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.