Section 23(4) in The Disaster Management Act, 2005
(4)The State Plan shall include,-(a)the vulnerability of different parts of the State to different forms of disasters;(b)the measures to be adopted for prevention and mitigation of disasters;(c)the manner in which the mitigation measures shall be integrated with the development plans and projects;(d)the capacity-building and preparedness measures to be taken;(e)the roles and responsibilities of each Department of the Government of the State in relation to the measures specified in clauses (b), (c) and (d) above;(f)the roles and responsibilities of different Departments of the Government of the State in responding to any threatening disaster situation or disaster;
