Section 21(3) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(3)The Municipal Corporations and the Municipal Councils, Nagar Panchayats, Industrial Townships and the planning authorities may, and, if so required by the State Government, shall create all or any of the following posts, namely :-(a)for Municipal Corporations of 'A', 'B' and 'C' Classes,-(i)Chief Fire Officer,(ii)Deputy Chief Fire Officer,(iii)Divisional Fire Officer,(iv)Assistant Divisional Fire Officer,(v)Station Officer,(vi)Assistant Station Officer,(vii)Sub-Officer,(viii)any other Fire Officer and Fire Personnel with such designations as the State Government may, by order, direct from time to time.(b)for 'D' Class Municipal Councils, Nagar Panchayats, Industrial Townships and planning authorities,-(i)Chief Fire Superintendent or Fire Superintendent,(ii)Assistant Chief Fire Superintendent or Assistant Fire Superintendent,(iii)Station Officer,(iv)Assistant Station Officer,(v)Sub-Officer,(vi)any other Fire Officer and Fire Personnel with such designations as the State Government may, by order, direct from time to time.
