Section 47(2) in The Andhra Pradesh Fire Service Act, 1999
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the number and grades of officers of the service;(b)the manner of appointment of members of the service;(c)the form of the certificate to be issued to the members of the service;(d)the conditions of service of the members of the service;(e)the circumstances in which and the conditions (including the levy of fee) subject to which the members of the service may be dispatched to carry on fire-fighting operations in the neighbouring areas;(f)the conditions subject to which members of the service may be employed in rescue, salvage or other work;(g)the manner of service of notice under this;(h)the payment of rewards to persons, not being members of the service, for any substantial assistance rendered by them for fire¬fighting purposes;(i)the compensation payable to members of the service in case of accidents or to their dependants in case of death while engaged on duty ;(j)employment of members of the service or use of any equipment outside the area or on special service and the fee payable therefor ; and(k)any other matter which is required to be or may be prescribed.
