Section 6 in The Disaster Management (National Institute Of Disaster Management) Rules, 2006
6. Governing body of the institute .-(1) The governing body of the institute shall consist of the following members, namely:-
(i)The Vice-Chairperson of the National Authority who shall be the Chairperson, ex officio ;(ii)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of disaster management, who shall be the Vice-Chairperson, ex officio ;(iii)the Secretary or Special Secretary or Additional Secretary or Joint Secretary, as the case may be, to the Government of India dealing with disaster management in the Ministry or Department of the Central Government having administrative control of disaster management, ex officio ;(iv)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of expenditure, ex officio ;(v)the Secretary or Additional Secretary, as the case may be, of the National Authority, ex officio ;(vi)the Additional Secretary and Financial Advisor or Joint Secretary and Financial Advisor, as the case may be, to the Government of India dealing with finance of the Ministry or Department of the Central Government having administrative control of disaster management, ex officio ;(vii)one member from amongst the members of the institute representing the State Governments;(viii)one member of the institute representing the university;(ix)two members of the institute representing the Indian Institute of Technology and the Indian Institute of Management;(x)one member of the institute representing a science and technology institution;(xi)two members from amongst the members of the institute representing the Department of Space, the Department of Atomic Energy, the Department of Science and Technology, the Central Water Commission and the Indian Council of Agriculture Research; and(xii)the Executive Director of the Institute, ex officio.(2)The governing body shall be the executive committee of the institute and shall exercise such powers and perform such functions as the institute may, by regulations made in this behalf, confer or impose upon it.(3)The procedure to be followed in the exercise of its powers and performance of its functions by the governing body, and the term of office of, and the manner of filling up vacancies, among the members of the governing body, shall be such as may be made by regulations.
