Section 31(3) in The Disaster Management Act, 2005
(3)The District Plan shall include-(a)the areas in the district vulnerable to different forms of disasters;(b)the measures to be taken, for prevention and mitigation of disaster, by the Departments of the Government at the district level and local authorities in the district;(c)the capacity-building and preparedness measures required to be taken by the Departments of the Government at the district level and the local authorities in the district to respond to any threatening disaster situation or disaster;(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;(e)such other matters as may be required by the State Authority.
