Section 15(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(1)The Commissioner shall-(a)provide inputs to the authority relating to various aspects of disaster management, such as early warnings and status of preparedness;(b)development an appropriate relief implementation strategy for the State in consultation with the authority, taking into account the unique circumstances of each district and efficiency in institutional capacity and resources of the State;(c)prepare, review and update District or Divisional Level emergency plans and guidelines and ensure that these plans are prepared revised and updated and are in tune with the "master plan" prepared by the Authority;(d)reassess from time to time contingency plans related to disaster management;(e)ensure that disaster management drills are carried out periodically;(f)ensure that communication systems are in order, and contingency plans provide for maximum involvement of local agencies;(g)exercise such powers and perform such functions as may be delegated by the Authority; and(h)exercise such other powers and perform such other functions as may be specified by the regulations.Chapter-VIII Disaster Mitigation and Management Center
