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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Fire Service Rules, 1990

(2)Prosecution procedure. - Officers not below the rank of Assistant Divisional Fire Officer upon the records made out by the Station Fire Officer and on obtaining sanction to prosecute from the Director of Fire Service shall lodge a complaint before the Court of competent jurisdiction against the offenders under sections 15,16,17 and 19 of the Act.