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Disaster Management Act, 2005 Chapter VI: Local Authorities 41. Functions of the local authority.- 1. Subject to the directions of the District Authority, a local authority shall- a. ensure that its officers and employees are trained for disaster management; b. ensure that resources relating to disaster management are so maintained as to be readily available for use in the event of any threatening disaster situation or disaster; c. ensure all construction projects under it or within its jurisdiction conform to the standards and specifications laid down for prevention of disasters and mitigation by the National Authority, State Authority and the District Authority; d. carry out relief, rehabilitation and reconstruction activities in the affected area in accordance with the State Plan and the District Plan. 2. The local authority may take such other measures as may be necessary for the disaster management.    |
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