Section 19 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
19. Powers and duties or functions of Director.
- Without prejudice to the provisions of sub-section (3) of section 18, the Director shall, -(i)function as Head of Department in the office of the Director;(ii)keep liaison with the Central Government and State Government offices for the development of fire services;(iii)frame the policies in relation to the development of fire services in the State and, on approval by the State Government, take steps to implement the same;(iv)exercise supervision and control, over all Authorities in matters of fire prevention and fire safety measures; and subject to the approval of the State Government, issue such directions to any Authority in respect of fire services maintained or required to be maintained by them;(v)represent the State Government on National and International forums with a view to updating the standard of fire services in the State of Maharashtra;(vi)prepare and submit plans and proposals to the State Government with regard to the periodical review of fire equipment, fire property and fire manpower for effective implementation of fire services by the Authorities;(vii)take or cause to be taken such effective steps and measures in cases of major fires, house collapse and other emergencies or calamities;(viii)investigate or cause to be investigated the cause of fire and advise the Authorities for implementing fire precautionary measures;(ix)advise the State Government to set up additional Fire Training Center or Centers for imparting training to the officers and staff already employed in the Fire Brigades maintained by the Authorities as also to cater to the need of the various industries, commercial and mercantile establishments in the private sector and to train their officers or staff or to provide them the trained and qualified fire service personnel;(x)requisition fire-fighting property of any Authority or any institution or individual, which in his opinion is required for the purpose of extinguishing fire in any area; and to determine the amount of compensation payable in respect of such property by an authority in the area of which authority, such fire operation is required to be carried out;(xi)exercise such other powers and perform such other duties and functions as may be conferred, imposed or allotted to him by or under the provisions of this Act.
