Section 25(1) in Gujarat State Disaster Management Act, 2003
(1)For the purpose of disaster management, local authority shall, subject to such directions as the Authority may give and under the supervision of the collector-(a)assist the Authority, the Commissioner and the Collector;(b)ensure that the staff of the local authority is trained;(c)ensure that all resources related to disaster management are so maintained as to be ready for use;(d)ensure that all buildings and other structures in the local area comply with the specifications laid down in this behalf by the departments of Government and the Authority;(e)carry out relief operations in the affected area subject to directions of the Commissioner;(f)carry out reconstruction and rehabilitation activities in accordance with the guidelines framed by the Authority;(g)prepare a disaster management plan setting out the following, namely:-(i)the manner in which the concept and principles of disaster management are to be applied in local area;(ii)role and responsibilities of the local authority in the terms of the disaster management plan of the State;(iii)capacity of the local authority to fulfil its role and responsibilities;(iv)particulars of disaster management strategies; and(v)contingency strategies and emergency procedures in the event of a disaster, including measures to finance the strategies;(h)co-ordinate the preparation and the implementation of the plan with those of the organisations of the State and stakeholders;(i)regularly review and update the plan;(j)conduct disaster management drills periodically; and(k)provide such assistance to the Authority, the commissioner and the Collector and take such other steps as may be necessary for disaster management.
