Section 22(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)If the State Government considers it necessary or expedient for the purpose of bringing about a more efficient Fire Service of Officers of Municipal Corporations, Municipal Councils, Nagar Panchayats, Industrial Townships and planning authorities with uniform terms and conditions of service to carry out the functions and duties by or under this Act, the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by notification in the Official Gazette,-(a)constitute, in respect of all or any class or classes of Municipal Corporations, Municipal Councils, Nagar Panchayats, Industrial Townships or planning authorities as specified in sub-sections (2) and (3) of section 21, a fire service or services (to be called by such designations as may be specified in the Notification) of, -(i)Chief Fire Officers of such Authorities or any of them, and(ii)all or any of the other officers, specified in sub-sections (2) and (3) of section 21;(b)direct from time to time that each such fire service shall consist of such classes, cadres and posts (including grades of posts) and the initial strength of officers in each such classes or cadres shall be such, as may be specified in the notification, and(c)further direct that the officers included in any such classes or cadres shall belong to such service of the State Government as may be specified in the notification.
