Section 3 in The Disaster Management Authority (National Disaster Response Force) Rules, 2008
3. Constitution of Force
(1)The personnel deputed from the Central Para Military Forces by the Central Government in the Ministry of Home Affairs vide Order Number 1/15/2002-DM-I/NDM-III (A), dated the 19th January, 2006 shall be deemed to have been deputed in the National Disaster Response Force under these rules.(2)The Central Government may, in consultation with the National Authority, depute, as and when required, such member of personnel from the Central Para Military Forces to the National Disaster Response Force for the purposes of disaster management, having skills, capabilities and qualifications and experience of handling disaster and their management and such other technical qualifications as prescribed by the Central Government in this behalf:Provided that in the case of non-availability of personnel with the required technical qualification and experience, the Central Government may appoint such personnel through deputation from other organisations or on contract basis.(3)The personnel of a battalion deputed to the National Disaster Response Force under these rules shall remain ordinarily in such battalion for a period of five years:Provided that no more than twenty-five per cent of the force may be replaced in one year.
