Disaster Management Act, 2005

37. Disaster management plans of Ministries or Departments of Government of India.-

1.      Every Ministry or Department of the Government of India shall-

a.      prepare a disaster management plan specifying the following particulars, namely:-

                      i.         the measures to be taken by it for prevention and mitigation of disasters in accordance with the National Plan;

                     ii.         the specifications regarding integration of mitigation measures in its development plans in accordance with the guidelines of the National Authority and the National Executive Committee;

                    iii.         its roles and responsibilities in relation to preparedness and capacity-building to deal with any threatening disaster situation or disaster;

                    iv.         its roles and responsibilities in regard to promptly and effectively responding to any threatening disaster situation or disaster;

                     v.         the present status of its preparedness to perform the roles and responsibilities specified in sub-clauses (iii) and (iv);

                    vi.         the measures required to be taken in order to enable it to perform its responsibilities specified in sub-clauses (iii) and (iv);

a.    

b.     review and update annually the plan referred to in clause (a);

c.      forward a copy of the plan referred to in clause (a) or clause (b), as the case may be, to the Central Government which Government shall forward a copy thereof to the National Authority for its approval.

1.     

2.      Every Ministry or Department of the Government of India shall-

a.      make, while preparing disaster management plan under clause (a) of sub-section (1), provisions for financing the activities specified therein;

b.     furnish a status report regarding the implementation of the plan referred to in clause (a) of sub-section (1) to the National Authority, as and when required by sit.

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