(1) The Central Government may, by notification in the Official Gazette, constitute a Fund to be called the National Disaster Mitigation Fund 1 [for meeting disaster mitigation needs] and there shall be credited thereto such amount which the Central Government may, after due appropriation made by Parliament by law in this behalf, provide. 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
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.