- The State Government may, from time to time, make such general or special orders at it thinks fit-(a)for providing the Force with such appliances and equipment as it deems proper;(b)for providing adequate supply of water and for securing that it shall be available for use;(c)for constructing or providing stations or hiring places for accommodating the members of the Force and its fire fighting appliances;(d)for giving rewards to persons who have given notice of fires and to those who have rendered effective service to the Force on the occasion of fires;(e)for the training, discipline and good conduct of the members of the Force;(f)for deciding or determining the cadre or terms and conditions of service of the members of the Force and also members of other staff or creating such additional ranks and framing rules in respect of service conditions and conduct rules as it may deem fit;(g)for the speedy attendance of members of the Force with necessary appliances and equipments on the occasion of any alarm of fire;(h)for sending members of the Force with appliances and equipments beyond the limits of any area in which this Act is in force for purposes of fire fighting in the neighbourhood of such limits on such terms and conditions and under such exigencies of situation at it deems proper;(i)for the employment of members of the Force in any rescue, salvage or other special types of jobs;(j)for enforcing discipline and imposing punishment on any members of the Force who may violate orders;(k)for regulating and controlling the powers, duties and functions of the Director and of other members of the Force; and(l)generally for the maintenance of the Force in due state of efficiency.
