Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bihar Fire Service Act, 1948

(1)Every member of the Bihar Fire Service shall, on appointment, receive a certificate in the form given in Schedule B under the seal of the Inspector-General of Police or such other officer as may be authorised by him in this behalf and such member shall, on receipt of the said certificate, have the powers, functions and privileges of a member of the Bihar Fire Service under this Act.