Section 33 in The Disaster Management (Amendment) Act, 2025
33. Amendment of section 56.
Section 56 of the principal Act shall be numbered as sub-section (1) thereof, and after sub-section (1) as so numbered, the following sub-section shall be inserted, namely:––“(2) Notwithstanding any action under sub-section (1), it shall be lawful for the State Government on its own or on the directions given by the Central Government to take such disciplinary action under the relevant rules, against any officer who ceases or refuses to perform or withdraws himself from the duties of his office or on grounds of insubordination or dereliction of duty during a disaster:Provided that the action taken by the State Government shall not be inconsistent with the directions given by the Central Government.”.
