Section 6 in Jammu and Kashmir Disaster Management Rules, 2007
6. State Executive Committee
(1) The State Executive Committee shall comprise:-(i)The Chief Secretary ............................. Chairperson(ii)Secretary to Government, Revenue, Relief and Rehabilitation .............................. Member(iii)Secretary to Government, Home ................................ Member(iv)Secretary to Government, Public Works (R&B) .............................. Member(v)Secretary to Government, Health & M.E. ............................ Member.(2)The Slate Executive Committee shall assist the State Authority in performance of its functions and coordinate action in accordance with the guidelines laid down by the State Authority and ensure the compliance of directions issued by the State Government.(3)The State Executive Committee shall meet as and when necessary and at such time and place as may be decided by the Chairperson with prior notice of at least two days:Provided that in case of an emergency meeting prior notice of two days shall not be mandatory.(4)The State Executive Committee shall in normal circumstances meet at least twice a year.(5)The State Executive Committee shall discuss the business as per agenda circulated at least 24 hours before the commencement of the meeting:Provided that in case of an emergency meeting prior circulation of the agenda shall not be mandatory.(6)Quorum. - A sitting of the State Executive Committee consisting of at least one-third of its members chaired by its Chairperson shall constitute the quorum for meeting of the Committee.(7)The State Executive Committee shall cause to prepare the Disaster Management Plans of different Departments of the State.(8)The State Executive Committee shall also prepare Annual Report of the activities for Disaster Management in the State and place it before the State Authority(9)The State Executive Committee shall prepare the State Disaster Management Plan which shall, in addition to provisions laid down in sub-sections (2) and (4) of section 23 of the Act, include provisions for:-(i)information Dissemination;(ii)coordination among different departments;(iii)training of Personnel associated with disaster management;(iv)periodic assessment of resources for disaster management in the State; and(v)post-Disaster Evaluation.(10)The term of Sub-Committee constituted under section 21 of the Act shall be specified in the order of its constitution and shall in no case be more than one calendar year.(11)An expert associated with Sub-Committee shall be paid such allowances for travelling as he may be entitled to in his parent organization or the allowances admissible to an Additional Secretary to Government of Jammu & Kashmir.(12)A member of the Sub-Committee shall in addition to travelling allowances, receive sitting allowance of Rs. 300/- per day on the days of meetings of the Sub-Committee.
