(1) The Central Government may, by notification in the Official Gazette, constitute a fund to be called the National Disaster Response Fund 1 [for meeting different aspects of disaster management] and there shall be credited thereto--- (a) an amount which the Central Government may, after due appropriation made by Parliament by law in this behalf provide; (b) any grants that may be made by any person or institution for the purpose of disaster management. 2 [(2) The Fund constituted under sub-section (1) , shall be applied in accordance with the guidelines laid down by the Central Government in consultation with the National Authority.]Open in Lexace · Ask the AI about this section
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