Section 39(h) in The Disaster Management Act, 2005
(h)make available its resources to the National Executive Committee or the State Executive Committee or the District Authorities for the purposes of responding promptly and effectively to any disaster in the State, including measures for-(i)providing emergency communication with a vulnerable or affected area;(ii)transporting personnel and relief goods to and from the affected area;(iii)providing evacuation, rescue, temporary shelter or other immediate relief;(iv)carrying out evacuation of persons or live-stock from an area of any threatening disaster situation or disaster;(v)setting up temporary bridges, jetties and landing places;(vi)providing drinking water, essential provisions, health-care and services in an affected area;
