Section 21(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(1)Once the State or any area thereof has been declared as a disaster affected area, the local authority shall subject to such directions as the Authority may give and under the supervision of the State Commissioner and the District Magistrate -(a)assist the Authority, the Commissioner and the District Magistrate;(b)ensure that the staff of the local authority is trained;(c)ensure that all resources related to disaster management are so maintained as to be ready for use;(d)ensure that all buildings and other structures in the local area comply with the specifications laid down in this behalf by the department of Government and the Authority;(e)carry out relief operations in the affected area subject to directions of the State Commissioner;(f)carry out reconstruction and rehabilitation activities in accordance with the guidelines framed by the Authority;(g)coordinate the preparation and the implementation of plan with those of the organizations of the State and stakeholders;(h)conduct disaster management drills periodically; and(i)provide such assistance to the Authority, the Commissioner and the District Magistrate and take such other steps as may be necessary for disaster management
