Section 9 in The Andhra Pradesh Fire Service Act, 1999
9. Powers of the Government to make orders:
- The Government may, from time to time, make such general or special orders as they may think fit,-(a)for providing the service with such appliances and equipment as they deem proper;(b)for providing adequate supply of water and for ensuring that it shall be available for use;(c)for constructing or providing places for fire stations or accommodating the members of the service or fire fighting appliances;(d)for giving rewards to persons who have given information regarding the occurrence of fires and to those who have effectively assisted the service on occasions of fires;(e)for the training, discipline and good conduct of the members of the services;(f)for the speedy attendance of members of the service with necessary appliances and equipment on the occasion of any alarm of fire;(g)for sending members of the services with appliances and equipment beyond the limits of any area in which this Act is in force for purposes of fire fighting in the neighbourhood of such limits;(h)for the employment of the members of the service in any rescue, salvage, or other similar work;(i)for regulating and controlling the powers, duties and functions of the Director-General; and(j)generally for the maintenance of the service in a due state of efficiency.
