Section 2 in The National Institute Of Disaster Management Regulations, 2006
2. Definitions - (1) In these regulations, unless the context otherwise requires,-
(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"Chairperson" means the Chairperson of the governing body;(c)"Executive Director" means the Executive Director of the institute appointed by the Central Government;(d)"governing body" means the governing body of the institute;(e)"institute" means the National Institute of Disaster Management;(f)"President" means the President of the institute;(g)"Secretary" means the Secretary of the institute, or as the case may be, the governing body;
