Section 2 in The Disaster Management (National Institute Of Disaster Management) Rules, 2006
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"Chairperson" means the Chairperson of the governing body;(c)"Executive Director" means the Executive Director of the institute appointed by the Central Government;(d)"governing body" means the governing body of the institute;(e)"institute" means the National Institute of Disaster Management;(f)"President" means the President of the institute;(g)"Secretary" means the Secretary of the institute and the governing body;(h)"section" means a section of the Act;(i)"Vice-Chairperson" means the Vice-Chairperson of the governing body of the institute;(j)"Vice-President" means the Vice-President of the institute.(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.
