Section 15(2) in Gujarat State Disaster Management Act, 2003
(2)The plan preparing authority while preparing the plan under sub-section (1) shall make suitable provisions in the plan after considering the following, namely:-(a)the types of disasters that may occur and their possible effects;(b)the communities and property at risk;(c)provision for appropriate prevention and mitigation strategies;(d)inability to deal with disasters and promote capacity-building;(e)the integration of strategies for prevention of disaster and mitigation of its effects with development plans, programmes and such other activities in the State;(f)provision for assessment of the nature and magnitude of the effects of a disaster;(g)contingency plans including plans for relief, rehabilitation and reconstruction in the event of a disaster, proving for,-(i)allocation of responsibilities to the various stakeholders and coordination in carrying out their responsibilities;(ii)procurement of essential goods and providing essential services;(iii)establishment of strategic communication links;(iv)dissemination of information; and(v)other matters as may be provided for in the regulations;(h)any other matter required by the Authority.
