Section 10 in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
10. Appointment of Fire Officers.
(1)For the purposes of this Act, the State Government may appoint, for each,-(a)fire division, a person as the Divisional Fire Officer,(b)fire station, a person as the Station Fire Officer.(2)The qualifications for appointment and other conditions of service of the Officers, appointed under sub-section (1) shall be such as may be prescribed.(3)For the purposes of this Act, the State Government may for each Local Fire Services,-(a)classify the category of Chief Fire Officer taking into consideration the population and class of local authority or authority or such other factors as may be prescribed;(b)prescribe the norms and qualifications of the each category of Chief Fire Officer;(4)Subject to sub-section (3), the State Government may by an order direct the local authority or the authority, as the case may be, to appoint a person to be the Chief Fire Officer.
