Section 29 in Arunachal Pradesh Fire and Emergency Services Act, 1991
29. Power to make rules.
(1)The Government may, by notification in the Official Gazette make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rule may provided for, -(a)the number and grades of officers and member of the force;(b)the manner of appointment of members of the force;(c)the form of the certificate to be issued to the members of the force ;(d)the conditions of the service of the members of force including their ranks, pay and allowance, hours of duty and leave, maintenance of discipline and removal from service ;(e)the circumstances in which and the conditions (including the levy of fee) subject to which members of the force may be despatched to carry on fire fighting operations in neighbouring areas;(f)the condition subject to which members of the force may be employed on rescue, salvage or other work;(g)the manner of service of notice under this Act:(h)the payment of rewards to person, not being members of the force, who render services for fire fighting purpose ;(i)the compensation payable to member of the force in case of accidents or to the r dependents in case of death while engaged on duty;(j)for the employment of member of the force or use of any equipment outside the area or on special services and the fee payable therefore ; and(k)any other matter which is to be or may be prescribed.
