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] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(r) in Haryana Fire Service Act, 2009

(r)"Officer-in-charge" means a fire officer-in-charge of a fire station/sub-fire station and includes, when the officer-in-charge is absent from the station or unable due to illness or other cause, to perform his duties, the fire officer next in rank to such officer and present at the fire station;