Disaster Management Act, 2005

78. Power of State Government to make rules.-

1.      The State Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.      the composition and number of the members of the State Authority under sub-section (2), and the term of office and conditions of service of the members of the State Authority under sub-section (5), of section 14;

b.     the allowances to be paid to the members of the advisory committee under sub-section (2) of section 17;

c.      the powers and functions of the Chairperson of the State Executive Committee under sub-section (3), and the procedure to be followed by the State Executive Committee in exercise of its powers and discharge of its functions under sub-section (4) of section 20;

d.     allowances to be paid to the persons associated with the sub-committee constituted by the State Executive Committee under sub-section (3) of section 21;

e.      the composition and the number of members of the District Authority under sub-section (2), and the powers and functions to be exercised and discharged by the Chief Executive Officer of the District Authority under sub-section (3) of section 25;

f.      allowances payable to the persons associated with any committee constituted by the District Authority as experts under sub-section (3) of section 28;

g.     any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made by rules.

1.     

2.     

3.      Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature where it consists of two Houses, or where such Legislature consists of one House before that House.

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