15. Fire officers deemed to be always on duty and liable to employment in any part of State.
- Every fire officer shall for all purpose of this Act be deemed to be always on duty and any fire officer or any member or crew of fire officers allocated for duty in any part of the State may, if the Director so directs, at any time, be employed on turn out duty in any other part of the State for so long as the services of the fire officer or any member or crew of fire officers may be required in such other part of Bihar.
