Section 32(5) in Gujarat State Disaster Management Act, 2003
(5)(a)Where the Commissioner or the Collector makes a report under sub-section (1), he shall commence performing the necessary functions imposed on him by or under this Act from the time he makes a report, and(b)he shall cease to perform the functions-(i)where an area is declared under clause (a) of sub-section (2) as the affected area for the period specified under sub-section (3) on the expiry of such period, or(ii)Where such period is extended from time to time under the proviso in the said sub-section (3) on the expiry of the period last extended, or(iii)where an area is not so declared, on the receipt of a communication to that effect from the State Government under clause (b) of sub-section (2).
