5. Power of State Government to make orders with respect to fire brigade.
- The State Government may, from time to time, make such general or special order as it thinks fit-(1)for furnishing and providing the fire brigade with such fire-fighting properties as it deems proper;(2)for providing adequate supply of water and for ensuring that it is available for use;(3)for constructing or providing stations or hiring places for accommodating the members of the fire brigade and its fire-fighting properties;(4)for giving rewards to persons who have given notice of fires and to those who have rendered effective service to fire brigade on the occasion of fires;(5)for the training, discipline and good conduct of the members of the fire brigade;(6)for the speedy attendance of the .members of the fire brigade with necessary fire fighting properties or equipments on the occasion of any alarm of fire;(7)for sending the members of the fire brigade with necessary fire-fighting properties and equipments to any place beyond the limits of any area in which this Act is in force for the purpose of extinguishing fire in such place on such terms and conditions as it deems(8)for the employment of the members of the fire brigade on such terms and conditions as it deems proper in any rescue, salvage or other works not connected with extinguishment of fire for which the fire brigade may in its opinion, be usefully and appropriately employed ;(9)for enforcing discipline and imposing punishment on any. member.of the fire brigade who infringes any order;(10)for regulating and controlling the powers, duties and functions of the Director and other members of the fire brigade;(11)generally for the maintenance of the fire brigade in due state of efficiency.
