Section 14 in The Disaster Management (Amendment) Act, 2025
14. Amendment of section 23.
In section 23 of the principal Act,––(i)for sub-section (2), the following sub-section shall be substituted, namely:––“(2) The State Authority shall coordinate the preparation of the State Plan having regard to the National Plan and guidelines laid down by the National Authority, and in consultation with local authorities, District Authorities, Urban Authorities and the people’s representatives as the State Authority may deem fit.”;(ii)for sub-section (3), the following sub-section shall be substituted, namely:––“(3) The State Plan shall be approved by the State Authority.”;(iii)in sub-section (4), for clause (a), the following clause shall be substituted, namely:––“(a) the exposure of different parts of the State to different hazards and vulnerability of its people, assets, infrastructure, livelihood and economic activity to those hazards;”;(iv)or sub-section (5), the following sub-section shall be substituted, namely:––“(5) The State Authority shall review the State Plan once in every three years and update atleast once in every five years.”.
