Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(b) in Tamil Nadu Fire Service Rules, 1990

(b)The Director shall be responsible to the Government for the control and management of the fire-fighting forces, fire prevention wings and appliances. He shall advise the Government in all matters relating to fire-fighting including the advice on licensing of manufacture or storage of commodities under the rules.