Section 27(3) in Gujarat State Disaster Management Act, 2003
(3)The department of the Government in the State shall generally carry out the functions specified in its disaster management plan as directed by the Collector and in particular-(a)ensure that the communication system is in order, which shall be made available, free of charge, for being used for transmission and receipt of messages in connection with a disaster;(b)identify the personnel and provide adequate training for the purposes of disaster management so that the services of such personnel are readily available;(c)conduct disaster management drills periodically and;(d)provide such assistance to the Authority, the Commissioner and the Collector and take such other steps as may be necessary for disaster management.
