Section 8 in The Disaster Management (Amendment) Act, 2025
8. Amendment of section 11.
In section 11 of the principal Act,–(i)for sub-section (2), the following sub-section shall be substituted, namely:––“(2) The National Authority shall coordinate, in consultation with the Central Government and the State Governments and other stakeholders in the field of disaster management, for preparation and approval of the National Plan having regard to the National Policy.”;(ii)for sub-section (4), the following sub-section shall be substituted, namely:––“(4) The National Authority shall review the National Plan once in every three years and update at least once in every five years.”.
