Section 26(2)(f) in Gujarat State Disaster Management Act, 2003

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

(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 coordination 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 the Collector.

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