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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(1)The Authority shall consist of the following :-
(a) Chief Minister of the State, Chairperson - ex-officio
(b) Such elected member of the LegislativeAssembly, who have been designated by the State Government -as Vice Chairperson
(c) Chief Secretary, Member of - ex-officio
(d) Principal Secretary/Secretary, DisasterManagement, Government of Uttarakhand - ex-officio members
(e) Three Principal Secretaries to be nominatedGovernment of Uttarakhand for amongst the Department of Home,Medical, Finance, PWD, Power, Irrigation, Food and CivilSupplies, Rural Development - ex-officio members
(f) Head of the Department of EarthquakeEngineering, Indian Institute of Technology, Roorkee - ex-officio members
(g) Director, Wadia Institute of HimalayanGeology Dehradun - ex-officio member
(h) Director, Institute of Remote Sensing,Dehradun - ex-officio member.
(i) Three members to be nominated by the StateGovernment from amongst the persons having knowledge andpractical experience in matters relating to disaster Managementand control.  
(j) Divisional commissioners - ex-officio members
(k) Commissioner Disaster Management to benominated as Chief Executive Officer-under the Ordinance, memberSecretary - ex-officio
(l) Representative of NDM, MOH, Gol, not belowthe rank of Director -ex-officio member
(m) Executive Director, Disaster Mitigation andManagement Center, Dehradun, and -ex-officio member;
(n) Commander, Uttarakhand, Sub-Area, Dehradun - ex-officio member.