Section 7 in The Disaster Management (Amendment) Act, 2025
7. Amendment of section 10.
In section 10 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:––'(2) Without prejudice to the generality of the provisions contained in sub-section (1), the National Executive Committee may,–(a) act as the coordinating body for disaster management;(b) monitor the implementation of the National Plan and the plans prepared by the Ministries or Departments of the Government of India;(c) monitor, coordinate and give directions regarding the mitigation and preparedness measures to be taken by different Ministries or Departments and agencies of the Government of India;(d) evaluate the preparedness at all governmental levels for the purpose of responding to any threatening disaster situation or disaster and provide necessary advice, where necessary, for enhancing such preparedness;(e) coordinate response in the event of any threatening disaster situation or disaster;(f) lay down guidelines, or give directions to, Ministries or Departments of the Government of India, the State Governments and the State Authorities concerned regarding measures to be taken by them in response to any threatening disaster situation or disaster;(g) require any Ministry or Department or agency of the Government to make available to the Central Government or State Government such men or material resources as are available with it for the purposes of emergency response, rescue and relief;(h) advise, assist and coordinate the activities of the Ministries or Departments of the Government of India, State Governments, statutory bodies, other governmental or non-governmental organisations and others engaged in disaster management;(i) in the event of a disaster or a threatening disaster situation affecting more than one State, issue directions for:—(i)coordination between the States concerned;(ii)containment measures as deemed necessary;(iii)monitoring and forecasting the effects of the disaster across multiple States;(iv)deployment of specialised teams, material resources and equipment;(v)requisitioning of necessary resources and technical capacities from public and private entities and their deployment towards reducing the impact of the disaster;(vi)adequate public awareness measures; and(vii)coordination of support to individuals and communities affected by containment measures; and(j) perform such other functions as it may deem appropriate.Explanation.- For the purposes of this section, it is hereby clarified that the expression “containment measures” means the actions and strategies adopted at the individual, community, district, State, multi-State or national levels aimed at controlling or slowing the spread of a disaster from its initial focal area.’.
