The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006

UNION OF INDIA
India

The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006

Rule THE-DISASTER-MANAGEMENT-TERM-OF-OFFICE-AND-CONDITIONS-OF-SERVICE-OF-MEMBERS-OF-THE-NATIONAL-AUTHORITY-AND-PAYMENT-OF-ALLOWANCES-TO-MEMBERS-OF-ADVISORY-COMMITTEE-RULES-2006 of 2006

Published on 27 September 2006
Commenced on 27 September 2006
[This is the version of this document from 27 September 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006Published vide Notification G.S.R. 598(E), dated 27.9.2006 and published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 27.9.2006.

7.

/435G.S.R. 598(E), dated 27.9.2006 - In exercise of the powers conferred by clauses (a) and (d) of sub-section (2) read with sub-section (1) of section 75 of the Disaster Management Act, 2005 (53 of 2005), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement - (1) These rules may be called The Disaster Management (Term of Office and Conditions of Service of Members of the National Authority and Payment of Allowances to Members of Advisory Committee) Rules, 2006.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions - (1) In these rules, unless the context otherwise requires,-

(a)"Act" means the Disaster Management Act, 2005 (53 of 2005);(b)"advisory committee" means the advisory committee constituted by the National Authority under sub-section (1) of section 7;(c)"Member" means a Member of the National Authority nominated by the Chairperson of the National Authority under clause (b) of sub-section (2) of section 3;(d)"section" means a section of the Act;(e)"Vice-Chairperson" means the Vice-Chairperson designated by the Chairperson of the National Authority under sub-section (3) of section 3.

(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Pay and service conditions.

(1)A person nominated as a member of the National Authority shall exercise his option to choose either.

(a)Pay (less pension in the case of a retired officer), dearness allowance, accommodation, medical facilities, travelling allowance, leave travei concession as admissible to a Secretary to the Government of India and leave as admissible to a Government servant under the Central Civil Services (Leave) Rules, 1972; or

(b)Pay, daily allowance as admissible to a Union Minister of State and pension (without dearness relief in the case of retired officer), accommodation medical facilities, travelling allowance as admissible to a Union Minister of State in accordance with the provision of the Ministers (Allowances, Medical Treatment and Other Privileges) Rules, 1957, made under the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), and leave as admissible to a temporary Government servant under the Central Civil Services (Leave) Rules, 1972, but without the facility of leave travel concession:

Provided that the option once exercised shall be final.

(2)A member of the National Authority, who is designated as the Vice-Chairperson of the National Authority under sub-section (3) of Section 3, shall be entitled to pay and daily allowance, as admissible to a Union Minister, who is a member of the Cabinet, and pension (without dearness relief) and in the case of member who is a retired officer, accommodation, medical facilities and travelling allowance as admissible to a Union Cabinet Minister in accordance with the provisions of the Minister (Allowance, Medical Treatment and Other Privileges) Rules, 1957, made under the Salaries and Allowances of Ministers Act, 1952 (58 of 1952).

4. Disqualifications - No person shall be a member of the National Authority, who-

(a)is, or at any time has been, adjudged insolvent; or

(b)is declared to be of unsound mind by a competent Court; or

(c)becomes incapable of acting as a member; or

(d)is, or has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;

(e)is, or has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government.

5. Resignation - Any member of the National Authority may resign from the office of member of the National Authority by giving a notice in writing under his hand to that effect to the Chairperson of the National Authority and such resignation shall take effect from the date on which such notice is accepted by the Chairperson of the National Authority.

[5A. Removal. - If the Central Government deems it expedient so to do, it may remove from office any member of the National Authority, at any time.]

6. Vacancies - Where a vacancy occurs in the office of a member of the National Authority by reason of resignation, disqualification, death or otherwise, the vacancy may be filled by fresh nomination.

7. Allowances to be paid to a member of the Advisory Committee constituted by the National Authority - A member of the Advisory Committee constituted under sub-section (1) of section 7 shall be paid such travelling allowances, room rent, daily allowances and conveyance allowance as are admissible to a member of the High Power Committee as specified in Appendix 2 to Supplementary rule 190.

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