The DISASTER MANAGEMENT ACT, 2005

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THE DISASTER MANAGEMENT ACT, 2005
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ARRAGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY

SECTIONS
1. Short title, extent and commencement.
2. Definitions.

CHAPTER II
THE NATIONAL DISASTER MANAGEMENT AUTHORITY
3. Establishment of National Disaster Management Authority.
4. Meetings of National Authority.
5. Appointment of officers and other employees of the National Authority.
6. Powers and functions of National Authority.
7. Constitution of advisory committee by National Authority.
8. Constitution of National Executive Committee.
9. Constitution of sub-committees.
10. Powers and functions of National Executive Committee.
11. National plan.
12. Guidelines for minimum standards of relief.
13. Relief in loan repayment, etc.

CHAPTER III
STATE DISASTER MANAGEMENT AUTHORITY
14. Establishment of State Disaster Management Authority.
15. Meetings of the State Authority.
16. Appointment of officers and other employees of State Authority.
17. Constitution of advisory committee by the State Authority.
18. Powers and functions of State Authority.
19. Guidelines for minimum standard of relief by State Authority.
20. Constitution of State Executive Committee.
21. Constitution of sub-committees by State Executive Committee.
22. Functions of the State Executive Committee.
23. State Plan.
24. Powers and functions of State Executive Committee in the event of threatening disaster situation.

CHAPTER IV
DISTRICT DISASTER MANAGEMENT AUTHORITY

25. Constitution of District Disaster Management Authority.
26. Powers of Chairperson of District Authority.

SECTIONS
27. Meetings.
28. Constitution of advisory committees and other committees.
29. Appointment of officers and other employees of District Authority.
30. Powers and functions of District Authority.
31. District Plan.
32. Plans by different authorities at district level and their implementation.
33. Requisition by the District Authority.
34. Powers and functions of District Authority in the event of any threatening disaster situation or
disaster.
CHAPTER V
MEASURES BY THE GOVERNMENT FOR DISASTER MANAGEMENT
35. Central Government to take measures.
36. Responsibilities of Ministries or Departments of Government of India.
37. Disaster management plans of Ministries or Departments of Government of India.
38. State Government to take measures.
39. Responsibilities of departments of the State Government.
40. Disaster management plan of departments of State.

CHAPTER VI
LOCAL AUTHORITIES
41. Functions of the local authority.

CHAPTER VII
NATIONAL INSTITUTEOF DISASTER MANAGEMENT
42. National Institute of Disaster Management.
43. Officers and other employees of the National Institute.

CHAPTER VIII
NATIONAL DISASTER RESPONSE FORCE
44. National Disaster Response Force.
45. Control, direction, etc.

CHAPTER IX
FINANCE, ACCOUNTS AND AUDIT
46. National Disaster Response Fund.
47. National Disaster Mitigation Fund.
48. Establishment of funds by State Government.
49. Allocation of funds by Ministries and Departments.
50. Emergency procurement and accounting.

CHAPTER X
OFFENCES AND PENALTIES
SECTIONS
51. Punishment for obstruction, etc.
52. Punishment for false claim.
53. Punishment for misappropriation of money or materials, etc.
54. Punishment for false warning.
55. Offences by Departments of the Government.
56. Failure of officer in duty or his connivance at the contravention of the provisions of this Act.
57. Penalty for contravention of any order regarding requisitioning.
58. Offence by companies.
59. Previous sanction for prosecution.
60. Cognizance of offences.
CHAPTER XI
MISCELLANEOUS
61. Prohibition against discrimination.
62. Power to issue direction by Central Government.
63. Powers to be made available for rescue operations.
64. Making or amending rules, etc., in certain circumstances.
65. Power of requisition of resources, provisions, vehicles, etc., for rescue operations, etc.
66. Payment of compensation.
67. Direction to media for communication of warnings, etc.
68. Authentication of orders of decisions.
69. Delegation of powers.
70. Annual report.
71. Bar of jurisdiction of court.
72. Act to have overriding effect.
73. Action taken in good faith.
74. Immunity from legal process.
75. Power of Central Government to make rules.
76. Power to make regulations.
77. Rules and regulations to be laid before Parliament.
78. Power of State Government to make rules.
79. Power to remove difficulties.

THE DISASTER MANAGEMENT ACT, 2005
ACT NO. 53 OF 2005
[23rd December, 2005.]
An Act to provide for the effective management of disasters and for matters connected therewith
or incidental thereto.
BE it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the Disaster Management
Act, 2005.
(2) It extends to the whole of India.
(3) It shall come into force on such date 1 as the Central Government may, by notification in the
Official Gazette appoint; and different dates * may be appointed for different provisions of this Act and
for different States, and any reference to commencement in any provision of this Act in relation to any
State shall be construed as a reference to the commencement of that provision in that State.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “affected area” means an area or part of the country affected by a disaster;
(b) “capacity-building” includes—
(i) identification of existing resources and resources to be acquired or created;
(ii) acquiring or creating resources identified under sub-clause (i);
(iii) o rganisation and training of personnel and coordination of such training for effective
management of disasters;
(c) “Central Government” means the Ministry or Department of the Government of India having
administrative control of disaster management;
(d) “disaster” means a catastrophe, mishap, calamity or grave occurrence in any area, arising from
natural or man made causes, or by accident or negligence which results in substantial loss of life or
human suffering or damage to, an d destruction of, property, or damage to, or degradation of,
environment, and is of such a nature or magnitude as to be beyond the coping capacity of the
community of the affected area;
(e) “disaster management” means a continuous and integrated process of planning, organising,
coordinating and implementing measures which are necessary or expedient for—
(i) prevention of danger or threat of any disaster;
(ii) mitigation or reduction of risk of any disaster or its severity or consequences;
(iii) capacity-building;
(iv) preparedness to deal with any disaster;
(v) prompt response to any threatening disaster situation or disaster;
(vi) assessing the severity or magnitude of effects of any disaster;

1. 28th July, 2006 (ss. 2, 3, 4, 5, 6, 8, 10, 75, 77, 79), vide notification No. S.O. 1216(E), dated 28th July, 2006;
*1st August, 2007 [ss. 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 38, 39, 40, 41, 48,
51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, sub-sec. (2) of s. 70, 71, 72, 73, 74, 78, 79], vide
notification No. S.O. 722(E), dated 7th May, 2007;
*17th March, 2008 (ss. 44, 45), vide notification No. 517(E), dated 17th March, 2008;
*18th October, 2011 (s. 46), vide notification No. S.O. 239 7(E), dated 18th October, 2011, see Gazette of India,
Extraordinary, Part II, sec. 3(ii).
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(vii) evacuation, rescue and relief;
(viii) rehabilitation and reconstruction;
(f) “District Authority” means the District Disaster Management Authority constituted under sub-
section (1) of section 25;
(g) “District Plan” means the plan for disaster management for the district prepared under section
31;
(h) “local authority ” includes panchayati raj institutions, municipalities, a district board,
cantonment board, town planning authority or Zila Parishad or any other body or authority, by
whatever name called, for the time being invested by law, for rendering essential services or, with the
control and management of civic services, within a specified local area;
(i) “mitigation” means measures aimed at reducing the risk, impact or effects of a disaster or
threatening disaster situation;
(j) “National Authority” means the National Disaster Management Authority established under
sub-section (1) of section 3;
(k) “National Executive Committee” means the Executive Committee of the National Authority
constituted under sub-section (1) of section 8;
(l) “National Plan” means the plan for disaster management for the whole of the country prepared
under section 11;
(m) “preparedness” means the state of readiness to deal with a threatening disaster situation or
disaster and the effects thereof;
(n) “prescribed” means prescribed by rules made under this Act;
(o) “reconstruction” means construction or restoration of any property after a disaster;
(p) “resources” includes manpower, services, materials and provisions;
(q) “State Authority ” means the State Disaster Management Authority established under sub -
section ( 1) of section 14 and includes the Disaster Management Authority for the Union territory
constituted under that section;
(r) “State Executive Committee” means the Executive Committee of a State Authority constituted
under sub-section (1) of section 20;
(s) “State Government” means the Department of Government of the State having administrative
control of disaster management and includes Administrator of the Union territory appointed by the
President under article 239 of the Constitution;
(t) “State Plan” means the plan for disaster management for the whole of the State prepared under
section 23.
CHAPTER II
THE NATIONAL DISASTER MANAGEMENT AUTHORITY
3. Establishment of National Disaster Management Authority.—(1) With effect from such date as
the Central Government may, by notification in the Official Gazette appoint in this behalf, there shall be
established for the purposes of this Act, an authority to be known as the National Disaster Management
Authority.
(2) The National Authority shall consist of the Chairperson and such number of other members, not
exceeding nine, as may be prescribed by the Central Government and, unless the rules otherwise provide,
the National Authority shall consist of the following:—
(a) t he Prime Minister of India, who shall be the Chairperson of the National Authority,
ex officio;

(b) o ther members, not exceeding nine, to be nominated by the Chairperson of the National
Authority.
(3) The Chairperson of the Na tional Authority may designate one of the members nominated under
clause (b) of sub-section (2) to be the Vice-Chairperson of the National Authority.
(4) The term of office and conditions of service of members of the National Authority shall be such as
may be prescribed.
4. Meetings of National Authority .—(1) The National Authority shall meet as and when necessary
and at such time and place as the Chairperson of the National Authority may think fit.
(2) The Chairperson of the National Autho rity shall preside over the meetings of the National
Authority.
(3) If for any reason the Chairperson of the National Authority is unable to attend any meeting of the
National Authority, the Vice-Chairperson of the National Authority shall preside over the meeting.
5. Appointment of officers and other employees of the National Authority .—The Central
Government shall provide the National Authority with such officers, consultants and employees, as it
considers necessary for carrying out the functions of the National Authority.
6. Powers and functions of National Authority. —(1) Subject to the provisions of this Act, the
National Authority shall have the responsibility for laying down the policies, plans and guidelines for
disaster management for ensuring timely and effective response to disaster.
(2) Without prejudice to generality of the provisions contained in sub -section ( 1), the National
Authority may —
(a) lay down policies on disaster management;
(b) approve the National Plan;
(c) a pprove plans prepared by the Ministries or Departments of the Government of India in
accordance with the National Plan;
(d) lay down guidelines to be followed by the State Authorities in drawing up the State Plan;
(e) l ay down guidelines to be followed b y the different Ministries or Departments of the
Government of India for the purpose of integrating the measures for prevention of disaster or the
mitigation of its effects in their development plans and projects;
(f) c oordinate the enforcement and implem entation of the policy and plan for disaster
management;
(g) recommend provision of funds for the purpose of mitigation;
(h) provide such support to other countries affected by major disasters as may be determined by
the Central Government;
(i) take such other measures for the prevention of disaster, or the mitigation, or preparedness and
capacity building for dealing with the threatening disaster situation or disaster as it may consider
necessary;
(j) lay down broad policies and guidelines for the functioning of the National Institute of Disaster
Management.
(3) The Chairperson of the National Authority shall, in the case of emergency, have power to exercise
all or any of the powers of the National Authority but exercise of such powers shall be subject to ex post
facto ratification by the National Authority.
7. Constitution of advisory committee by National Authority. —(1) The National Authority may
constitute an advisory committee consisting of experts in the field of disaster management and having
practical experience of disaster management at the national, State or district level to make
recommendations on different aspects of disaster management.
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(2) The members of the advisory committee shall be paid such allowances as may be prescribed by
the Central Government in consultation with the National Authority.
8. Constitution of National Executive Committee. —(1) The Cent ral Government shall,
immediately after issue of notification under sub -section (1) of section 3, constitute a National Executive
Committee to assist the National Authority in the performance of its functions under this Act.
(2) The National Executive Committee shall consist of the following members, namely:—
(a) the Secretary to the Government of India in charge of the Ministry or Department of the
Central Government having administrative control of the disaster management, who shall be
Chairperson, ex officio;
(b) the Secretaries to the Government of India in the Ministries or Departments having
administrative control of the agriculture, atomic energy, defence, drinking water supply, environment
and forests, finance (expenditure), health, power, rural de velopment, science and technology, space,
telecommunication, urban development, water resources and the Chief of the Integrated Defence Staff
of the Chiefs of Staff Committee, ex officio.
(3) The Chairperson of the National Executive Committee may invite any other officer of the Central
Government or a State Government for taking part in any meeting of the National Executive Committee
and shall exercise such powers and perform such functions as may be prescribed by the Central
Government in consultation with the National Authority.
(4) The procedure to be followed by the National Executive Committee in exercise of its powers and
discharge of its functions shall be such as may be prescribed by the Central Government.
9. Constitution of sub -committees.—(1) The National Executive Committee may, as and when it
considers necessary, constitute one or more sub-committees, for the efficient discharge of its functions.
(2) The National Executive Committee shall, from amongst its members, appoint the Chairperson of
the sub-committee referred to in sub-section (1).
(3) Any person associated as an expert with any sub -committee may be paid such allowances as may
be prescribed by the Central Government.
10. Powers and functions of National Executive Committee .—(1) The National Executive
Committee shall assist the National Authority in the discharge of its functions and have the responsibility
for implementing the policies and plans of the National Authority and ensure the compliance of directions
issued by the Central Government for the purpose of disaster management in the country.
(2) Without prejudice to the generality of the provisions contained in sub -section ( 1), the Nat ional
Executive Committee may—
(a) act as the coordinating and monitoring body for disaster management;
(b) prepare the National Plan to be approved by the National Authority;
(c) coordinate and monitor the implementation of the National Policy;
(d) l ay down guidelines for preparing disaster management plans by different Ministries or
Departments of the Government of India and the State Authorities;
(e) provide necessary technical assistance to the State Governments and the State Authorities for
preparing their disaster management plans in accordance with the guidelines laid down by the
National Authority;
(f) monitor the implementation of the National Plan and the plans prepared by the Ministries or
Departments of the Government of India;
(g) m onitor the implementation of the guidelines laid down by the National Authority for
integrating of measures for prevention of disasters and mitigation by the Ministries or Departments in
their development plans and projects;

(h) monitor, coordinate and give directions regarding the mitigation and preparedness measures to
be taken by different Ministries or Departments and agencies of the Government;
(i) e valuate the preparedness at all governmental levels for the purpose of responding to any
threatening disas ter situation or disaster and give directions, where necessary, for enhancing such
preparedness;
(j) p lan and coordinate specialis ed training programme for disaster management for different
levels of officers, employees and voluntary rescue workers;
(k) coordinate response in the event of any threatening disaster situation or disaster;
(l) lay down guidelines for, or give directions to, the concerned Ministries or Departments of the
Government of India, the State Governments and the State Authorities regarding measures to be taken
by them in response to any threatening disaster situation or disaster;
(m) r equire any department or agency of the Government to make available to the National
Authority or State Authorities such men or material resources as are available with it for the purposes
of emergency response, rescue and relief;
(n) advise, assist and coordinate the activities of the Ministries or Departments of the Government
of India, State Authorities, statutory bodies, other governmental or non -governmental organisations
and others engaged in disaster management;
(o) p rovide necessary technical assistance or give advice to the State Authorities and District
Authorities for carrying out their functions under this Act;
(p) promote general education and awareness in relation to disaster management; and
(q) perform such other functions as the National Authority may require it to perform.
11. National Plan.—(1) There shall be drawn up a plan for disaster management for the whole of the
country to be called the National Plan.
(2) The National Plan shall be prepared by the National Executive Committee having regard to the
National Policy and in consultation with the State Governments and expert bodies or organisations in the
field of disaster management to be approved by the National Authority.
(3) The National Plan shall include—
(a) measures to be taken for the prevention of disasters, or the mitigation of their effects;
(b) measures to be taken for the integration of mitigation measures in the development plans;
(c) m easures to be taken for preparedness and capacity building to effectively respond to any
threatening disaster situations or disaster;
(d) roles and responsibilities of different Ministries or Departments of the Government of India in
respect of measures specified in clauses (a), (b) and (c).
(4) The National Plan shall be reviewed and updated annually.
(5) Appropriate provisions shall be made by the Central Government for financing the measures to be
carried out under the National Plan.
(6) Copies of the National Plan referred to in sub -sections (2) and ( 4) shall be made available to the
Ministries or Departments of the Government of India and such Ministries or Departments shall draw up
their own plans in accordance with the National Plan.
12. Guidelines for minimum standards of relief .—The National Authority shall recommend
guidelines for the minimum standards of relief to be provided to persons affected by disaster, which shall
include,—
(i) t he minimum requirements to be provided in the relief camps in relation to shelter, food,
drinking water, medical cover and sanitation;
(ii) the special provisions to be made for widows and orphans;
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(iii) ex gratia assistance on account of loss of life as also assistance on account of damage to
houses and for restoration of means of livelihood;
(iv) such other relief as may be necessary.
13. Relief in loan repayment, etc. —The National Authority may, in cases of disasters of severe
magnitude, recommend relief in repayment of loans or for grant of fresh loans to the persons affected by
disaster on such concessional terms as may be appropriate.
CHAPTER III
STATE DISASTER MANAGEMENT AUTHORITIES
14. Establishment of State Disaster Management Authority.—(1) Every State Government shall,
as soon as may be after the issue of the notification under sub -section (1) of section 3, by notification in
the Official Gazette, establish a State Disaster Management Authority for the State with such name as
may be specified in the notification of the State Government.
(2) A State Authority shall consist of the Chairperson a nd such number of other members, not
exceeding nine, as may be prescribed by the State Government and, unless the rules otherwise provide,
the State Authority shall consist of the following members, namely:—
(a) the Chief Minister of the State, who shall be Chairperson, ex officio;
(b) o ther members, not exceeding eight, to be nominated by the Chairp erson of the State
Authority;
(c) the Chairperson of the State Executive Committee, ex officio.
(3) The Chairperso n of the State Authority may designate one of the members nominated under
clause (b) of sub-section (2) to be the Vice-Chairperson of the State Authority.
(4) The Chairperson of the State Executive Committee shall be the Chief Executive Officer of the
State Authority, ex officio:
Provided that in the case of a Union territory having Legislative Assembly, except the Union territory
of Delhi, the Chief Minister shall be the Chairperson of the Authority established under this section and in
case of other Uni on territories, the Lieutenant Governor or the Administrator shall be the Chairperson of
that Authority:
Provided further that the Lieutenant Governor of the Union territory of Delhi shall be the Chairperson
and the Chief Minister thereof shall be the Vice-Chairperson of the State Authority.
(5) The term of office and conditions of service of members of the State Authority shall be such as
may be prescribed.
15. Meetings of the State Authority .—(1) The State Authority shall meet as and when necessary
and at such time and place as the Chairperson of the State Authority may think fit.
(2) The Chairperson of the State Authority shall preside over the meetings of the State Authority.
(3) If for any r eason, the Chairperson of the State Authority is unable to attend the meeting of the
State Authority, the Vice-Chairperson of the State Authority shall preside at the meeting.
16. Appointment of officers and oth er employees of State Authority. —The State G overnment
shall provide the State Authority with such officers, consultants and employees, as it considers necessary,
for carrying out the functions of the State Authority.
17. Constitution of advisory c ommittee by the State Authority. —(1) A State Authori ty may, as
and when it considers necessary, constitute an advisory committee, consisting of experts in the field of
disaster management and having practical experience of disaster management to make recommendations
on different aspects of disaster management.
(2) The members of the advisory committee shall be paid such allowances as may be prescribed by
the State Government.
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18. Powers and functions of State Authority. —(1) Subject to the provisions of this Act, a State
Authority shall have the responsibility for laying down policies and plans for disas ter management in the
State.
(2) Without prejudice to the generality of provisions contained in sub -section (1), the State Authority
may—
(a) lay down the State disaster management policy;
(b) approve the State Plan in accordance with the guidelines laid down by the National Authority;
(c) approve the disaster management plans prepared by the departments of the Government of the
State;
(d) lay down guidelines to be followed by the departments o f the Government of the State for the
purposes of integration of measures for prevention of disasters and mitigation in their development
plans and projects and provide necessary technical assistance therefor;
(e) coordinate the implementation of the State Plan;
(f) recommend provision of funds for mitigation and preparedness measures;
(g) r eview the development plans of the different departments of the State and ensure that
prevention and mitigation measures are integrated therein;
(h) r eview the measures being taken for mitigation, capacity building and preparedness by the
departments of the Government of the State and issue such guidelines as may be necessary.
(3) The Chairperson of the State Authority shall, in the case of emergency, have power to exercise all
or any of the powers of the State Authority but the exercise of such powers shall be subject to
ex post facto ratification of the State Authority.
19. Guidelines for minimum standard of relief by State Authority.—The State Authority shall lay
down detailed guidelines for providing standards of relief to persons affected by disaster in the State:
Provided that such standards shall in no case be less than the minimum standards in the guid elines
laid down by the National Authority in this regard.
20. Constitution of State Executive Committee. —(1) The State Government shall, immediately
after issue of notification under sub -section (1) of section 14, constitute a State Executive Committee to
assist the State Authority in the performance of its functions and to coordinate action in accordance with
the guidelines laid down by the State Authority and ensure the compliance of directions is sued by the
State Government under this Act.
(2) The State Executive Committee shall consist of the following members, namely:—
(a) the Chief Secretary to the State Government, who shall be Chairperson, ex officio;
(b) four Secretaries to the Government o f the State of such departments as the State Government
may think fit, ex officio.
(3) The Chairperson of the State Executive Committee shall exercise such powers and perform such
functions as may be prescribed by the State Government and such other power s and functions as may be
delegated to him by the State Authority.
(4) The procedure to be followed by the State Executive Committee in exercise of its powers and
discharge of its functions shall be such as may be prescribed by the State Government.
21. Constitution of sub -committees by State Executive Committee. —(1) The State Executive
Committee may, as and when it considers necessary, constitute one or more sub -committees, for efficient
discharge of its functions.
(2) The State Executive Committee shal l, from amongst its members, appoint the Chairperson of the
sub-committee referred to in sub-section (1).
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(3) Any person associated as an expert with any sub -committee may be paid such allowances as may
be prescribed by the State Government.
22. Functions of the State Executive Committee .—(1) The State Executive Committee shall have
the responsibility for implementing the National Plan and State Plan and act as the coordinating and
monitoring body for management of disaster in the State.
(2) Without prejudice to the generality of the provisions of sub -section ( 1), the State Executive
Committee may—
(a) coordinate and monitor the implementation of the National Policy, the National Plan and the
State Plan;
(b) e xamine the vulnerability of diffe rent parts of the State to different forms of disasters and
specify measures to be taken for their prevention or mitigation;
(c) lay down guidelines for preparation of disaster management plans by the departments of the
Government of the State and the District Authorities;
(d) monitor the implementation of disaster management plans prepared by the departments of the
Government of the State and District Authorities;
(e) monitor the implementation of the guidelines laid down by the State Authority for inte grating
of measures for prevention of disasters and mitigation by the departments in their dev elopment plans
and projects;
(f) e valuate preparedness at all governmental or non -governmental levels to respond to any
threatening disaster situation or disaster and give directions, where necessary, for enhancing such
preparedness;
(g) coordinate response in the event of any threatening disaster situation or disaster;
(h) give directions to any Department of the Government of the State or any other authority or
body in the State regarding actions to be taken in response to any threatening disaster situation or
disaster;
(i) p romote general education, awareness and community training in regard to the forms of
disasters to which different parts of the State are v ulnerable and the measures that may be taken by
such community to prevent the disaster, mitigate and respond to such disaster;
(j) advise, assist and coordinate the activities of the Departments of the Government of the State,
District Authorities, statut ory bodies and other governmental and non -governmental organisations
engaged in disaster management;
(k) p rovide necessary technical assistance or give advice to District Authorities and local
authorities for carrying out their functions effectively;
(l) advise the State Government regarding all financial matters in relation to disaster
management;
(m) examine the construction, in any local area in the State and, if it is of the opinion that the
standards laid for such construction for the prevention of disaster is not being or has not been
followed, may direct the District Authority or the local authority, as the case may be, to take such
action as may be necessary to secure compliance of such standards;
(n) p rovide information to the National Authority relating to different aspects of disaster
management;
(o) l ay down, review and update State level response plans and guidelines and ensure that the
district level plans are prepared, reviewed and updated;
(p) ensure that communication systems are in order and the disaster management drills are carried
out periodically;
(q) p erform such other functions as may be assigned to it by the State Authority or as it may
consider necessary.
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23. State Plan. —(1) There shall be a plan for disaster management for ev ery State to be called the
State Disaster Management Plan.
(2) The State Plan shall be prepared by the State Executive Committee having regard to the guidelines
laid down by the National Authority and after such consultation with local authorities, district authorities
and the people's representatives as the State Executive Committee may deem fit.
(3) The State Plan prepared by the State Executive Committee under sub -section ( 2) shall be
approved by the State Authority.
(4) The State Plan shall include,—
(a) the vulnerability of different parts of the State to different forms of disasters;
(b) the measures to be adopted for prevention and mitigation of disasters;
(c) the manner in which the mitigation measures shall be integrated with the development plans
and projects;
(d) the capacity-building and preparedness measures to be taken;
(e) the roles and responsibilities of each Department of the Government of the State in relation to
the measures specified in clauses (b), (c) and (d) above;
(f) t he roles and responsibilities of different Departments of the Government of the State in
responding to any threatening disaster situation or disaster.
(5) The State Plan shall be reviewed and updated annually.
(6) Appropriate provisions shall be made by the State Government for financing for the measures to
be carried out under the State Plan.
(7) Copies of the State Plan referred to in sub -sections ( 2) and ( 5) shall be made available to the
Departments of the Government of the State and such Departments shall draw up their own plans in
accordance with the State Plan.
24. Powers and functions of State Executive Committee in the event of threatening disas ter
situation.—For the purpose of, assisting and protecting the community affected by disaster or providing
relief to such community or, preventing or combating disruption or dealing with the effects of any
threatening disaster situation, the State Executive Committee may—
(a) control and restrict, vehicular traffic to, from or within, the vulnerable or affected area;
(b) control and restrict the entry of any person into, his movement within and departure from, a
vulnerable or affected area;
(c) remove debris, conduct search and carry out rescue operations;
(d) p rovide shelter, food, drinking water, essential provisions, healthcare and services in
accordance with the standards laid down by the National Authority and State Authority;
(e) g ive direction to the concerned Department of the Government of the State, any District
Authority or other authority, within the local limits of the State to take such measure or steps for
rescue, evacuation or providing immediate relief saving lives or property, as may be necessary in its
opinion;
(f) r equire any department of the Government of the State or any other body or authority or
person in charge of any relevant resources to make available the resources for the purposes of
emergency response, rescue and relief;
(g) require experts and consultants in the field of disasters to provide advice and assistance for
rescue and relief;
(h) procure exclusive or preferential use of amenities from any authority or person as and when
required;

(i) c onstruct temporary bridges or other necessary structures and demolish unsafe structures
which may be hazardous to public;
(j) ensure that non-governmental organisations carry out their activities in an equitable and non-
discriminatory manner;
(k) disseminate information to public to deal with any threatening disaster situation or disaster;
(l) take such steps as the Central Government or the State Government may direct in this regard
or take such other steps as are required or warranted by the form of any threatening disaster situation
or disaster.
CHAPTER IV
DISTRICT DISASTER MANAGEMENT AUTHORITY
25. Constitution of District Disaster Management Authority .—(1) Every State Government shall,
as soon as may be after issue of notification under sub -section (1) of section 14, by notification in the
Official Gazette, establish a District Disaster Management Authority for every district in the State with
such name as may be specified in that notification.
(2) The District Authority shall consist of the Chairpers on and such number of other members, not
exceeding seven, as may be prescribed by the State Government, and unless the rules otherwise provide,
it shall consist of the following, namely:—
(a) t he Collector or District Magistrate or Deputy Commissioner, as the case may be, of the
district who shall be Chairperson, ex officio;
(b) the elected representative of the local authority who shall be the co-Chairperson, ex officio:
Provided that in the Tribal Areas, as referred to in the Sixth Schedule to the Const itution, the
Chief Executive Member of the district council of autonomous district, shall be the co -Chairperson,
ex officio;
(c) the Chief Executive Officer of the District Authority, ex officio;
(d) the Superintendent of Police, ex officio;
(e) the Chief Medical Officer of the district, ex officio;
(f) not exceeding two other district level officers, to be appointed by the State Government.
(3) In any district where zila parishad exists, the Chairperson thereof shall be the co -Chairperson of
the District Authority.
(4) The State Government shall appoint an officer not below the rank of Additional Collector or
Additional District Magistrate or Additional Deputy Commissioner, as the case may be, of the district to
be the Chief Executive Officer of the District Authority to exercise such powers and perform such
functions as may be prescribed by the State Government and such other powers and functions as may be
delegated to him by the District Authority.
26. Powers of Ch airperson of District Authori ty.—(1) The Chairperson of the District Authority
shall, in addition to presiding over the meetings of the District Authority, exercise and discharge such
powers and functions of the District Authority as the District Authority may delegate to him.
(2) Th e Chairperson of the District Authority shall, in the case of an emergency, have power to
exercise all or any of the powers of the District Authority but the exercise of such powers shall be subject
to ex post facto ratification of the District Authority.
(3) The District Authority or the Chairperson of the District Authority may, by general or special
order, in writing, delegate such of its or his powers and functions, under sub-section (1) or (2), as the case
may be, to the Chief Executive Officer of the District Authority, subject to such conditions and
limitations, if any, as it or he deems fit.
27. Meetings.—The District Authority shall meet as and when necessary and at such time and place
as the Chairperson may think fit.
14

28. Constitution of advisory committees and other committees. —(1) The District Authority may,
as and when it considers necessary, constitute one or more advisory committees and other committees for
the efficient discharge of its functions.
(2) The District Authority shall, from amongst its members, appoint the Chairperson of the
Committee referred to in sub-section (1).
(3) Any person associated as an expert with any committee or sub -committee constituted under
sub-section (1) may be paid such allowances as may be prescribed by the State Government.
29. Appointment of officers and other employees of District Authority .—The State Government
shall provide the District Authority with such officers, consultants and other employees as it considers
necessary for carrying out the functions of District Authority.
30. Powers and functions of District Authority.—(1) The District Authority shall act as the district
planning, coordinating and implementing body for disaster management and take all measures for the
purposes of disaster management in the district in accordance with the guidelines laid down by the
National Authority and the State Authority.
(2) Without prejudice to the generality of the provisions of sub -section ( 1), the District Authority
may—
(i) prepare a disaster management plan including district response plan for the district;
(ii) c oordinate and monitor the implementation of the National Policy, State Policy, National
Plan, State Plan and District Plan;
(iii) ensure that the areas in the district vulner able to disasters are identified and measures for the
prevention of disasters and the mitigation of its effects are undertaken by the departments of the
Government at the district level as well as by the local authorities;
(iv) ensure that the guidelines for prevention of disasters, mitigation of its effects, preparedness
and response measures as laid down by the National Authority and the State Authority are followed
by all departments of the Government at the district level and the local authorities in the district;
(v) give directions to different authorities at the district level and local authorities to take such
other measures for the prevention or mitigation of disasters as may be necessary;
(vi) lay down guidelines for prevention of disaster manag ement plans by the department of the
Government at the districts level and local authorities in the district;
(vii) monitor the implementation of disaster management plans prepared by the Departments of
the Government at the district level;
(viii) lay down guidelines to be followed by the Departments of the Government at the district
level for purposes of integration of measures for prevention of disasters and mitigation in their
development plans and projects and provide necessary technical assistance therefor;
(ix) monitor the implementation of measures referred to in clause (viii);
(x) review the state of capabilities for responding to any disaster or threatening disaster situation
in the district and give directions to the relevant departments or auth orities at the district level for
their up gradation as may be necessary;
(xi) r eview the preparedness measures and give directions to the concerned departments at the
district level or other concerned authorities where necessary for bringing the prepared ness measures
to the levels required for responding effectively to any disaster or threatening disaster situation;
(xii) organise and coordinate specialis ed training programmes for different levels of officers,
employees and voluntary rescue workers in the district;
(xiii) f acilitate community training and awareness programmes for prevention of disaster or
mitigation with the support of local authorities, governmental and non-governmental organisations;

(xiv) set up, maintain, review and upgrade the mechanism for early warnings and dissemination of
proper information to public;
(xv) prepare, review and update district level response plan and guidelines;
(xvi) coordinate response to any threatening disaster situation or disaster;
(xvii) ensure that the Departments of the Government at the district level and the local authorities
prepare their response plans in accordance with the district response plan;
(xviii) lay down guidelines for, or give direction to, the concerned Department of the Government
at the district level or any other authorities within the local limits of the district to take measures to
respond effectively to any threatening disaster situation or disaster;
(xix) a dvise, assist and coordinate the activities of the Departments of the Government at the
district level, statutory bodies and other governmental and non -governmental organisations in the
district engaged in the disaster management;
(xx) coordinate with, and give guidelines to, local authorities in the district to ensure that
measures for the prevention or mitigation of threatening disaster situation or disaster in the district are
carried out promptly and effectively;
(xxi) provide necessary technical assistance or give advise to the local authorities in the district
for carrying out their functions;
(xxii) review development plans prepared by the Departments of the Government a t the district
level, statutory authorities or local authorities with a view to make necessary provisions therein for
prevention of disaster or mitigation;
(xxiii) e xamine the construction in any area in the district and, if it is of the opinion that the
standards for the prevention of disaster or mitigation laid down for such construction is not being or
has not been followed, may direct the concerned authority to take such action as may be necessary to
secure compliance of such standards;
(xxiv) identify buildings and places which could, in the event of any threatening disaster situation
or disaster, be used as relief ce

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