Section 9(2) in The National Institute Of Disaster Management Regulations, 2006
(2)In particular and without prejudice to the generality of the foregoing functions, the governing body may perform all or any of the following functions, namely:-(a)ensure compliance of broad policies and guidelines laid down for the institute by the National Authority;(b)consider and recommend such proposals as are required to be submitted to the institute for its approval;(c)consider and approve such programmes and activities as may be taken up as interim till these are approved by the institute;(d)consider and approve such changes in the approved annual activities of the institute as may be considered necessary, subject to ex post facto approval of such changes by the institute;(e)consider and approve such new activities not included in the approved annual activities of the institute as may be required to be taken up, subject to ex post facto approval by the institute;(f)appoint such Committees and Sub-Committees as considered appropriate for the discharge of its functions;(g)perform all such acts and do all such things as may be necessary for the proper management of the properties of the institute; and(h)perform all such functions as may be delegated by the institute.
