Disaster Management Act, 2005
Chapter I:
Preliminary
1. Short title,
extent and commencement.-
1.
This
Act may be called the Disaster Management Act, 2005.
2.
It
extends to the whole of India.
3.
It
shall come into force on such date as the Central Government may, by
notification in the Official Gazette appoint; and different dates may be
appointed for different provisions of this Act and for different States, and
any reference to commencement in any provision of this Act in relation to any
State shall be construed as a reference to the commencement of that provision
in that State.