Section 20 in The Disaster Management (Amendment) Act, 2025
20. Amendment of section 38.
In section 38 of the principal Act, in sub-section (2),–(i)in clause (a),––(a) after the words “District Authorities”, the words “, Urban Authorities” shall be inserted;(b) for the words “local authority”, the words “local authorities” shall be substituted;(ii)in clause (b), for the words “and the District Authorities”, the words “the District Authorities and the Urban Authorities” shall be substituted;(iii)in clause (d), for the words “and the District Plans”, the words “, the District Plans and the Urban Plans” shall be substituted(iv)in clause (i), for the words “and the District Authorities”, the words “, the District Authorities and the Urban Authorities” shall be substituted;(v)after clause (i), the following clause shall be inserted, namely:––“(ia) notify State-specific hazard-wise nodal Departments, which shall have the responsibility for monitoring, early warning, prevention, mitigation, preparedness and capacity building with regard to disasters arising from those State-specific hazards;”;(vi)in clause (j), for the words “or the District Authorities”, the words“, the District Authorities or the Urban Authorities” shall be substituted;(vii)for clause (k), the following clause shall be substituted, namely:–“(k) provide recovery and reconstruction assistance to the victims of any disaster; and”.
