Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 16 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

16.

(1)Station and other operational routine: - The Members of the Fire Service shall act in accordance with the procedure and attendance at Fire Station as provided under Chapter XXIX of the Andhra Pradesh Fire Service Manual; and
(2)Fire prevention and fire precautions: - The Members of the Fire Service not below the rank of Station Fire Officer and officer-in-charge of the Fire Station and the Leading Firemen, in cases where the Station Fire Officer is absent shall act in accordance with Chapter XXVII of the Andhra Pradesh Fire Service Manual.