Section 9 in The Jammu and Kashmir Fire Force Act, 1967
9. Power of Government to make orders.
- The Government may from lime to time make such general or special orders as it thinks fit-(a)for providing the force with such appliance and equipments as it deems proper ;(b)for providing adequate supply of water and for securing that it shall be available for use ;(c)for constructing or providing stations or hiring places for accommodating the members of the force and its fire-fighting appliances;(d)for giving rewards to persons who have given timely notice of fires and to those who have rendered effective service to the force on the occasion of fires ;(e)for the training, discipline and good conduct of the members of the force ;(f)for the speedy attendance of members of the force with necessary appliances and equipment on the occasion of any alarm of fire ;(g)for sending members of the force with appliances and equipment beyond the limits of any area in which this Act is in force for purposes of fire-fighting in the neighbourhood of such limits;(h)for the employment of the members of the force in any rescue, salvage or other similar work ;(i)for regulating and controlling the powers, duties and functions of the Director; and(j)generally for the maintenance of the force in a due state of efficiency.
