Section 24(1) in Gujarat State Disaster Management Act, 2003
(1)Collector shall,-(a)ensure that actions for prevention of a disaster or mitigation of its effects or preparedness to cope up with such effects are carried out in accordance with guidelines as may be prescribed;(b)provide inputs to Authority relating to various aspects of disaster management, such as early warnings and status of preparedness;(c)ensure that officials in the district acquire the knowledge to deal with disaster management;(d)ensure that district management plans are prepared, revised and updated;(e)facilitate and, co-ordinate with, local Government bodies to ensure that pre-disaster and disaster management activities in the district are carried out;(f)facilitate community training, awareness programmes and the installation of emergency facilities with the support of local administration, non-Government organisations, and the private sector;(g)establish inter-department co-ordination on matters related to disaster management;(h)review emergency plans, contingency plans and guidelines;(i)ensure that local authorities in the district are involved in developing their own mitigation strategies;(j)ensure linkage between disaster management activities and planning;(k)ensure that communications systems are in order;(l)ensure that fire fighting equipment and other equipments related to disaster management are so maintained as to be ready for use;(m)co-ordinate the activities of reconstruction and rehabilitation in the district;(n)ensure that disaster management drills are carried out periodically;(o)assist the Authority in monitoring the progress and outcome of efforts for reconstruction and rehabilitation;(p)exercise such powers and perform such functions as may be delegated by the State Government , the Authority and the Commissioner;(q)exercise such other powers and perform such other functions as may be prescribed.
