Section 50 in The Disaster Management (Amendment) Act, 2025
50. Amendment of section 78.
In section 78 of the principal Act, in sub-section (2), after clause (f), the following clauses shall be inserted, namely:––“(fa) the powers, functions and other matters relating to Urban Authority under sub-section (6) of section 41A;(fb) the manner of constitution of State Disaster Response Force, its functions and the terms and conditions of service of members of such Force under sub-section (2) of section 44A;”.
