Section 3A in The West Bengal Fire Services Act, 1950
3A. Anxiliary fire brigade. - The State Government may raise an auxiliary fire brigade in any local or other area in which this Act is in force and enroll volunteers or other persons as members of such brigade on such terms and conditions as it may think fit.'.]]
(1)The State Government shall maintain a fire brigade [for the purposes of extinguishing fire and protecting life and property in the case of fire and for rescue services and such other services as the State Government may, by notification, specify, in the local area or any other area] [Words substituted for the words 'for service in the local or other areas' by W.B. Act 7 of 1996.] in which this Act is in force and may, if it thinks fit, send the fire brigade to any place outside any such area [for such purposes or services.] [Words substituted for the words 'for service therein' by W.B. Act 7 of 1996.](2)The fire brigade shall consist of such number of members and shall be otherwise constituted in such manner [and shall consist of such organisational set up] [Words inserted by W.B. Act 7 of 1996.] as the State Government may think fit.(3)[ The fire brigade shall be under the direction, supervision and control of the Director-General who shall, with the approval of the State Government, take all the policy decisions required for the fire brigade, and may -(a)exercise all the powers of the Director under this Act;(b)delegate, by order, any power or powers of the Director under this Act to the Additional Director-General, subject to the approval of the State Government;(c)make, with the previous sanction of the State Government and subject to the orders or the rules, if any, made by the State Government under this Act, such regulations as he thinks fit relating to -(i)the general administration and control of the fire brigade;(ii)the equipments, clothing and accoutrement of the members of the fire brigade, their classification and duties and distribution of work among them;(iii)the place at which, or the limits of the area 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;(iv)all other matters which he considers necessary for rendering the fire brigade an efficient fire-fighting force.](4)[ (a) Appointment to the post of Additional Director-General shall be made by promotion of the Director in such manner as may be prescribed :Provided that until the manner as aforesaid is prescribed, it shall be competent for the State Government to make the appointment to the post of Additional Director-General by promotion of the Director in such manner as the State Government thinks fit.(b)The Additional Director-General shall perform his duties, and discharge his functions, in exercise of such powers as may be delegated to him under clause (b) of sub-section (3) and in accordance with such directions as may be given to him by the Director-General from time to time.(5)Subject to supervision of the Director-General, the Director shall be in charge of operational matters of the fire brigade, and shall perform his duties in accordance with such directions as may be given to him by the Director-General from time to time and, if so directed by the Director-General, by the Additional Director-General in exercise of such powers as may be delegated to him by the Director-General under clause (b) of sub-section (3).(6)The manner of appointment of the post of Director-General by deputation shall be such as may be prescribed;Provided that until the manner as aforesaid is prescribed, it shall be competent for the State Government to make the appointment to the post of Director-General by deputation in such manner as the State Government thinks fit.(7)The terms and conditions of service, and the conduct, discipline and control, of the Director-General, the Additional Director-General, and the Director shall be such as may be prescribed.] [Sub-Sections (4) to (7) inserted by W.B. Act 4 of 2000.]
