48. Establishment of funds by State Government .-(1) The State Government shall, immediately after notifications issued for constituting the State Authority and the District Authorities, establish for the purposes of this Act the following funds, namely:-
(a)the fund to be called the State Disaster Response Fund;(b)the fund to be called the District Disaster Response Fund;(c)the fund to be called the State Disaster Mitigation Fund;(d)the fund to be called the District Disaster Mitigation Fund.(2)The State Government shall ensure that the funds established-(i)under clause (a) of sub-section (1) is available to the State Executive Committee;(ii)under sub-clause (c) of sub-section (1) is available to the State Authority;(iii)under clauses (b) and (d) of sub-section (1) are available to the District Authority.
