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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(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;