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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(2) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(2)In particular and without prejudice to the generality of the provisions of sub section (1) such measures may include all or any of the following measures, namely:-
(a)Ensuring that appropriate policies and guidelines are developed;
(b)Ensuring that the State administration and local authorities take into consideration the guidelines laid down by the Authority while planning its activities;
(c)Ensuring that a comprehensive communication and technology network is established and maintained;
(d)Ensuring that disaster management plans are prepared and training for managing disaster is given;
(e)Ensuring that adequate funds are available for disaster management;
(f)Take appropriate steps in the field of research and development including opening of an Institute, for better management, prevention and mitigation of disasters.