4. Appointment of Director, officers and other members.
(1)The Fire Service shall consist of a Director and such other officers and staff as its members, as may be prescribed from time to time.(2)The State Government may appoint any person not below the rank of an Inspector-General of Police to be the Director of Fire Service who shall exercise such powers and discharge such functions as are or may be conferred or imposed by or under the provisions of this Act and the Rules.(3)The State Government may appoint such other officers under any prescribed designations to assist the Director, and the officers so appointed shall exercise such powers and perform such duties as may be conferred or imposed by or under the provisions of this Act and the Rules within such local area as may be assigned to them by the Director.(4)Subject to Rules, if any, the members and staff other than those specified under the preceding sub-sections shall be appointed by the Director or any other officer or officers as may be authorised by the State Government.
