Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 11 in Tamil Nadu Fire Service Rules, 1990

11. Training.

- The Director of Fire Service shall organise various training courses for different levels as envisaged in Chapter XI of the Tamil Nadu Fire Service Manual, 1974. He shall take the assistance of the Deputy Director of Fire Service at Headquarters and the Divisional Fire Officers (Training) and the Director, National Fire Service College, Nagpur. He shall also co-ordinate with the Government, the administrative department for Fire Service in the Government and the Personnel and Administrative Reforms (Training) Department in the Government and organise courses on administration and management training, seminars and conferences. He shall also co-ordinate with the Fire Advisor, Ministry of Home Affairs, Government of India, Chairman, Standing Fire Advisory Committee under the Ministry of Home Affairs and Director, Indian Standards Institutions and the Director, Supplies and Disposals, Government of India and organise courses on quality control and purchase procedure. He shall also coordinate with the Director, Central Building Research Institute, Rurkee and Fire Advisor, Ministry of Defence and Advisor, Communications, Government of India and organise courses on research and development. He shall be also responsible for the implementation of up-to-date technology in the department, for the betterment of service and technology in the department and to satisfy the safety needs of the public from the fire hazards.