Section 47 in The Andhra Pradesh Fire Service Act, 1999
47. Power to make rules:
(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(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 of the service;(b)the manner of appointment of members of the service;(c)the form of the certificate to be issued to the members of the service;(d)the conditions of service of the members of the service;(e)the circumstances in which and the conditions (including the levy of fee) subject to which the members of the service may be dispatched to carry on fire-fighting operations in the neighbouring areas;(f)the conditions subject to which members of the service may be employed in rescue, salvage or other work;(g)the manner of service of notice under this;(h)the payment of rewards to persons, not being members of the service, for any substantial assistance rendered by them for fire¬fighting purposes;(i)the compensation payable to members of the service in case of accidents or to their dependants in case of death while engaged on duty ;(j)employment of members of the service or use of any equipment outside the area or on special service and the fee payable therefor ; and(k)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislative Assembly of the State if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
