Section 22(2)(f) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

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(f)keep contingency plans and prescribed emergency procedures in the event of a disaster, providing for-

(i)allocation of responsibilities to the various stakeholders and coordinate in the carrying out of their responsibilities,

(ii)prompt disaster response and relief,

(iii)procurement of essential goods and the providing of essential services,

(iv)establishment of strategic communication links,

(v)the dissemination of information, and

(vi)such other matters as may be provided for in the regulations and any other matters required by him.

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