| Contents |
| Sections |
Particulars |
| |
Preamble |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
The National Disaster Management Authority |
| 3 |
Establishment of National Disaster Management Authority |
| 4 |
Meetings of National Authority |
| 5 |
Appointment of officers and other employees of the National Authority |
| 6 |
Powers and functions of National Authority |
| 7 |
Constitution of advisory committee by National Authority |
| 8 |
Constitution of National Executive Committee |
| 9 |
Constitution of sub-committees |
| 10 |
Powers and functions of National Executive Committee |
| 11 |
National Plan |
| 12 |
Guidelines for minimum standards of relief |
| 13 |
Relief in loan repayment, etc. |
| Chapter III |
State Disaster Management Authorities |
| 14 |
Establishment of State Disaster Management Authority |
| 15 |
Meetings of the State Authority |
| 16 |
Appointment of officers and other employees of State Authority |
| 17 |
Constitution of advisory committee by the State Authority |
| 18 |
Powers and functions of State Authority |
| 19 |
Guidelines for minimum standard of relief by State Authority |
| 20 |
Constitution of State Executive Committee |
| 21 |
Constitution of sub-committees by State Executive Committee |
| 22 |
Functions of the State Executive Committee |
| 23 |
State Plan |
| 24 |
Powers and functions of State Executive Committee in the event of threatening disaster situation |
| Chapter IV |
District Disaster Management Authority |
| 25 |
Constitution of District Disaster Management Authority |
| 26 |
Powers of Chairperson of District Authority |
| 27 |
Meetings |
| 28 |
Constitution of advisory committees and other committees |
| 29 |
Appointment of officers and other employees of District Authority |
| 30 |
Powers and functions of District Authority |
| 31 |
District Plan |
| 32 |
Plans by different authorities at district level and their implementation |
| 33 |
Requisition by the District Authority |
| 34 |
Powers and functions of District Authority in the event of any threatening disaster situation or disaster |
| Chapter V |
Measures by the Government for Disaster Management |
| 35 |
Central Government to take measures |
| 36 |
Responsibilities of Ministries or Departments of Government of India |
| 37 |
Disaster management plans of Ministries or Departments of Government of India |
| 38 |
State Government to take measures |
| 39 |
Responsibilities of departments of the State Government |
| 40 |
Disaster management plan of departments of State |
| Chapter VI |
Local Authorities |
| 41 |
Functions of the local authority |
| Chapter VII |
National Institute of Disaster Management |
| 42 |
National Institute of Disaster Management |
| 43 |
Officers and other employees of the National Institute |
| Chapter VIII |
National Disaster Response Force |
| 44 |
National Disaster Response Force |
| 45 |
Control, direction, etc. |
| Chapter IX |
Finance, Accounts and Audit |
| 46 |
National Disaster Response Fund |
| 47 |
National Disaster Mitigation Fund |
| 48 |
Establishment of funds by State Government |
| 49 |
Allocation of funds by Ministries and Departments |
| 50 |
Emergency procurement and accounting |
| Chapter X |
Offences and Penalties |
| 51 |
Punishment for obstruction, etc. |
| 52 |
Punishment for false claim |
| 53 |
Punishment for misappropriation of money or materials, etc. |
| 54 |
Punishment for false warning |
| 55 |
Offences by Departments of the Government |
| 56 |
Failure of officer in duty or his connivance at the contravention of the provisions of this Act |
| 57 |
Penalty for contravention of any order regarding requisitioning |
| 58 |
Offence by companies |
| 59 |
Previous sanction for prosecution |
| 60 |
Cognizance of offences |
| 61 |
Prohibition against discrimination |
| 62 |
Power to issue direction by Central Government |
| 63 |
Powers to be made available for rescue operations |
| 64 |
Making or amending rules, etc., in certain circumstances |
| 65 |
Power of requisition of resources, provisions, vehicles, etc., for rescue operations, etc. |
| 66 |
Payment of compensation |
| 67 |
Direction to medial for communication of warnings, etc. |
| 68 |
Authentication of orders or decisions |
| 69 |
Delegation of powers |
| 70 |
Annual report |
| 71 |
Bar of jurisdiction of court |
| 72 |
Act to have overriding effect |
| 73 |
Action taken in good faith |
| 74 |
Immunity from legal process |
| 75 |
Power of Central Government to make rules |
| 76 |
Power to make regulations |
| 77 |
Rules and regulations to be laid before Parliament |
| 78 |
Power of State Government to make rules |
| 79 |
Power to remove difficulties |
