Section 17(4) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(4)Awareness and preparedness-(A)The D.M.M.C. shall promote or cause to be promoted awareness and preparedness and advise and train the community, and stakeholders with a view to increasing capacity of the community and stakeholders to deal with potential disasters by-(a)publishing guidelines and recommendations in this behalf;(b)facilitating access to its electronic database;(c)promoting disaster management capacity-building and training programmes amongst communities and other stakeholders;(d)assisting in the development of methodologies for reduction of vulnerability of disasters;(e)coordinating the integration of methodologies for awareness and preparedness with development plans, programmes and such other activities; and(f)acting in any other manner as it deems fit in this behalf.(B)The D.M.M.C. shall formulate such policy relating to mechanism for risk transfer including insurance for disaster preparedness as it deems necessary and implement the same or cause to be implemented.Chapter-IX Powers and Functions of the Divisional Commissioner and District Magistrate
