Section 5(2) in Gujarat State Disaster Management Act, 2003
(2)Every department of the Government under the supervision of the Authority shall-(a)prepare a disaster management plan setting out-(i)the manner in which the concept and principles of disaster management shall be applied;(ii)role and responsibilities of the department in respect of the State disaster management;(iii)role and responsibilities of the department in respect of emergency relief and post disaster recovery and rehabilitation;(iv)capacity to fulfil roles and responsibilities of the department;(v)particulars of strategies pertaining to disaster management; and(vi)strategies and procedures in the event of a disaster, including measures to finance the strategies;(b)co-ordinate preparation and the implementation of plan with other departments, local authorities, communities and stakeholders;(c)regularly review and update the plan; and(d)submit to the Authority disaster management plan and any amendments thereto.
