Section 3 in Jammu and Kashmir Disaster Management Rules, 2007
3. State Disaster Management Authority
(1)The State Disaster Management Authority, as defined in the Act, shall comprise,-(i)Chief Minister ................................................... Chairperson (ex-officio)(ii)Deputy Chief Minister ............................................Vice Chairperson(iii)Minister for Revenue, Relief and Rehabilitation ............................... Member(iv)Minister for Consumer Affairs and P.D. Deptt ............................ Member(v)Minister for Public Works (R&B) ............................ Member(vi)Minister for Transport .................................. Member(vii)Minister for Health & FW ............................... Member(viii)Minister for Power ......................................... Member(ix)Chief Secretary .......................................... Member/CEO (ex-officio).(2)The Chairperson may nominate any other member as Vice-Chairperson in case there is no Deputy Chief Minister.(3)The State Authority shall meet as and when necessary and at such time and place as may be decided by the Chairperson and in his absence by the Vice-Chair-person.(4)The State Authority shall in normal circumstances meet at least once in a year.(5)The meetings of the State Authority shall be presided over by the Chairperson or in his absence by the Vice- Chairperson.(6)Any costs, charges and expenses incurred by the members in relation to exercise of powers and performance of functions under the Act, or any expenses incurred by the Chief Executive Officer in relation to performance of functions prescribed by the regulations shall be paid from the fund.(7)The State Authority may accept donations/endowments and give grants on such terms as it deems fit.(8)The State Authority may, as and when it considers necessary, constitute an advisory committee, consisting of persons having practical experience in the field of Disaster Management from within or outside the State to make recommendations on different aspects of disaster management.(9)The term of Advisory Committee constituted under sub-rule (8) shall be for a period not exceeding three years.(10)A member of the Advisory committee shall receive from the State Government, such travelling allowance for travelling in connection with the work of the State Authority as are applicable to a head of any Department of the State Government.(11)A member of the Advisory Committee shall in addition to travelling allowance, receive sitting allowance of Rs. 500/- per day on the days of meetings of the State Advisory Committee.
