(1)The [State] [Substituted by A.L.O.] Government may, by notification, make Rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the manner in which the Bihar Fire Service shall be constituted and the number of officers and men such service shall consist of under Section 3; and(b)the nature of notice to be given under sub-section (2) of Section 14.
