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 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Fire Force Act, 1964

(2)Every member of the auxiliary force enrolled under sub-section (1) shall,—
(a)receive a certificate in a form approved by the State Government;
(b)be vested with all or such of the powers, privileges and duties of a member of the Force as are specially mentioned in the certificate; and
(c)be subject to the orders of the Director.