Section 57(2) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-(a)prescribing number of fire sub-divisions of fire divisions and fire divisions of fire region under clause (j) and clause (1) respectively, of sub-section (1) of section (2);(b)prescribing qualifications for appointment of nominated officer under clause (u) of sub-section (1) of section 2;(c)prescribing rules governing the mode of recruitment of staff, grade of post, the qualifications, pay, allowances and other conditions of service of the officers and employees under sub-section (2) of section 5;(d)prescribing the qualifications for appointment and other conditions of service of the Regional Fire Officer under sub- section (6) of section 8;(e)prescribing the qualifications for appointment and other conditions of service of the Divisional Fire Officer and the Station Fire Officer under sub-section (2) of section 10;(f)prescribe other factors for the classifications of the category of Chief Fire Officer for each Local Fire Service under clause (a) of sub-section (3) of section 10;(g)prescribing the norms and qualifications of the each category of Chief Fire Officer under clause (b) of sub-section (3) of section 10;(h)prescribing the norms and qualification of the each category of Fire Safety Officer under sub-section (1) of section 12;(i)prescribing the form of enrolment certificate under sub-section (2) of section 12;(j)prescribing the manner in which and the extent to which compensation shall be paid for damage caused under clause (c ) of sub-section (1) of section 14;(k)prescribing rates of water supply, for drawing the water during firefighting operations under section 15;(l)prescribing the terms of agreement with any person to maintain equipment for fire-fighting under section 16;(m)the fees payable for the training of personnel of any Fire Service and private services of industries, hotels, multi-storied buildings under sub-section (2) of section 17;(n)prescribing the fee and the procedure for providing a course of instruction under sub-section (3) of section 17;(o)prescribing the manner of service of notice under clause (b) of subsection (1) of section 19;(p)prescribing the measure for fire prevention and life safety under of sub-section (2) of section 27;(q)prescribing the form of undertaking under sub-section (3) of section 27;(r)prescribing the manner of service of notice under sub-section (8) of section 27;(s)prescribing the form of appeal and fees under sub-section (11) of section 27;(t)prescribing the fee to be paid, the form of application and form of licence and the manner under sub-section (2) of section 28;(u)prescribing the fee to be paid For renewal of Licence, the form and the manner under sub-section (2) of section 28;(v)prescribing the manner and conditions for the expenses made from the fund under sub-section (4) of section 32;(w)prescribing the manner and fees for filing an appeal under clause (ii) of section 33.
