22. Power of Inspector-General of Police to make Rules.
- The Inspector-General of Police may, from time to time, subject to the approval of the [State] [Substituted by A.L.O.] Government, make Rules regarding training, discipline and good conduct of the personnel of the Bihar Fire Service, their speedy attendance on engines, fire escapes and all necessary implements on the occasion of any alarm of fire, maintenance of the service in a state of efficiency, its inspection and such other matters as the Inspector-General of Police shall from time to time deem expedient.
