Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 6 in The Karnataka Fire Force Act, 1964 6. Appointment of members of the Force. The Director or such other officer of the Force as the State Government may authorise in this behalf shall appoint members of the Force in accordance with the rules made under this Act.
