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State of Bihar - Act

Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009

BIHAR
India

Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009

Rule DISASTER-MANAGEMENT-TERM-OF-OFFICE-AND-CONDITIONS-OF-SERVICE-OF-MEMBERS-OF-THE-STATE-AUTHORITY-AND-PAY-AND-ALLOWANCES-TO-MEMBERS-OF-ADVISORY-COMMITTEE-AMENDMENTS-RULES-2009 of 2009

  • Published on 24 February 2010
  • Commenced on 24 February 2010
  • [This is the version of this document from 24 February 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009Published vide Notification No. 1 Pra aa-11/2006-497/Aa Pra, dated 24th February, 2010No. I Pra aa-11/2006-497/Aa Pra. - In exercise of Powers conferred by Section 14 of the Disaster Management Act, 2005 (53 of 2005), the Governor of Bihar is pleased to make the following amendment in Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to Members of Advisory Committee) Rules, 2008.

1. Short Title Extent and Commencement.

- (i) These Rules may be called Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009.
(ii)These Rules shall come into force from the date of its publication in the Official Gazette.

2.

Sub-rule (iv) of Rule 4 of Disaster Management (Term of office and conditions of Service of Members of the State Authority and Pay and Allowances to Member of Advisory Committee) Rules, 2008 shall be substituted by the following :-
(vi)"The maximum age for Vice Chairman/Members will be 70 years, but in case of deserving person in exceptional cases the power of relaxation of maximum age limit from 70 to 80 will be vested in the Chairperson."