Section 25(2) in The Disaster Management Act, 2005
(2)The District Authority shall consist of the Chairperson and such number of other members, not exceeding seven, as may be prescribed by the State Government, and unless the rules otherwise provide, it shall consist of the following, namely:-(a)the Collector or District Magistrate or Deputy Commissioner, as the case may be, of the district who shall be Chairperson, ex officio ;(b)the elected representative of the local authority who shall be the co-Chairperson, ex officio :Provided that in the Tribal Areas, as referred to in the Sixth Schedule to the Constitution, the Chief Executive Member of the district council of autonomous district, shall be the co-Chairperson, ex officio ;(c)the Chief Executive Officer of the District Authority, ex officio ;(d)the Superintendent of Police, ex officio ;(e)the Chief Medical Officer of the district, ex officio ;(f)not exceeding two other district level officers, to be appointed by the State Government.
