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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(5) in Tamil Nadu Fire Service Rules, 1990

(5)Assistant Divisional Fire Officer. - (a) One or more Assistant Divisional Fire Officers shall be attached to each Divisional Fire Officer at the Divisional Headquarters. The Assistant Divisional Fire Officer shall assist the Divisional Fire Officer in executive or operational work including fire prevention. In the absence of the Divisional Fire Officer on camp or on casual or other similar leave, the Assistant Divisional Fire Officer shall attend to all executive or operational matters relating to the operational or executive aspects of the administration requiring immediate attention of the Divisional Fire Officer, he shall arrange to send them to his camp or obtain orders over telephone in emergent cases. He shall not correspond directly or indirectly with any one outside the department.
(b)He shall also supervise and control the fire stations in the Division under the directions of the Divisional Fire Officer and attend fire calls responded to by the station where he is available on duty. He shall scrutinise copies of General Diaries received from fire stations and the weekly diaries received from the Station Fire Officers and bring to the notice of the Divisional Fire Officer any defect, irregularity or point of interest or importance noticed in them. He shall also attend to any other duty that may be specifically assigned by the Divisional Fire Officer, such as visit to fire stations, inspection of Government building, places of public resort, trades involving risks from fire, etc. Whenever he makes any inspection under the orders of the Divisional Fire Officer, he shall send a report to such Divisional Fire Officer.