Section 20 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
20. Other Powers and Functions of District' Magistrate.
(1)District Magistrate shall-(a)ensure that actions for prevention of a disaster or mitigation of its effects or preparedness to cope up with such effects are carried out in accordance with guidelines as may be prescribed;(b)provide inputs to Authority relating to various aspects of disaster management, such as early warning and status of preparedness;(c)ensure that officials in the District acquire the knowledge to deal with disaster management;(d)ensure that District disaster management plans are prepared, revised and updated;(e)facilitate and, coordinate with, local Government bodies to ensure that predictors and disaster management activities the District are carried out;(f)facilitate community training, awareness programmes and the installation of emergency facilities with the support of local administration, nongovernmental organizations, and the private sector;(g)establish inter-department of coordination on matters related to disaster management;(h)review emergency plans, contingency plans and guidelines;(i)ensure that local authorities in the District are involved in developing their own mitigation strategies;(j)ensure linkage between disaster management activities and planning;(k)ensure that communication systems are in order;(l)ensure that fire fighting equipments and other equipments related to disaster management are so maintained as to be ready for use;(m)coordinate the activities of reconstruction and rehabilitation in the district;(n)ensure that disaster management drills are carried out periodically;(o)assist the Authority in monitoring the progress and outcome of efforts for reconstruction and rehabilitation;(p)exercise such powers and perform such functions as may be delegated to it by the State Government, the Authority and the Commissioner;(q)exercise such other powers and perform such other functions as may be prescribed by regulations.Chapter-X Functions of local authorities
