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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in The Andhra Pradesh Fire Service Act, 1999

(2)Every member of the auxiliary service enrolled under sub-section (1) shall,-
(a)receive a certificate in the prescribed form;
(b)be vested with all or any of the powers, functions and privileges of a member of the service as are specially mentioned in the certificate; and
(c)be subject to the orders of the Director-General.