Section 22 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
22. Disaster Management Plans for Districts.
(1)District Magistrate with the assistance of the local authorities shall prepare a disaster management plan for the District.(2)The District Magistrate while preparing a plan under sub-section (1) shall-(a)anticipate the types of disaster that may occur in the District and their possible effects;(b)identify the communities and property at risk;(c)provide for appropriate prevention and mitigation strategies;(d)identify the inability to deal with possible disasters and promote capacity building;(e)facilitate maximum emergency preparedness; and(f)keep contingency plans and prescribed emergency procedures in the event of a disaster, providing for-(i)allocation of responsibilities to the various stakeholders and coordinate in the carrying out of their responsibilities,(ii)prompt disaster response and relief,(iii)procurement of essential goods and the providing of essential services,(iv)establishment of strategic communication links,(v)the dissemination of information, and(vi)such other matters as may be provided for in the regulations and any other matters required by him.(3)District Magistrate shall ensure that the "disaster management plan" of his district is completed within a period of 90 days from the date, this act comes into effect and notified in the official Gazette, provided that it will be open for the Chief Executive Officer to give a reasonable extension to link the District Magistrate, if such an extension is asked for. But in no case the extension shall be given beyond a period of six months.
