Section 3 in The Disaster Management (National Institute Of Disaster Management) Rules, 2006
3. Composition of the institute .-(1) The institute shall consist of the following members, namely:-
(i)the Minister in charge of the Ministry or Department of the Central Government having administrative control of disaster management, who shall be the President, ex officio ;(ii)the Vice-Chairperson of the National Authority who shall be the Vice-President, ex officio ;(iii)one member of the National Authority;(iv)Chairperson of the National Executive Committee, that is, the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of disaster management, ex officio ;(v)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of expenditure, ex officio ;(vi)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of agriculture, ex officio ;(vii)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of External Affairs, ex officio ;(viii)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of health, ex officio ;(ix)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of science and technology, ex officio ;(x)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of atomic energy, ex officio ;(xi)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of space, ex officio ;(xii)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of ocean development, ex officio ;(xiii)the Secretary or Special Secretary or Additional Secretary or Joint Secretary, as the case may be, to the Government of India dealing with disaster management in the Ministry or Department of the Central Government having administrative control of disaster management, ex officio ;(xiv)the Additional Secretary and Financial Advisor or Joint Secretary and Financial Advisor, as the case may be, to the Government of India dealing with finance of the Ministry or Department of the Central Government having administrative control of disaster management, ex officio ;(xv)The Secretary or Additional Secretary, as the case may be, of the National Disaster Management Authority, ex officio ;(xvi)the Director-General of the National Disaster Response Force, ex officio ;(xvii)the Deputy Chief of Integrated Defence Staff, Doctrine Organisation and Training (DOT), Head Quarters Integrated Defence Staff, Ministry of Defence, ex officio ;(xviii)two Secretaries of State Governments in charge of disaster management;(xix)one Vice-Chancellor from the universities;(xx)the Director, Lal Bahadur Shastri National Academy of Administration, Mussorrie;(xxi)the Director, Sardar Vallabah Bhai Patel National Police Academy, Hyderabad;(xxii)the Director General, India Meteorological Department, ex officio ;(xxiii)two Directors, one each, from any Indian Institute of Management and any Indian Institute of Technology;(xxiv)the Chairman of the Central Water Commission, ex officio ;(xxv)the Director of Indian Institute of Public Administration, ex officio ;(xxvi)the Director General of Indian Council of Agriculture Research, ex officio ;(xxvii)one Director General from the Administrative Training Institutes or State Institutes of Rural Development;(xxviii)the Director General of Indian Council of Medical Research, ex officio ;(xxix)two eminent persons in the field of disaster management, public administration, information technology, medicine, etc.;(xxx)two experts, one each from banking and insurance sector;(xxxi)two presidents or heads, by whatever name called, from the industry associations or federations of all-India-level which in the opinion of the Central Government are capable of representing the industry, trade or commerce;(xxxii)two presidents or heads, by whatever name called, from non-governmental organisations which in the opinion of the Central Government are active and effective in the disaster management activities, or are capable of representing such activities;(xxxiii)one head from science and technology institutions;(xxxiv)one head from medical or health institutions;(xxxv)one professor of the National Institute of Disaster Management;(xxxvi)the Executive Director of the Institute, ex officio .(2)The Central Government shall nominate the members of the institute, other than the ex officio members in such manner as it may consider appropriate.(3)The Vice-Chairperson of the National Authority shall nominate the member of the National Authority for the institute.(4)Save as otherwise provided in this sub-rule, the term of office of-(a)an ex officio member of the institute shall continue so long as he holds the office by virtue of which he is such a member; and(b)a nominated member of the institute shall be two years from the date of his nomination:Provided that a member other than an ex officio member of the institute may resign from the office of such member, by writing under his hand addressed to the Central Government, but he shall continue in office until his resignation is accepted by the Government.
