Section 2(iii)(b) in The Disaster Management (Amendment) Act, 2025
(b)the following Explanation shall be inserted, namely:–'Explanation.- For the purposes of this clause, the expression “disaster management” is inclusive of “disaster risk reduction”, that is, the practice of reducing disaster risk through systematic effort to analyse and manage the causal facts of disaster through–(i)reduced exposure to hazard;(ii)reduced vulnerability of people, property, infrastructure, economic activity, environmental and natural resource; and(iii)improved preparedness, resilience and capacity to manage and respond to adverse event;’;