Disaster Management Act, 2005

Chapter V: Measures by the Government for Disaster Management

35. Central Government to take measures.-

1.      Subject to the provisions of this Act, the Central Government shall take all such measures as it deems necessary or expedient for the purpose of disaster management.

2.      In particular and without prejudice to the generality of the provisions of sub-section (1), the measures which the Central Government may take under that sub-section include measures with respect to all or any of the following matters, namely:-

a.      coordination of actions of the Ministries or Departments of the Government of India, State Governments, National Authority, State Authorities, governmental and non-governmental organisations in relation to disaster management;

b.     ensure the integration of measures for prevention of disasters and mitigation by Ministries or Departments of the Government of India into their development plans and projects;

c.      ensure appropriate allocation of funds for prevention of disaster, mitigation, capacity-building and preparedness by the Ministries or Departments of the Government of India;

d.     ensure that the Ministries or Departments of the Government of India take necessary measures for preparedness to promptly and effectively respond to any threatening disaster situation or disaster;

e.      cooperation and assistance to State Governments, as requested by them or otherwise deemed appropriate by it;

f.      deployment of naval, military and air forces, other armed forces of the Union or any other civilian personnel as may be required for the purposes of this Act;

g.     coordination with the United Nations agencies, international organisations and governments of foreign countries for the purposes of this Act;

h.      establish institutions for research, training, and developmental programmes in the field of disaster management;

i.       such other matters as it deems necessary or expedient for the purpose of securing effective implementation of the provisions of this Act.

1.     

2.     

3.      The Central Government may extend such support to other countries affected by major disaster as it may deem appropriate.

Back

Index

Next