37. Disaster management plans of Ministries or Departments of Government of India .-(1) Every Ministry or Department of Government of India shall-
(a)prepare a disaster management plan specifying the following particulars, namely:-(i)the measures to be taken by it for prevention and mitigation of disasters in accordance with the National Plan;(ii)the specifications regarding integration of mitigation measures in its development plans in accordance with the guidelines of the National Authority and the National Executive Committee;(iii)its roles and responsibilities in relation to preparedness and capacity-building to deal with any threatening disaster situation or disaster;(iv)its roles and responsibilities in regard to promptly and effectively responding to any threatening disaster situation or disaster;(v)the present status of its preparedness to perform the roles and responsibilities specified in sub-clauses (iii) and (iv);(vi)the measures required to be taken in order to enable it to perform its responsibilities specified in sub-clauses (iii) and (iv);(b)review and update annually the plan referred to in clause (a);(c)forward a copy of the plan referred to in clause (a) or clause (b), as the case may be, to the Central Government which Government shall forward a copy thereof to the National Authority for its approval.(2)Every Ministry or Department of the Government of India shall-(a)make, while preparing disaster management plan under clause (a) of sub-section (1), provisions for financing the activities specified therein;(b)furnish a status report regarding the implementation of the plan referred to in clause (a) of sub-section (1) to the National Authority, as and when required by it.
