Section 3A(3) in The West Bengal Fire Services Act, 1950
(3)[ The fire brigade shall be under the direction, supervision and control of the Director-General who shall, with the approval of the State Government, take all the policy decisions required for the fire brigade, and may -(a)exercise all the powers of the Director under this Act;(b)delegate, by order, any power or powers of the Director under this Act to the Additional Director-General, subject to the approval of the State Government;(c)make, with the previous sanction of the State Government and subject to the orders or the rules, if any, made by the State Government under this Act, such regulations as he thinks fit relating to -(i)the general administration and control of the fire brigade;(ii)the equipments, clothing and accoutrement of the members of the fire brigade, their classification and duties and distribution of work among them;(iii)the place at which, or the limits of the area within which, the members, or any class of members of the fire brigade shall ordinarily reside, for ensuring that the services of the members, or such class of members, of the fire brigade may be readily available;(iv)all other matters which he considers necessary for rendering the fire brigade an efficient fire-fighting force.]
