Section 6 in Arunachal Pradesh Fire and Emergency Services Act, 1991
6. Appointment of the members of the force.
- The Director or such other officer of the Force as the Government may authorise in this behalf shall appoint members of the force in accordance with the rules made under this Act.[Subject to the provisions of Articles 311 of the Constitution of India and the rules prescribed by the State Government, the Director or any officer of appropriate rani as specified by the (Director General of Police), Arunachal Pradesh may at any time dismiss suspend or reduce in rank or award any of the punishment to any member of the subordinate ranks whom he shall think responsible for remiss or negligence in the discharge of his duty or considered unfit for the same. The Director or any other officer of appropriate rank as specified by the Director General of Police, Arunachal Pradesh, may also award any one or more punishments as provided in the Central Civil Sendee (Classification, Control and Appeal) Rules, 1965 as adopted by the State of Arunachal Pradesh, Adaption of Laws Order, (No. 2) 1989. The provisions of the said rules shall apply, mutatis mutandis with regard to procedure of awarding punishment and other disciplinary actions.Provided that the Director General of Police, Arunachal Pradesh reserves the right of revision of hearing of appeal in case of any alleged violations of principle of natural justice or established procedure practices.] [Substituted by 2012 amendment Act (Act no 7 of 2012. s.3.wef 30.05.2012 deleting the word 'Inspector General of Police as amended by 1993 Act (Act no 1 of 1994]
