Section 2 in Disaster Management (Term of office and conditions of service of Members of the State Authority and Pay and Allowances to Members of Advisory Committee) Amendments Rules, 2010
2.
The following sub-rule (vi) shall be added after sub-rule (v) of Rule 4 of Disaster Management (Term of office and conditions of Service of Members of the State Authority and Pay and Allowances to Member of Advisory Committee) Rules, 2008:-"(vi) The-vice chairman of Disaster Management Authority shall get the facility of personal staff equivalent to Minister of the Bihar State; the members shall get the facility of personal staff equivalent to State Minister of the Bihar State."
