Section 12(2) in Gujarat State Disaster Management Act, 2003
(2)The Authority shall-(a)act as the central planning, coordinating and monitoring body for disaster management and post-disaster reconstruction, rehabilitation, evaluation, and assessment;(b)assist the State Government in formulation of policy relating to emergency relief notwithstanding that the implementation of emergency relief shall be the responsibility of the Revenue Department and other departments of the Government;(c)inform the State Government and departments of Government on progress and problems in disaster management;(d)promote general education and awareness on disaster management, emergency planning and response;(e)and matters incidental thereto.
