Section 42(9) in The Disaster Management Act, 2005
(9)Without prejudice to the generality of the provisions contained in sub-section (8), the National Institute, for the discharge of its functions, may-(a)develop training modules, undertake research and documentation in disaster management and organise training programmes;(b)formulate and implement a comprehensive human resource development plan covering all aspects of disaster management;(c)provide assistance in national level policy formulation;(d)provide required assistance to the training and research institutes for development of training and research programmes for stakeholders including Government functionaries and undertake training of faculty members of the State level training institutes;(e)provide assistance to the State Governments and State training institutes in the formulation of State level policies, strategies, disaster management framework and any other assistance as may be required by the State Governments or State training institutes for capacity-building of stakeholders, Government including its functionaries, civil society members, corporate sector and people's elected representative;(f)develop educational materials for disaster management including academic and professional courses;(g)promote awareness among stakeholders including college or school teachers and students, technical personnel and others associated with multi-hazard mitigation, preparedness and response measures;(h)undertake, organise and facilitate study courses, conferences, lectures, seminars within and outside the country to promote the aforesaid objects;(i)undertake and provide for publication of journals, research papers and books and establish and maintain libraries in furtherance of the aforesaid objects;(j)do all such other lawful things as are conducive or incidental to the attainment of the above objects; and(k)undertake any other function as may be assigned to it by the Central Government.
