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State of Tamilnadu - Section

Section 16 in Tamil Nadu Fire Service Rules, 1990

16. Auxiliary Force.

- The Director of Fire Service may organise the Auxiliary Force on the pattern developed by the Fire Adviser, Ministry of Home Affairs, Government of India and the expenditure thereof shall be borne by the Government from the State Contingent Fund. [The Director of Fire Service] [Now, the Director of Fire and Rescue Services.] shall be the recruiting authority for the members of Auxiliary Force.Appendix