Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 3 in Bihar Fire Service Rules, 1955 3. The Service shall consist of the following officers and men,(i)a State Fire Officer.(ii)Officers-in-Charge of fire-stations to be designated as Fire Station Officers;(iii)Leading Firemen;(iv)Drivers &(v)Firemen.
