Section 14(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(1)During the period an area is declared as a "disaster effected area" the Commissioner may issue directions to the District Magistrate and the local authority having jurisdiction over the affected area to provide emergency relief in accordance with disaster management plans and CRF/NCCF Guidelines, and it will be mandatory for all the local authority from District Magistrate downwards including District Magistrate to whom such directions are given to act in accordance to such directions.
