Section 29 in The Disaster Management (Amendment) Act, 2025
29. Amendment of section 48.
In section 48 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:–“(2) The State Government shall ensure that the funds established––(i) under clauses (a) and (c) of sub-section (1) are available to the State Executive Committee and the State Authority respectively and are applied as per the guidelines issued by the Central Government in consultation with the National Authority;(ii) under clauses (b) and (d) of sub-section (1) are available to the District Authority.”.
