Section 5 in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
5. Constitution and classification of Fire Service.
(1)Subject to the provisions of this Act, the State fire service shall consist of such number of staff in several ranks and have such organisation and have such powers, functions and duties as the State Government may, by general or special order, determine.(2)The State Government may prescribe by rules, -(a)the different posts of the State Fire Service;(b)the mode of recruitment of staff, grade of post, the qualification, pay, allowances and other conditions of service of the officers and other staff engaged therein and matters connected therewith;(3)The State Government may, by notification in the Official Gazette, review the existing pattern of the existing different fire services in the State and if deem fit may modify:Provided that, for local fire services the rules framed under this subsection may not include mode of recruitment of staff, pay, allowances and matters connected therewith.(4)Save as otherwise provided by or under this Act, every person holding office either as a Chief Fire Officer or Fire Officer or staff or an employee (by whatever designation called) on an existing Fire Brigade or Fire Service of any authority on the date immediately before the commencement of this Act shall continue to hold office on the same terms and conditions as were applicable to him immediately before such date and shall exercise such powers and perform such duties as before and in addition to those as are conferred on them by or under this Act.
