Section 5 in Gujarat State Disaster Management Act, 2003
5. Functions of Departments of Government.
(1)The Government departments of the State shall-(a)provide assistance to the authority, Commissioner, the Collector and the local authority in setting up communication centers, drawing up contingency plans, capacity-building, data collection and identifying and training personnel;(b)carry out relief operations under the supervision of the Commissioner and the Collector;(c)assess the damage and carry out reconstruction and rehabilitation activities in accordance with the guidelines framed by the Authority; and(d)take such steps and provide such assistance to the Authority, Commissioner and the Collector as may be necessary for disaster management.(2)Every department of the Government under the supervision of the Authority shall-(a)prepare a disaster management plan setting out-(i)the manner in which the concept and principles of disaster management shall be applied;(ii)role and responsibilities of the department in respect of the State disaster management;(iii)role and responsibilities of the department in respect of emergency relief and post disaster recovery and rehabilitation;(iv)capacity to fulfil roles and responsibilities of the department;(v)particulars of strategies pertaining to disaster management; and(vi)strategies and procedures in the event of a disaster, including measures to finance the strategies;(b)co-ordinate preparation and the implementation of plan with other departments, local authorities, communities and stakeholders;(c)regularly review and update the plan; and(d)submit to the Authority disaster management plan and any amendments thereto.
