Section 5 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
5. Establishment and incorporation of Disaster Management Authority.
(1)The State Government, shall, by notification in the Official Gazette, establish an Authority to be known as the Uttarakhand State Disaster Management Authority with effect from such date as may be specified in the notification.(2)The Authority shall be a body corporate, with perpetual succession and common seal and shall sue or be sued in its corporate name and shall, subject to the provisions of this Act, be competent to acquire, hold and dispose off property, both movable and immovable, and to contract and to do all things necessary for the purposes of this Act.(3)The Headquarters of the Authority shall be at Dehradun.(4)The Authority may, with the approval of the State Government, for the purpose of provisions of this Act establish offices at such other places within or outside the State as the Authority may deem fit.
