Section 2 in The Disaster Management Authority (National Disaster Response Force) Rules, 2008
2. Definitions
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"battalion" means a unit of the Central Para Military Force earmarked by the Force as a battalion;(c)"Central Para Military Forces" means the Central Para Military Forces constituted under,-(i)the Central Reserve Police Force Act, 1949 (66 of 1949);(ii)the Border Security Force Act, 1968 (47 of 1968);(iii)the Central Industrial Security Force Act, 1968 (50 of 1968); [* * *] [Omitted word "or" by Notification No. G.S.R. 857 (E) dated 11.12.2008 (w.e.f. 14.2.2008)](iv)the Indo-Tibetan Border Police Force Act, 1992 (35 of 1992);[or] [Inserted Notification No. G.S.R. 857 (E) dated 11.12.2008 (w.e.f. 14.2.2008)](v)[ the Sashastra Seema Bal Act, 2007 (53 of 2007)] [Inserted Notification No. G.S.R. 857 (E) dated 11.12.2008 (w.e.f. 14.2.2008)](d)"National Authority" means the National Disaster Management Authority established under sub-section (1) of section 3 of the Act;(e)"National Disaster Response Force" means the National Disaster Response Force constituted under sub-section (1) of section 44 of the Act.(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
