Section 15 in Gujarat State Disaster Management Act, 2003
15. Disaster management plans.
(1)The Authority shall develop or cause to be developed guidelines for the preparation of disaster management plans and strategies and keep them up-date and shall assist such departments of Government, local authorities and person, as may be specified by the Authority in preparation of plans and strategies and coordinate them.(2)The plan preparing authority while preparing the plan under sub-section (1) shall make suitable provisions in the plan after considering the following, namely:-(a)the types of disasters that may occur and their possible effects;(b)the communities and property at risk;(c)provision for appropriate prevention and mitigation strategies;(d)inability to deal with disasters and promote capacity-building;(e)the integration of strategies for prevention of disaster and mitigation of its effects with development plans, programmes and such other activities in the State;(f)provision for assessment of the nature and magnitude of the effects of a disaster;(g)contingency plans including plans for relief, rehabilitation and reconstruction in the event of a disaster, proving for,-(i)allocation of responsibilities to the various stakeholders and coordination in carrying out their responsibilities;(ii)procurement of essential goods and providing essential services;(iii)establishment of strategic communication links;(iv)dissemination of information; and(v)other matters as may be provided for in the regulations;(h)any other matter required by the Authority.(3)The Authority shall prepare, or cause to be prepared, and maintain a master plan for the State.
