Section 31(3)(d) in The Disaster Management Act, 2005

[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

(d)the response plans and procedures, in the event of a disaster, providing for-

(i)allocation of responsibilities to the Departments of the Government at the district level and the local authorities in the district;

(ii)prompt response to disaster and relief thereof;

(iii)procurement of essential resources;

(iv)establishment of communication links; and

(v)the dissemination of information to the public;

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