- The Government may make regulations for-(a)providing the Service with such appliances and equipment as it may deem proper;(b)providing adequate supply of water and for ensuring that it shall be available for use;(c)construction or providing places for fire stations or sub- fire stations or accommodating the members of the Service or fire fighting appliances;(d)giving reward to persons who have given information regarding the occurrence of fire and to those who have effectively assisted the Service on occurrence of fire;(e)the training, discipline and conduct of the members of the Service;(f)the speedy attendance of members of the Service with necessary appliances and equipment on the occasions of any alarm of fire;(g)sending members of the Service with appliances and equipment beyond the limits of any area in which this Act is in force;(h)the employment of the members of the Service in any rescue, salvage, or other similar work;(i)regulating and controlling the powers, duties and functions of the Director;(j)the maintenance of the Service in a due state of efficiency;(k)the powers and duties of the members of the Service.
