53. Fire Service functioning in Bihar immediately before the commencement of this Act to be deemed to be Fire Service Constituted under this Act.
- Without prejudice to the provisions contained in any other law for the time being in force.(a)the fire service functioning in Bihar before the commencement of this Act "the existing Bihar Fire Service" shall, on such commencement, be deemed to be the Fire Service constituted under this Act and every member of the existing Bihar Fire Service holding the office, shall be deemed to be appointed and to hold the office, under this Act;(b)all proceedings pending before any fire officer of the existing Bihar Fire Service, immediately before the commencement of this Act be deemed to be proceedings pending before him in his capacity as the holder of the office to which he is deemed to be appointed under clause (a) and shall be dealt with accordingly.
