Section 2(ee) in The West Bengal Fire Services Act, 1950
(ee)[ "Director-General" means the Director-General of Fire Services, appointed as such by the State Government by notification by deputation of an officer of the Indian Police Service holding immediately before such deputation a post of Additional Director-General of Police, or equivalent post, in the Indian Police Service.] [Clause (ee) first inserted by W.B. Act 7 of 1996. Thereafter, clause (ee) renumbered as clause (eee) and the present clause (ee) inserted by W.B. Act 4 of 2000.]
