Section 12 in Gujarat State Disaster Management Act, 2003
12. Certain functions of Authority.
(1)Subject to the provisions of this Act, the Authority shall be primarily responsible for promoting an integrated and coordinated system of disaster management including prevention or mitigation of disaster by the State, local authorities, stake holders and communities.(2)The Authority shall-(a)act as the central planning, coordinating and monitoring body for disaster management and post-disaster reconstruction, rehabilitation, evaluation, and assessment;(b)assist the State Government in formulation of policy relating to emergency relief notwithstanding that the implementation of emergency relief shall be the responsibility of the Revenue Department and other departments of the Government;(c)inform the State Government and departments of Government on progress and problems in disaster management;(d)promote general education and awareness on disaster management, emergency planning and response;(e)and matters incidental thereto.(3)The State Government, the Collector concerned officers of the State Government and the local authorities in the State shall give such assistance and support to the Authority in performing its functions as may be required by the Authority.
