- In this Act, unless the context otherwise requires, -(a)"director" means the [Director of the Fire Service] [Now, re-designated as Director of Fire and Rescue Service.] appointed under section 4;(b)"fire-fighting property" includes -(i)lands and buildings used as fire stations and static water tanks;(ii)fire engines, appliances, equipments, tools, implements and things whatsoever used for fire-fighting;(iii)motor vehicles and Other means of transport used in connection with fire-fighting; and(iv)uniforms and badges of rank;(c)"fire service" means the [Tamil Nadu Fire Service] [Now, renamed as Tamil Nadu Fire and Rescue Service.] established and maintained under this Act;(d)"fire station" means any post or place declared, generally or specially, by the Government to be a fire station;(e)"Government" means the State Government;(f)"Officer in charge of a fire station" includes when the officer in charge of the fire station is absent from the station or unable from illness or other cause to perform his duties, the Fire Officer present at the station who is next in rank to such officer:
