(1)The Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of foregoing power, such rules may provide for -(a)recruitment, the pay and allowances and all other conditions of Service;(b)constitution of fire division, fire sub-divisions, fire stations and fire sub-stations under sub-section (3) of section 3;(c)procedure for appeal and revision under section 24;(d)mode of assessment, collection and enforcement of payment of fire tax levied under section 35;(e)fee for deployment of fire service beyond the limits under sub- section (5) of section 3;(f)minimum standards for fire prevention and fire safety measures;(g)form of notice under sub-section (4) of section 20;(h)the height of the building under sub-section (1) of section 15;(i)regulating installation of pandals and shamianas;(j)determine the description and quantity of fire-fighting and rescue equipment including appliances, clothing and other necessaries to be furnished to the Service;(k)assigning duties to officers of all ranks and grades, and the manner in which and the conditions subject to which such powers and duties shall be performed;(l)any other matter which is required to be, or may be prescribed.(3)Every rule made under this Act and notification issued under the provisions of this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session.
