Section 26 in Gujarat State Disaster Management Act, 2003
26. Disaster management plans for districts.
(1)Each department of the Government in a district shall prepare a disaster management plan for the district and the Collector shall ensure that such plans are integrated into the disaster management plan for the whole of the district.(2)The department of Government while preparing a plan under sub-section (1)-(a)anticipate the types of disaster that may occur in the district and their possible effects;(b)identify the communities and property at risk;(c)provide for appropriate prevention and mitigation strategies;(d)identify the inability to deal with possible disasters and promote capacity building;(e)facilitate maximum emergency preparedness; and(f)keep contingency plans and prescribed emergency procedures in the event of a disaster, providing for,-(i)allocation of responsibilities to the various stakeholders and coordination in the carrying out of their responsibilities;(ii)prompt disaster response and relief;(iii)procurement of essential goods and the providing of essential services;(iv)establishment of strategic communication links;(v)the dissemination of information; and(vi)such other matters as may be provided for in the regulations and any other matters required by the Collector.(3)A department of the Government shall subject to the supervision of the Collector-(a)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 the district;(ii)role and responsibilities of the department of Government in terms of the disaster management plan of the State;(iii)role and responsibilities of the department of Government regarding emergency relief and post disaster recovery and rehabilitation;(iv)capacity of the department of Government to fulfil its roles and responsibilities;(v)particulars of disaster management strategies; and(vi)contingency strategies and emergency procedures in the event of a disaster, including measures to finance the strategies;(b)co-ordinate the preparation the implementation of its plan with those of other organisations of the State, communities and other stakeholders;(c)regularly review and update the plan; and(d)submit a copy of its disaster management plan, and of any amendment thereto to the Collector.(4)The Collector shall submit a copy of the district disaster management plan, and of any amendment thereto to the Authority and the Commissioner.(5)Each department of the Government shall be responsible for effective implementation of the plans drawn up in this behalf.
