Section 26(3) in Gujarat State Disaster Management Act, 2003
(3)A department of the Government shall subject to the supervision of the Collector-(a)prepare a disaster management plan setting out the following, namely:-(i)the manner in which the concept and principles of disaster management are to be applied in the district;(ii)role and responsibilities of the department of Government in terms of the disaster management plan of the State;(iii)role and responsibilities of the department of Government regarding emergency relief and post disaster recovery and rehabilitation;(iv)capacity of the department of Government to fulfil its roles and responsibilities;(v)particulars of disaster management strategies; and(vi)contingency strategies and emergency procedures in the event of a disaster, including measures to finance the strategies;(b)co-ordinate the preparation the implementation of its plan with those of other organisations of the State, communities and other stakeholders;(c)regularly review and update the plan; and(d)submit a copy of its disaster management plan, and of any amendment thereto to the Collector.
