Acts › The Disaster Management Act, 2005The Disaster Management Act, 2005 85 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Establishment of National Disaster Management Authority. Section 4 — Meetings of National Authority. Section 5 — Appointment of officers and other employees of National Authority. Section 6 — Powers and functions of National Authority. Section 7 — Constitution of advisory committee by National Authority. Section 8 — Constitution of National Executive Committee. Section 8A — National Crisis Management Committee. Section 8B — High Level Committee. Section 9 — Constitution of sub-committees. Section 10 — Powers and functions of National Executive Committee. Section 11 — National plan. Section 12 — Omitted. Section 13 — Omitted. Section 14 — Establishment of State Disaster Management Authority. Section 15 — Meetings of the State Authority. Section 16 — Appointment of officers and other employees of State Authority. Section 17 — Constitution of advisory committee by the State Authority. Section 18 — Powers and functions of State Authority. Section 19 — Omitted. Section 20 — Constitution of State Executive Committee. Section 21 — Constitution of sub-committees by State Executive Committee. Section 22 — Functions of the State Executive Committee. Section 23 — State Plan. Section 24 — Powers and functions of State Executive Committee in the event of threatening disaster situation. Section 25 — Constitution of District Disaster Management Authority. Section 26 — Powers of Chairperson of District Authority. Section 27 — Meetings. Section 28 — Constitution of advisory committees and other committees. Section 29 — Appointment of officers and other employees of District Authority. Section 30 — Powers and functions of District Authority. Section 31 — District Plan. Section 32 — Plans by different authorities at district level and their implementation. Section 33 — Requisition by the District Authority. Section 34 — Powers and functions of District Authority in the event of any threatening disaster situation or disaster. Section 35 — Central Government to take measures. Section 36 — Responsibilities of Ministries or Departments of Government of India. Section 37 — Disaster management plans of Ministries or Departments of Government of India. Section 38 — State Government to take measures. Section 39 — Responsibilities of departments of the State Government. Section 40 — Disaster management plan of departments of State. Section 41 — Functions of the local authority. Section 41A — Urban Disaster Management Authority. Section 42 — National Institute of Disaster Management. Section 43 — Officers, employees, experts and consultants of the National Institute. Section 44 — National Disaster Response Force. Section 44A — State Disaster Response Force. Section 45 — Control, direction, etc. Section 46 — National Disaster Response Fund. Section 47 — National Disaster Mitigation Fund. Section 48 — Establishment of funds by State Government. Section 49 — Allocation of funds by Ministries and Departments. Section 50 — Emergency procurement and accounting. Section 51 — Punishment for obstruction, etc. Section 52 — Punishment for false claim. Section 53 — Punishment for misappropriation of money or materials, etc. Section 54 — Punishment for false warning. Section 55 — Offences by Departments of the Government. Section 56 — Failure of officer in duty or his connivance at the contravention of the provisions of this Act. Section 57 — Penalty for contravention of any order regarding requisitioning. Section 58 — Offence by companies. Section 59 — Previous sanction for prosecution. Section 60 — Cognizance of offences. Section 60A — Power of Central Government or State Government to take action in relation to nature of hazard and punishment for its contravention. Section 61 — Prohibition against discrimination. Section 62 — Power to issue direction by Central Government. Section 63 — Powers to be made available for rescue operations. Section 64 — Making or amending rules, etc., in certain circumstances. Section 65 — Power of requisition of resources, provisions, vehicles, etc., for rescue operations, etc. Section 66 — Payment of compensation. Section 67 — Direction to media for communication of warnings, etc. Section 68 — Authentication of orders of decisions. Section 69 — Delegation of powers. Section 70 — Annual report. Section 71 — Bar of jurisdiction of court. Section 72 — Act to have overriding effect. Section 73 — Action taken in good faith. Section 74 — Immunity from legal process. Section 75 — Power of Central Government to make rules. Section 76 — Power to make regulations. Section 76A — Power of National Authority to make regulations. Section 77 — Rules and regulations to be laid before Parliament. Section 78 — Power of State Government to make rules. Section 79 — Power to remove difficulties. 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