Section 10 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
10. State Commissioner for Disaster Management.
(1)The State Government may for the whole State appoint an officer not below the rank of Additional Secretary to Government of Uttarakhand belonging to Indian Administrative Service to be the State Commissioner for Disaster Management.(2)The said Commissioner shall perform such functions related to disaster management as are imposed on him by or under this Act (3). The said Commissioner shall be entitled to receive such salary and allowances and shall be governed by such conditions of service as may be prescribed by regulations.
