Section 5(1) in Gujarat State Disaster Management Act, 2003
(1)The Government departments of the State shall-(a)provide assistance to the authority, Commissioner, the Collector and the local authority in setting up communication centers, drawing up contingency plans, capacity-building, data collection and identifying and training personnel;(b)carry out relief operations under the supervision of the Commissioner and the Collector;(c)assess the damage and carry out reconstruction and rehabilitation activities in accordance with the guidelines framed by the Authority; and(d)take such steps and provide such assistance to the Authority, Commissioner and the Collector as may be necessary for disaster management.
