Section 4(2) in Gujarat State Disaster Management Act, 2003
(2)In particular and without prejudice to the generality of the provisions of subsection (1), such measures may include the following measures, namely:-(a)ensuring that appropriate policies and guidelines are developed;(b)establishing a group called the Crisis Management Group and such other entities as may be necessary and such group or entity shall exercise such powers and perform such functions as may be specified by the regulations;(c)ensuring that the State administration and local authorities shall take into consideration the guidelines laid down by the Authority while planning its activities;(d)ensuring that a comprehensive communication and technology network is established and maintained;(e)facilitating procurement related to disaster management of materials, equipment and services in connection with the disaster management and ensuring their quality;(f)ensuring that disaster management plans are prepared and training for managing disaster is given;(g)promoting adequate risk transfer, risk sharing and cost-sharing mechanisms;(h)ensuring that adequate funds are available for disaster management;(i)ensuring appropriate recovery measures; and(j)taking such steps and issuing such directions as may be necessary to prevent escalation of the disaster or to alleviate, contain or minimise the effects of disaster.
