Section 18 in The Disaster Management (Amendment) Act, 2025
18. Amendment of section 35.
In section 35 of the principal Act, in sub-section (2),––(i)in clause (a), for the words “coordination of actions”, the words “coordinate and monitor actions” shall be substituted;(ii)clauses (b) and (d) shall be omitted;(iii)after clause (h), the following clause shall be inserted, namely:––“(ha) notify the Ministries or Departments of the Government of India which shall have the responsibility for monitoring, early warning, prevention, mitigation, preparedness and capacity building with regard to disasters arising from various hazards;”.
