(4)The fire brigade shall be under the direction and control of the Director who may, with the previous sanction of the State Government and subject to the orders or rules, if any, made by the State Government under the provisions of this Act, frame such regulations as it Thinks fit relating, to-(a)the general administration and control of the fire brigade including terms and conditions of service of members thereof;(b)the equipments, clothing and accoutrement of the members of the fire brigade, their classification and duties and distribution of work among them;(c)the place at which or the limits of the areas 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;(d)all other matters which he considers necessary for rendering the fire brigade an efficient fire-fighting force.
