Section 26(3)(a) in Gujarat State Disaster Management Act, 2003

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

(a)prepare a disaster management plan setting out the following, namely:-

(i)the manner in which the concept and principles of disaster management are to be applied in the district;

(ii)role and responsibilities of the department of Government in terms of the disaster management plan of the State;

(iii)role and responsibilities of the department of Government regarding emergency relief and post disaster recovery and rehabilitation;

(iv)capacity of the department of Government to fulfil its roles and responsibilities;

(v)particulars of disaster management strategies; and

(vi)contingency strategies and emergency procedures in the event of a disaster, including measures to finance the strategies;

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