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State of Odisha - Section

Section 3 in The Orissa Fire Service Act, 1993

3. Constitution of Orissa Fire Service.

(1)On and from the appointed day, there shall be constituted and maintained, for the purpose of providing smooth and efficient fire-fighting service in the State, a fire force to be called the Orissa Fire Service, of which, the entire fire fighting personnel forming the existing Fire Service Branch of the Orissa Police shall be deemed to be the members.
(2)The existing Fire Service Branch of the Orissa Police shall cease to be Branch of the Orissa Police on and from the appointed day.