Disaster Management Act, 2005

48. Establishment of funds by State Government.-

1.      The State Government shall, immediately after notifications issued for constituting the State Authority and the District Authorities, establish for the purposes of this Act the following funds, namely:-

a.      the fund to be called the State Disaster Response Fund;

b.     the fund to be called the District Disaster Response Fund;

c.      the fund to be called the State Disaster Mitigation Fund;

d.     the fund to be called the District Disaster Mitigation Fund.

1.     

2.      The State Government shall ensure that the funds established-

              i.         under clause (a) of sub-section (1) is available to the State Executive Committee;

             ii.         under sub-clause (c) of sub-section (1) is available to the State Authority;

            iii.         under clauses (b) and (d) of sub-section (1) are available to the District Authority.

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