Section 6(1) in Tamil Nadu Fire Service Rules, 1990
(1)Director. -(a)The administration of fire service throughout the areas where the Act is in force shall vest with the Director of Fire Service.(b)The Director shall be responsible to the Government for the control and management of the fire-fighting forces, fire prevention wings and appliances. He shall advise the Government in all matters relating to fire-fighting including the advice on licensing of manufacture or storage of commodities under the rules.(c)The Director may issue, without reference to the Government, standing or general orders, on matters of routine or executive instructions or circulars or circular instructions or circular memorandum, provided that he shall not issue an order which relates to a point of law without previous reference to Government.(d)The Director shall be responsible for maintaining strict discipline and the highest possible standards of efficiency in the fire-fighting forces under him. He shall ensure this by making frequent inspections and by keeping in close touch with the Deputy Director, Divisional Officers and Station Fire Officers.(e)The Director may make such disposition of the staff members of the auxiliary force, engines and appliances for the fire stations.(f)The Director shall, subject to such general directions as Government may give, from time to time, appoint staff and shall also take such disciplinary action against them as he considers necessary in accordance with the relevant rules on the subject.
