Disaster Management Act, 2005

47. National Disaster Mitigation Fund.-

1.      The Central Government may, by notification in the Official Gazette, constitute a Fund to be called the National Disaster Mitigation Fund for projects exclusively for the purpose of mitigation 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.      The National Disaster Mitigation Fund shall be applied by the National Authority.