Section 14(2) in The Disaster Management Act, 2005
(2)A State Authority shall consist of the Chairperson and such number of other members, not exceeding nine, as may be prescribed by the State Government and, unless the rules otherwise provide, the State Authority shall consist of the following members, namely:-(a)the Chief Minister of the State, who shall be Chairperson, ex officio ;(b)other members, not exceeding eight, to be nominated by the Chairperson of the State Authority;(c)the Chairperson of the State Executive Committee, ex officio .
