Section 4 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
4. Functions of the State Government.
(1)The State Government shall ensure that all the authorities and agencies under section 3 of the Act take all such measures as are necessary or expedient for the purposes of managing a disaster and mitigating its effects.(2)In particular and without prejudice to the generality of the provisions of sub section (1) such measures may include all or any of the following measures, namely:-(a)Ensuring that appropriate policies and guidelines are developed;(b)Ensuring that the State administration and local authorities take into consideration the guidelines laid down by the Authority while planning its activities;(c)Ensuring that a comprehensive communication and technology network is established and maintained;(d)Ensuring that disaster management plans are prepared and training for managing disaster is given;(e)Ensuring that adequate funds are available for disaster management;(f)Take appropriate steps in the field of research and development including opening of an Institute, for better management, prevention and mitigation of disasters.(4)Subject to the provisions of this Act, the State Government, may in exercise of its powers and performance of its functions under this Act, issue a direction in writing to a person or authority for the purpose of avoiding an imminent damage arising out of a disaster or mitigation of its effects and such person or authority shall comply with such direction.(5)Subject to the provisions of this Act, the State Government may in exercise of its powers and performance of its functions under this Act, suspend operation of any executive order if such executive order prevents, hinders or delays any necessary action in coping with disaster.(6)All department of the State Government shall provide assistance to the Authority, the Commissioner and the District Magistrate or any local authority in setting up communication centres, drawing up contingency plans, capacity building, data collection and identifying and training personnel.Chapter-IV Establishment and Incorporation of the State Disaster Management Authority
