Section 37(2) in The Jammu and Kashmir Fire Force Act, 1967
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the number and grades of officers and members of the force;(b)the manner of appointment of members of the force;(c)the form of the certificate to be issued to the members of the force ;(d)the condition of service of the members of force including their ranks, pay and allowances, hours of duty and leave, maintenance of discipline and removal from service;(e)the circumstances in which and the conditions subject to which members of the force may be despatched to carry on the firefighting operations in neighbouring areas;(f)the conditions subject to which members of the force may employed on rescue, salvage or other work ;(g)the manner of service of notice under this Act;(h)the procedure to be followed in arbitration proceedings under section 17;(i)the payment of rewards to persons, not being members of the force, who render service for fire-fighting purposes;(j)the compensation payable to members of the force in case of accidents or to their dependants in case of death while engaged on duty;(k)for the employment of members of the force or use of any equipment outside the area or on special services and the fee payable therefor; and(l)any other matter which is to be or may be prescribed.
