Section 51 in Gujarat State Disaster Management Act, 2003
51. Saving.
- The Authority, its officers and employees, the Chief Executive Officer, the Commissioner and the Collector shall perform functions imposed by or under this Act in addition to and not in derogation of functions performed by the State Government or any of its officers in pursuance of the provisions of any law for the time being in force or in exercise of the executive powers of the State for the prevention of occurrence of disasters, mitigation of effects of disasters, facilitating, co-ordinating and monitoring emergency relief and monitoring and co-ordinating measures for reconstruction and rehabilitation in the aftermath of the disasters in the State or in relation thereto.
