Section 13 in Andhra Pradesh Disaster Management Rules, 2007
13. Annual report.
(1)The State Authority shall prepare its annual report and forward it to the State Government within nine months of the end of the financial year for being laid before' the legislature.(2)The annual report shall contain a full account of the activities of the State Authority during the previous year and the State Authority shall forward copies of the annual report to State Government and that Government shall cause the same to be laid before the legislature of the State.(3)The Annual Report shall include:-(a)A Statement of Aims and Objectives and vision of the State Authority;(b)The role and functions of the state authority;-(c)Annual targets and achievements, in physical and financial terms, during the year i o which the annual report pertains:(d)The activities of the State Disaster Management Authority during the previous year:(e)Any other Information as the State Authority deems fit.II. In exercise of the powers conferred by sub section (1) of Section 14 of the Disaster Management Act, 2005 (Act No. 53 of 2005), the Government of Andhra Pradesh hereby establish the Andhra Pradesh State Disaster Management Authority (SDMA) consisting of the following members namely:-(1)The Chief Minister of the State, shall be Chairperson, ex officio:(2)Minister for Revenue. Relief. Rehabilitation and Youth Affairs;(3)Minister for Home.(4)Minister for Finance(5)Minister for Health(6)Minister for Major Irrigation(7)Minister for R and B(8)Minister for Panchayat Raj(9)Chief Secretary - Member ConvenerIII. In exercise of the powers conferred by sub section (1) of Section 20 of the Disaster Management Act. 2005 (Act No. 53 of 2005). the Government of Andhra Pradesh hereby constitute State Executive Committee (SEC) for the State of Andhra Pradesh consisting of the following members namely:-(1)The Chief Secretary to state government - Chairperson(2)Principal Secretary/Secretary - Finance(3)Principal Secretary/Secretary - Panchayat Raj and Rural Development(4)Principal Secretary/Secretary - Irrigation and Command Area Development Department(5)Commissioner Disaster Management and EO Prl. Secretary, Member - ConvenerIV. In exercise of the powers conferred by sub section (1) of Section 25 of the Disaster Management Act, 2005 (Act No. 53 of 2005), the Government of Andhra Pradesh hereby constitute a District Disaster Management Authority (I)DMA) for each district in the State consisting of the following members namely :-(i)the Collector and Magistrate of the .district - Chairperson, ex officio:(ii)the Chairperson of the Zilla Parishad of the district - Co Chairperson(iii)the Superintendent of Police of the district - Member(iv)the Joint Collector shall be Chief Executive Officer of the District authority of the district - Member Convener(v)the Project Director, District Rural Development Agency (DRDA) - Member(vi)the Chief Executive Officer of the Zilla Parishad of the district - Member (vii) the District Medical and Health Officer of the District - MemberThis order issues with the concurrence of the Finance Department vide their U.O. No. 8442/371 /A2/Exp.Rev./07 dated 29-10-2007.The G O. is available on Internet and call be accessed at the address http:/ www.aponline.gov. in
