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Union of India - Section

Section 5 in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006

5. Resignation - Any member of the National Authority may resign from the office of member of the National Authority by giving a notice in writing under his hand to that effect to the Chairperson of the National Authority and such resignation shall take effect from the date on which such notice is accepted by the Chairperson of the National Authority.

[5A. Removal. - If the Central Government deems it expedient so to do, it may remove from office any member of the National Authority, at any time.]