Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(16) in Tamil Nadu Fire Service Rules, 1990

(16)Ambulance Driver. - The Fireman Driver when posted in charge of an ambulance shall be responsible in addition to the duties and responsibilities referred to in Order 148 of the Tamil Nadu Fire Service Manual, Volume I for -
(a)the safe loading, transporting and unloading of patients with the help of the ambulance attendant;
(b)collection of the charges due towards the call;
(c)the correct issue of receipts for moneys collected for service rendered and handing over the collections to the Station Fire Officer; and
(d)the proper discharge of any other duty assigned to him by the Station Fire Officer.