Section 5 in The Disaster Management (Amendment) Act, 2025
5. Amendment of section 6.
In section 6 of the principal Act, in sub-section (2),––(i)for clause (b), the following clause shall be substituted, namely:––“(b) coordinate the preparation and approval of the National Plan;”;(ii)in clause (i), after the words “take such other measures”, the words “which includes providing technical guidance to State Governments and State Authorities” shall be inserted;(iii)after clause (j), the following clauses shall be inserted, namely:––‘(k) coordinate and monitor the implementation of the National Policy;(l) lay down guidelines for preparing disaster management plan by different Ministries or Departments of the Central Government and the State Authorities;(m) provide necessary technical guidance to the State Governments and the State Authorities for preparing their disaster management plans in accordance with the guidelines laid down by it;(n) provide necessary advice and technical guidance to different Ministries or Departments and agencies of the Government of India, and the State Governments regarding mitigation, preparedness, and recovery and reconstruction measures;(o) take stock of the entire range of disaster risks in the country periodically, including emerging disaster risks, and issue updated guidance for their mitigation.Explanation.- For the purposes of this clause, it is hereby clarified that the expression “emerging disaster risks” refer to risks of those disasters that may not have taken place, but may occur in future due to extreme climate events and other factors as may be determined by the National Authority;(p) plan and coordinate specialised training programmes for disaster management for different levels of officers, employees andvoluntary rescue workers;(q) provide necessary technical guidance or give advice to the State Authorities, District Authorities and Urban Authorities for carrying out their functions under this Act;(r) promote general education and awareness in relation to disaste management;(s) monitor the implementation of the guidelines laid down by the National Authority for integrating disaster prevention and mitigation measures in the development plans and projects of Ministries or Departments of the Government of India;(t) undertake disaster preparedness assessment of each State periodically, in line with the National Plan and the guidelines laid down by it;(u) undertake in the aftermath of severe disaster in any State, post disaster audit of preparedness and response activities of the State;(v) create a national disaster database in accordance with such policy as may be determined by the Central Government;(w) recommend guidelines for the minimum standards of relief to be provided to persons affected by disaster, which may include,—(i)the minimum requirements to be provided in the relief camps in relation to shelter, food, drinking water, medical cover and sanitation;(ii)the special provision to be made for widows and orphans;(iii)ex gratia assistance on account of loss of life as also assistance on account of damage to houses and for restoration of means of livelihood; and(iv)such other reliefs as the National Authority may deem appropriate.
