Section 22(3) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(3)District Magistrate shall ensure that the "disaster management plan" of his district is completed within a period of 90 days from the date, this act comes into effect and notified in the official Gazette, provided that it will be open for the Chief Executive Officer to give a reasonable extension to link the District Magistrate, if such an extension is asked for. But in no case the extension shall be given beyond a period of six months.
