Section 32(4) in Gujarat State Disaster Management Act, 2003
(4)During the period an area is an affected area,-(a)the Authority shall perform or cause to be performed in such area functions related to-(i)prevention of disaster, or(ii)(a)mitigation of effects of disaster,(b)facilitating, co-ordinating and monitoring emergency relief, and(c)monitoring and co-ordinating reconstruction and rehabilitation and, such other functions as are prescribed by or under this Act or as are supplemental, incidental or consequential to the aforesaid functions,(b)where the affected area is spread over more than one district, theCommissioner and where the affected area is restricted to a district, the Collector shall perform such of the functions related to disaster management as are imposed on him by or under this Act.
