Section 40(2) in The West Bengal Fire Services Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a1a)[ the manner of appointment to the post of the Additional Director-General under clause (a) of sub-section (4), and the manner of appointment to the post of Director-General under sub-section (6), of section 3; [Clause (a1a) first inserted by W.B. Act 10 of 1977. Thereafter clause (a1a) renumbered as clause (a1aa) and before it, clauses (a1a) and (aa1a) inserted by W. B. Act 4 of 2000.](aa1a)the terms and conditions of service, and the conduct, discipline and control, of the Director-General, the Additional Director-General, and the Director under sub-section (7) of section 3;(a1aa)the manner of appointment and salary and allowances of the inspecting officers and other staff, referred to in sub-section (3), and other functions of the inspecting officers referred to in clause (e) of sub-section (4), of section 3AA.]
