Section 11(2) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(2)The Authority shall-(a)act as the central planning, coordinating and monitoring body for disaster management and post-disaster reconstruction, rehabilitation, evaluation and assessment;(b)assist the State Government in formulation of policy relating to emergency relief notwithstanding that the implementation of emergency relief shall be the responsibility of the Revenue Department and other departments of the Government;(c)inform the State Government and departments of that Government on progress made and problems faced in disaster management;(d)Promote general education and awareness on disaster management emergency planning and response and matters related their with or incidental thereto;(e)The State Government, the District Magistrate concerned officers of the State Government and the local authorities in the State shall give such assistance and support to the Authority in performing the functions as may be required by the Authority, Generate and disseminate the basic knowledge that documents potential hazards and information on mitigation approaches both at Government and private sector decision makers;(f)act as an agency for implementation of building construction codes;(g)Develop an objective warning system and identification of areas of refuge;(h)Develop and implement an efficient and proactive Search & Rescue mechanism;(i)Develop and implement an Emergency Medical System;(j)Build and educate constituency for risk management;(k)Development and promulgation of standards;(l)Create an open process for development decision makers;(m)Creating strategic alliances within Government, merging natural and technological hazards and risk management;(n)Utilize regulation and insurance to drive mitigation;(o)Professionalize and standardize emergency management;(p)Ensure comprehensive, coordinated Government response through fail safe communication among various sectors;(q)Focus on disaster management centered development.
