Preamble - CHEMICAL ACCIDENTS (EMERGENCY PLANNING, PREPAREDNESS AND RESPONSE) AMENDMENT RULES, 2015 CHEMICAL ACCIDENTS (EMERGENCY PLANNING, PREPAREDNESS AND RESPONSE) AMENDMENT RULES, 2015 PREAMBLE In exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules to amend the Chemical Accidents (Emergency Planning, Preparedness and Response) Rules, 1996, namely:- (1) These rules may be called the Chemical Accidents (Emergency Planning, Preparedness and Response) Amendment Rules, 2015. (2) They shall come into force on the date of their publication in the Official Gazette. In the Chemical Accidents (Emergency Planning, Preparedness and Response) Rules, 1996, for Schedule 5, the following Schedule shall be substituted, namely:- "SCHEDULE 5 [See rule 3(2)] COMPOSITION OF CENTRAL CRISIS GROUP (i) Secretary, Ministry of Environment Forest and Climate Change - Chairman, ex-officio (ii) Joint Secretary or Adviser, Hazardous Substance Management Division in the Ministry of Environment, Forest and Climate Change- Member-Secretary, ex-officio (iii) Principal Labour and Employment Adviser, Ministry of Labour and Employment - Member, ex-officio (iv) Deputy Director General (Occupational Health), Ministry of Health and Family Welfare- Member, ex-officio (v) Chairman, Central Pollution Control Board - Member, ex-officio (vi) Fire Adviser, Directorate General Civil Defence, Ministry of Home Affairs Member, ex-officio (vii) Chief Controller of Explosives, Petroleum and Explosives Safety Organisation, Nagpur- Member, ex-officio (viii) Joint Secretary (Chemicals), Department of Chemicals and Petrochemicals Member, ex-officio (ix) Joint Secretary (Chemicals), Department of Industrial Policy and Promotion, Ministry of Commerce and Industry- Member, ex-officio (x) Joint Secretary (Plant Protection), Ministry of Agriculture and Farmers Welfare- Member, ex-officio (xi) Joint Secretary (Fertilizers), Ministry of Chemicals and Fertilizers- Member, ex-officio (xii) Joint Secretary (Telecommunications), Department of Telecommunications, Ministry of Communications and Information Technology- Member, ex-officio (xiii) Joint Secretary (Transport), Ministry of Road, Transport and Highways- Member, ex-officio (xiv) Joint Secretary (Shipping), Ministry of Shipping- Member, ex-officio (xv) Executive Director (Safety), Ministry of Railways (Railway Board) - Member, ex-officio (xvi) Joint Secretary (Mitigation), National Disaster Management Authority- Member (xvii) Director General, Central Scientific and Industrial Research - Member, ex-officio (xviii) Two Experts, one each from the field of Industrial Safety and Health, to be nominated by the Central Government- Member (xix) Two persons to represent Industries, to be nominated by the Central Government- Member (xx) One representative from the Indian Chemical Council - Member".
Rule 1 - RULE 1
Rule 2 - RULE 2
