Section 19 in The Disaster Management (Amendment) Act, 2025
19. Amendment of section 36.
In section 36 of the principal Act,–(i)for clause (f), the following clause shall be substituted, namely:–“(f) provide assistance to the National Authority and State Government for drawing up mitigation, preparedness and response plans, capacity building, data collection and identification and training of personnel in relation to disaster management;”;(ii)in clause (g), after sub-clause (v), the following sub-clauses shall be inserted, namely:––"(vi) carrying out rescue and relief operations in the affected area;(vii) assessing the damage from any disaster; and(viii) carrying out the rehabilitation and re-construction;”
