Section 17(3) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(3)Disaster Management Plans -(a)The D.M.M.C. shall develop or cause to be developed guidelines for the preparation of a master disaster plans and strategies and keep them update 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.(b)The plan preparing agency while preparing the plan under sub-section (1) shall make suitable provisions in the plan after considering the following, namely:-(i)The types of disaster that may occur and their possible effects;(ii)The communities and property at risk;(iii)Provision for appropriate prevention and mitigation strategies;(iv)Inability to deal with disasters and promote capacity building;(v)The integration of strategies for prevention of disaster and mitigation of its effects with development plans, programmes and such other activities in the State;(vi)Provision for assessment of the nature and magnitude of the effects of a disaster;(vii)Any other matter required by the Authority;(viii)The D.M.M.C. shall prepare, or cause to be prepared, and maintain a master plan for the State.
