- In these rules, unless there is anything repugnant to the subject or context, -(a)"Act" means the Tamil Nadu Fire Service Act, 1985 (Tamil Nadu Act 40 of 1985);(b)"Appendix" means an appendix appended to these rules;(c)"Form" means a Form annexed to these rules;(d)"standard" means the standard prescribed or recommended by the Indian Standards Institutions, Government of India, New Delhi;(e)"duty" means the duties prescribed for the members of the service in these rules;(f)"licence" means a licence issued under section 287 of the [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or section 249 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), as the case may be, and includes a licence issued under the Factories Act, 1948 (Central Act LXIII of 1948) or the rules made thereunder or the Arms Act, 1959 (Central Act 54 of 1959) or the rules made thereunder or the Cinematograph Act, 1952 (Central Act XXXVII of 1952) or the rules made thereunder or the Indian Explosives Act, 1884 (Central Act IV of 1884) or the rules made thereunder or the Explosive Substances Act, 1908 (Central Act VI of 1908) or the rules made thereunder or the Petroleum Act, 1934 (Central Act XXX of 1934) or the rules made thereunder or the Gas Cylinder Rules, 1981 or the Tamil Nadu Places of Public Resort Act, 1888 (Tamil Nadu Act II of 1888) or the Special Rules for Multi-storeyed Buildings, 1975;(g)"precautions" means fire precautions as may be specified against fire risk notified by the Government, from time to time, under section 13 of the Act;(h)"Fire Officer" means a Member of the Tamil Nadu Fire Service of and above the rank of Assistant Station Fire Officer and Officer in charge of the Station and also shall include the Leading Fireman in cases where the Assistant Station Fire Officer and Station Fire Officer are absent;(i)"order" means the Government order or orders specified in the Tamil Nadu Fire Service Manual, 1974 and the General or Standing .[Orders issued by the Director of Fire Service;] [Now, re-designated as the Director of Fire and Rescue Services](j)"accident" means fire accident;(k)"special services" means rescue calls arising out of other accidents and such other services as are specified under the Tamil Nadu Fire Service Manual, 1974;(l)"jurisdiction" means the territorial jurisdiction of the Fire Station, Divisional Fire Officer or Deputy Director of Fire Services as may be notified by the Government.
