Section 101(21)(c) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011

[Cites 0, Cited by 0] [Section 101(21)] [Section 101] [Entire Act]

State of Andhra Pradesh - Subsection

Section 101(21)(c) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011

(c)Fire Officer and Crew:- A Fire Officer with experience of not less than 3 years in Government / public Sector undertakings / corporate Sector in the rank of Station Fire Officer or above shall be available on the premises along with security personnel trained in firefighting and rescue for purposes of maintaining fire safety systems in trim working condition at all times and to conduct training in first aid firefighting and fire drills. The Fire Officer with trained fire personnel shall respond to all emergency calls in the Hospital round the clock

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 101(21)(c) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011