Section 6(4) in Tamil Nadu Fire Service Rules, 1990
(4)Divisional Fire Officer, State Training School and State Workshop. - (a) He shall have the direct control over the Tamil Nadu Fire Service, State Training School and State Workshop, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. He shall be responsible for the proper administration of the school and workshop. He shall exercise discipline and control over the staff of State Training School and Workshop and is responsible for the disbursement of the pay and allowances of the staff.(b)He shall be personally responsible for the safe custody and proper maintenance and accounting of all Government property attached to the school and workshop. He shall draw up programmes for the various courses of training conducted at the school in accordance with the syllabus prescribed for the respective courses. He shall supervise all the courses of training conducted at the school.(c)He shall take as many lecture classes as possible. He shall arrange for the instructional visit of trainees to industrial establishment and for their training in swimming and underwater rescue work.(d)He shall also carry out any other duty that may be assigned to him by superior officers.
