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Disaster Management Act, 2005 21. Constitution of sub-committees by State Executive Committee.- 1. The State Executive Committee may, as and when it considers necessary, constitute one or more sub-committees, for efficient discharge of its functions. 2. The State Executive Committee shall, from amongst its members, appoint the Chairperson of the sub-committee referred to in sub-section (1). 3. Any person associated as an expert with any sub-committee may be paid such allowances as may be prescribed by the State Government.    |
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