Section 2 in The Disaster Management National Executive Committee (Procedures And Allowances) Rules, 2006
2. Definitions
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"Chairperson" means the Chairperson of the National Executive Committee under clause (a) of sub-section (2) of section 8;(c)"Member" means the Member of the National Executive Committee under sub-section (2) of section 8;(d)"section" means a section of the Act;(e)"sub-committee" means a sub-committee constituted by the National Executive Committee under sub-section (1) of section 9.(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
