Section 35(2) in The Disaster Management Act, 2005
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the measures with respect to all or any of the following matters, namely:-(a)coordination of actions of the Ministries or Departments of the Government of India, State Governments, National Authority, State Authorities, governmental and non-governmental organisations in relation to disaster management;(b)ensure the integration of measures for prevention of disasters and mitigation by Ministries or Departments of the Government of India into their development plans and projects;(c)ensure appropriate allocation of funds for prevention of disaster, mitigation, capacity-building and preparedness by the Ministries or Departments of the Government of India;(d)ensure that the Ministries or Departments of the Government of India take necessary measures for preparedness to promptly and effectively respond to any threatening disaster situation or disaster;(e)cooperation and assistance to State Governments, as requested by them or otherwise deemed appropriate by it;(f)deployment of naval, military and air forces, other armed forces of the Union or any other civilian personnel as may be required for the purposes of this Act;(g)coordination with the United Nations agencies, international organisations and governments of foreign countries for the purposes of this Act;(h)establish institutions for research, training, and developmental programmes in the field of disaster management;(i)such other matters as it deems necessary or expedient for the purpose of securing effective implementation of the provisions of this Act.
