Section 3 in The Disaster Management (Notice Of Alleged Offence) Rules, 2007
3. Notice of alleged offence and intention to make a complaint
- A notice under clause (b) of section 60 of the Act by a person, of the alleged offence and his intention to make a complaint shall be delivered to, or left at, the office of one of the following-:-(a)in the case of the Central Government, except where the complaint relates to a railway, the Secretary in charge of the concerned Ministry or the Department in that Government;(b)in the case of the Central Government where the complaint relates to a railway, the General Manager of that railway;(c)in the case of State Government, the Secretary in charge of the concerned Department in that Government;(d)in the case of the National Authority, the Secretary or, if there is no Secretary, the Additional Secretary, of the National Authority;(e)in the case of a State Authority, the Chief Executive Officer of the State Authority;(f)in the case of a District Authority, the Chief Executive Officer of the State Authority.
