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Disaster Management Act, 2005 40. Disaster management plan of departments of State.- 1. Every department of the State Government, in conformity with the guidelines laid down by the State Authority, shall- a. prepare a disaster management plan which shall lay down the following :- i. the types of disasters to which different parts of the State are vulnerable; ii. integration of strategies for the prevention of disaster or the mitigation of its effects or both with the development plans and programmes by the department; iii. the roles and responsibilities of the department of the State in the event of any threatening disaster situation or disaster and emergency support function it is required to perform; iv. present status of its preparedness to perform such roles or responsibilities or emergency support function under sub-clause (iii); v. the capacity-building and preparedness measures proposed to be put into effect in order to enable the Ministries or Departments of the Government of India to discharge their responsibilities under section 37; a. b. annually review and update the plan referred to in clause (a); and (c) furnish a copy of the plan referred to in clause (a) or clause (b), as the case may be, to the State Authority. 1. 2. Every department of the State Government, while preparing the plan under sub-section (1), shall make provisions for financing the activities specified therein. 3. Every department of the State Government shall furnish an implementation status report to the State Executive Committee regarding the implementation of the disaster management plan referred to in sub-section (1).    |
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