Section 6(9) in Jammu and Kashmir Disaster Management Rules, 2007
(9)The State Executive Committee shall prepare the State Disaster Management Plan which shall, in addition to provisions laid down in sub-sections (2) and (4) of section 23 of the Act, include provisions for:-(i)information Dissemination;(ii)coordination among different departments;(iii)training of Personnel associated with disaster management;(iv)periodic assessment of resources for disaster management in the State; and(v)post-Disaster Evaluation.
