Section 37(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)The Director General of Fire Services may organise the Auxiliary Service on the pattern developed by the Fire Advisor, Ministry of Home Affairs, Government of India and the expenditure thereof shall be borne by the Government from the State Contingent Fund. The Director General of Fire Services shall be the recruiting authority for the members of Auxiliary Service.
