Section 3(1) in Jammu and Kashmir Disaster Management Rules, 2007
(1)The State Disaster Management Authority, as defined in the Act, shall comprise,-(i)Chief Minister ................................................... Chairperson (ex-officio)(ii)Deputy Chief Minister ............................................Vice Chairperson(iii)Minister for Revenue, Relief and Rehabilitation ............................... Member(iv)Minister for Consumer Affairs and P.D. Deptt ............................ Member(v)Minister for Public Works (R&B) ............................ Member(vi)Minister for Transport .................................. Member(vii)Minister for Health & FW ............................... Member(viii)Minister for Power ......................................... Member(ix)Chief Secretary .......................................... Member/CEO (ex-officio).
