes in the training programmes, workshops and other activities of the institute as may be necessary due to exigencies of situation;(e)approve publication of documents, reports, etc.;(f)permit air travel to non-entitled officers for reasons to be recorded in writing;(g)correspond with the Central Government and State Governments on any matter pertaining to the institute;(h)discharge such other functions as may be delegated to him by the institute or its governing body.
