32. Plans by different authorities at district level and their implementation .-Every office of the Government of India and of the State Government at the district level and the local authorities shall, subject to the supervision of the District Authority,-
(a)prepare a disaster management plan setting out the following, namely:-(i)provisions for prevention and mitigation measures as provided for in the District Plan and as is assigned to the department or agency concerned;(ii)provisions for taking measures relating to capacity-building and preparedness as laid down in the District Plan;(iii)the response plans and procedures, in the event of, any threatening disaster situation or disaster;(b)coordinate the preparation and the implementation of its plan with those of the other organisations at the district level including local authority, communities and other stakeholders;(c)regularly review and update the plan; and(d)submit a copy of its disaster management plan, and of any amendment thereto, to the District Authority.
