[Cites 0, Cited by 0]

State of Jammu-Kashmir - Act

Jammu and Kashmir Disaster Management Rules, 2007

JAMMU & KASHMIR
India

Jammu and Kashmir Disaster Management Rules, 2007

Rule JAMMU-AND-KASHMIR-DISASTER-MANAGEMENT-RULES-2007 of 2007

Published on 23 April 2007
Commenced on 23 April 2007
[This is the version of this document from 23 April 2007.]
[Note: The original publication document is not available and this content could not be verified.]

Jammu and Kashmir Disaster Management Rules, 2007(Published vide SRO 138 dated 23rd April, 2007)In exercise of the powers conferred by section 78 of The Disaster Management Act, 2005 (Act No. 53 of 2005), the Government of Jammu and Kashmir hereby makes the following rules, namely :-

1. Short title and commencement

(1) These rules may be called the Jammu and Kashmir Disaster Management Rules, 2007.

(2)They shall come into force with effect from the date they are published in the Government Gazette

2. Definitions

(1) In these rules, unless the context otherwise requires,-(a)'Act' means the Disaster Management Act, 2005 (No. 53 of 2005);(b)'State Advisory Committee' means the Committee constituted by the State Authority under sub-section (1) of section 1 7 of the Act;(c)'District Advisory Committee' means the Committee constituted under sub-section (1) of section 28 of the Act;(d)'section' means section of the Act.

(2)The words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.

3. State Disaster Management Authority

(1)The State Disaster Management Authority, as defined in the Act, shall comprise,-

(i)Chief Minister ................................................... Chairperson (ex-officio)

(ii)Deputy Chief Minister ............................................Vice Chairperson

(iii)Minister for Revenue, Relief and Rehabilitation ............................... Member

(iv)Minister for Consumer Affairs and P.D. Deptt ............................ Member

(v)Minister for Public Works (R&B) ............................ Member

(vi)Minister for Transport .................................. Member

(vii)Minister for Health & FW ............................... Member

(viii)Minister for Power ......................................... Member

(ix)Chief Secretary .......................................... Member/CEO (ex-officio).

(2)The Chairperson may nominate any other member as Vice-Chairperson in case there is no Deputy Chief Minister.

(3)The State Authority shall meet as and when necessary and at such time and place as may be decided by the Chairperson and in his absence by the Vice-Chair-person.

(4)The State Authority shall in normal circumstances meet at least once in a year.

(5)The meetings of the State Authority shall be presided over by the Chairperson or in his absence by the Vice- Chairperson.

(6)Any costs, charges and expenses incurred by the members in relation to exercise of powers and performance of functions under the Act, or any expenses incurred by the Chief Executive Officer in relation to performance of functions prescribed by the regulations shall be paid from the fund.

(7)The State Authority may accept donations/endowments and give grants on such terms as it deems fit.

(8)The State Authority may, as and when it considers necessary, constitute an advisory committee, consisting of persons having practical experience in the field of Disaster Management from within or outside the State to make recommendations on different aspects of disaster management.

(9)The term of Advisory Committee constituted under sub-rule (8) shall be for a period not exceeding three years.

(10)A member of the Advisory committee shall receive from the State Government, such travelling allowance for travelling in connection with the work of the State Authority as are applicable to a head of any Department of the State Government.

(11)A member of the Advisory Committee shall in addition to travelling allowance, receive sitting allowance of Rs. 500/- per day on the days of meetings of the State Advisory Committee.

4.

The Department of Revenue, Relief and Rehabilitation shall be the administrative Department for Disaster Management.

5.

Minimum standard of relief to be provided to the persons affected by the disaster shall be same as prescribed by the national authority under the Act.

6. State Executive Committee

(1) The State Executive Committee shall comprise:-(i)The Chief Secretary ............................. Chairperson(ii)Secretary to Government, Revenue, Relief and Rehabilitation .............................. Member(iii)Secretary to Government, Home ................................ Member(iv)Secretary to Government, Public Works (R&B) .............................. Member(v)Secretary to Government, Health & M.E. ............................ Member.

(2)The Slate Executive Committee shall assist the State Authority in performance of its functions and coordinate action in accordance with the guidelines laid down by the State Authority and ensure the compliance of directions issued by the State Government.

(3)The State Executive Committee shall meet as and when necessary and at such time and place as may be decided by the Chairperson with prior notice of at least two days:Provided that in case of an emergency meeting prior notice of two days shall not be mandatory.

(4)The State Executive Committee shall in normal circumstances meet at least twice a year.

(5)The State Executive Committee shall discuss the business as per agenda circulated at least 24 hours before the commencement of the meeting:Provided that in case of an emergency meeting prior circulation of the agenda shall not be mandatory.

(6)Quorum. - A sitting of the State Executive Committee consisting of at least one-third of its members chaired by its Chairperson shall constitute the quorum for meeting of the Committee.

(7)The State Executive Committee shall cause to prepare the Disaster Management Plans of different Departments of the State.

(8)The State Executive Committee shall also prepare Annual Report of the activities for Disaster Management in the State and place it before the State Authority

(9)The State Executive Committee shall prepare the State Disaster Management Plan which shall, in addition to provisions laid down in sub-sections (2) and (4) of section 23 of the Act, include provisions for:-

(i)information Dissemination;

(ii)coordination among different departments;

(iii)training of Personnel associated with disaster management;

(iv)periodic assessment of resources for disaster management in the State; and

(v)post-Disaster Evaluation.

(10)The term of Sub-Committee constituted under section 21 of the Act shall be specified in the order of its constitution and shall in no case be more than one calendar year.

(11)An expert associated with Sub-Committee shall be paid such allowances for travelling as he may be entitled to in his parent organization or the allowances admissible to an Additional Secretary to Government of Jammu & Kashmir.

(12)A member of the Sub-Committee shall in addition to travelling allowances, receive sitting allowance of Rs. 300/- per day on the days of meetings of the Sub-Committee.

7. District Disaster Management Authority

Every district of the Slate shall have a District Disaster Management Authority which shall consist of:-

(i)Deputy Commissioner ............................ Chairperson.

(ii)Additional Deputy Commissioner ......................... Chief Executive Officer

(iii)District Superintendent of the Police ........................... Member

(iv)Chief Medical Officer .............................. Member

(v)Superintendent Engineer PW(R&B) ............................... Member

(vi)Assistant Director, Consumer Affairs & P.D. Deptt. ...Member.

8.

The non-official member of the District Advisory Committee shall in addition to travelling allowances also receive sitting allowances of Rs. 200/- per day on the days of meetings of the District Advisory Committee.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Act