Section 22 in Gujarat State Disaster Management Act, 2003
22. Other functions of the Commissioner.
(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)develop an appropriate relief implementation strategy for the State in consultation with the Authority, taking into account the unique circumstances of each district and deficiency in institutional capacity and resources of the State;(c)prepare, review and update a State level emergency plans and guidelines and ensure that the district level plans are prepared, revised and updated;(d)reassess from time to time contingency plans related to disaster management;(e)ensure that disaster management drills are carried out periodically; and(f)ensure that communications systems are in order, and contingency plans provide for maximum involvement of local agencies;(g)exercise such powers and perform such other functions as may be delegated by the Authority;(h)exercise such other powers and perform such other functions as may be specified by the regulations.
