(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--- 1 * * * * * (b) examine the vulnerability of different parts of the State to different forms of disasters and specify measures to be taken for their prevention or mitigation; 1 * * * * * (d) monitor the implementation of disaster management plans prepared by the departments of the Government of the State 2 [, the District Authorities and the Urban Authorities]; (e) monitor the implementation of the guidelines laid down by the State Authority for integrating of measures for prevention of disasters and mitigation by the departments in their development plans and projects; (f) evaluate 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; 3 * * * * * (j) advise, assist and coordinate the activities of the Departments of the Government of the State, District Authorities 4 [, Urban Authorities,] statutory bodies and other governmental and nongovernmental organisations engaged in disaster management; 5 * * * * * (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 6 [District Authority, Urban Authority or the local authority], as the case may be, to take such action as may be necessary to secure compliance of such standards; 7 * * * * * (o) lay 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) perform such other functions as may be assigned to it by the State Authority or as it may consider necessary.Open in Lexace · Ask the AI about this section
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