Section 2 in Jammu and Kashmir Disaster Management Rules, 2007
2. Definitions
(1) In these rules, unless the context otherwise requires,-(a)'Act' means the Disaster Management Act, 2005 (No. 53 of 2005);(b)'State Advisory Committee' means the Committee constituted by the State Authority under sub-section (1) of section 1 7 of the Act;(c)'District Advisory Committee' means the Committee constituted under sub-section (1) of section 28 of the Act;(d)'section' means section of the Act.(2)The words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
