Section 36(g) in The Disaster Management Act, 2005
(g)make available its resources to the National Executive Committee or a State Executive Committee for the purpose of responding promptly and effectively to any threatening disaster situation or disaster, including measures for-(i)providing emergency communication in a vulnerable or affected area;(ii)transporting personnel and relief goods to and from the affected area;(iii)providing evacuation, rescue, temporary shelter or other immediate relief;(iv)setting up temporary bridges, jetties and landing places;(v)providing, drinking water, essential provisions, health-care and services in an affected area;
