8. Powers of State Government to make orders with respect to Fire Service.
- The State Government may from time to time make such general or special orders as it thinks fit-(i)for equipping the members with such fire-fighting appliances as it deems proper;(ii)for building or providing Fire Stations, or hiring places or accommodating the members and keeping its fire-fighting appliances;(iii)for giving rewards to persons who have given notice of fires and to those who have rendered effective service to the Fire Service on the occasion of fires in case of their accidents which rendering such service, or to their dependents where such accidents result in the death of such persons;(iv)for the speedy attendance of members with necessary fire-fighting appliances on the occasion of any alarm of fire;(v)for sending the members with necessary fire-fighting appliances beyond the limits of any area in which this Act is in force in order to extinguish fire in the neighbourhood of such limits on such terms and conditions as it deems proper;(vi)for the employment of the members, on such terms and conditions as it deems proper, in any work not connected with extinguishing fire, for which the Fire Service may, in its opinion, be usefully and appropriately employed.
