Section 6 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
6. Establishment of Fire and Emergency Service training institute.
(1)The Government may establish and maintain a training institute in Uttarakhand to be known as "The Uttarakhand Fire and Emergency Service Training Center" for providing courses of instruction in the prevention and extinguishment of fire of the Fire and Emergency Service personnel and private candidates from industries, hotels, multi-storied buildings and similar other government and Non-Government establishments as specified in Section 9.(2)The Government may extend the training facilities at the Training Center to be established under sub-section (1) to the Fire and emergency Service under the Control of Local Bodies and industrial undertakings as well as to the State Fire and Emergency Service of other States on payment of charges as may be prescribed.(3)Subject to the observance of the general rules applicable to other employees of the Government in relation to training the members of the Fire and Emergency Service may be given training in the field of scientific and modern techniques of fire protection and fire safety measures.
