(a)The Members of the Tamil Nadu Fire Service shall consist of various ranks in the Special Rules for the Tamil Nadu Fire Service and the Tamil Nadu Fire Subordinate Service and their number shall be as sanctioned by the Government, from time to time.(b)The recruitment and appointment of various ranks in the Tamil Nadu Fire Service shall be governed by the Special Rules for the Tamil Nadu Fire Service and the Tamil Nadu Fire Subordinate Service. The procedure for recruitment, appointment, transfers, postings, accommodation, uniform, transportation shall also be governed by the same rules and relevant orders in the Tamil Nadu Fire Service Manual.(c)The membership certificate shall be issued to various ranks of the department in the format prescribed in Appendix VIII appended to these rules.(d)(i)The structure of pay and allowances and the emoluments connected with their appointment shall be fixed by the Government, from time to time.(ii)Their discipline, control and appeal shall be governed by the [Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1955] [Now, the Tamil Nadu Civil Services (Discipline and Appeal) Rules.] and the Tamil Nadu Government Servants Conduct Rules, 1973.(e)The deputation of members of the service to other organisations or foreign countries shall be governed by the fundamental rules at the discretion of the Government of Tamil Nadu.(f)The members of the service shall be engaged in fire-fighting, rescue and relief operations on a safeguard to their life safety being an award of money compensation as per the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) and a Group Insurance Scheme. Further, the family members who are suitable shall be appointed to suitable ranks in the force in the event of their death in action or on duty. Further, they shall be entitled to all the benefits applicable to the Government servants while dying in harness and all other legitimate compensation announced by the Government, from time to time. They shall also be entitled to receive any special awards granted by the Government or private person, company, Corporation, Boards and others.(g)Any member of the service shall resign his office, after, giving previous notice in the manner as prescribed for the Government servants.(h)The member of the service up to the rank of Assistant Divisional Fire Officer shall be entitled for all the "Rewards" contemplated under Chapter V of the Tamil Nadu Fire Service Manual.(i)The award amount of compensation for the member who is injured during action or while on duty or their death on the event shall be to the extent decided by the Tribunal for Workmen's Compensation or by any other Court competent to pass such an order in addition to all other benefits entitled to by the member while dying in harness.(j)The jobs such as private stand-by, pumpings and others undertaken utilising the men and machine power of the department shall be governed by the orders in the Tamil Nadu Fire Service Manual. The Government, by any special order, may treat such paid jobs as free at their discretion.(k)The members of the service holding various ranks shall be equivalent in ranks of various other para-military forces in the country by a special order and they shall enjoy the status and protocol on their day-to-day official affairs and on national occasions. Their dress regulation shall be regulated on these lines, from time to time, by the Government.
