Section 23(2) in The Disaster Management (Amendment) Act, 2025
(2)The Urban Authority constituted under sub-section (1) shall consist of the following, namely:––(i)the Municipal Commissioner—Chairperson, ex officio;(ii)the District Collector of the District concerned—Vice Chairperson, ex officio; and(iii)such other members, with such pay and allowances as may be determined by the State Government—members.
