Disaster Management Act, 2005

12. Guidelines for minimum standards of relief.-

The National Authority shall recommend guidelines for the minimum standards of relief to be provided to persons affected by disaster, which shall include,-

      i.         the minimum requirements to be provided in the relief camps in relation to shelter, food, drinking water, medical cover and sanitation;

     ii.         the special provisions to be made for widows and orphans;

    iii.         ex gratia assistance on account of loss of life as also assistance on account of damage to houses and for restoration of means of livelihood;

    iv.         such other relief as may be necessary.

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