The Disaster Management (Removal Of Difficulties) Order, 2006
Vide G.S.R. 1619(E), dated 27.9.2006
7/441
Whereas a difficulty has arisen in giving effect to the provisions of sub-section (4) of section 3 of the Disaster Management Act, 2005 (53 of 2005) in relation to the term of office of the Vice-Chairperson and Members of the National Disaster Management Authority established under sub-section (1) of section 3. Now, therefore, in exercise of the powers conferred by sub-section (1) of section 79 of the Disaster Management Act, 2005 (53 of 2005), the Central Governmenat hereby makes the following Order, namely: 1. (1) This order may be called The Disaster Management (Removal Of Difficulties) Order, 2006. (2) It shall come into force at once. 2. For the purposes of sub-section (4) of section 3 of the Disaster Management Act, 2005 (53 of 2005), the term of office of the Vice-Chairperson and the members shall be for a period of five years and the said five years term shall be computed from the date on which the Vice-Chairperson and the Members entered upon, their respective offices of the National Disaster Management Authority constituted vide Notification Number 1/15/2002-DM(I)/DNM-III(A), dated the 30th May, 2005, published in the Gazette of India, Extraordinary, dated the 31st May, 2005.
