(1)The Director or such other officer of the Force as the State Government may authorise in this behalf, shall appoint the members of the Assam Fire Service Force in accordance with the rules made under this Act.(2)Subject to the provisions of Article 311 of the Constitution of India and the rules prescribed by the State Government, the Director may, at any time dismiss, suspend, or reduce in rank or award any of the punishment to any member of the subordinate ranks whom he shall think responsible for remiss or negligence in the discharge of his duty or considered unfit for the same. The Director may also award any one or more punishment as provided in the Assam Services (Discipline and Appeal) Rules, 1964. The provisions of the said rules shall apply, mutatis mutandis, with regard to procedure of awarding punishment and other disciplinary actions : Provided that the Inspector-General of Police, Assam reserves the right of revision of hearing of appeal in case of natural injustice or fragrant irregularities in the case.
