(1)The State Government may, by Notification, make Rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provided for the following matters, namely :(a)measures necessary for the prevention, control and fighting of fire and for ensuring the safety of life and property in case of fire;(b)the designations under which the officers may be appointed under Sub-section (3) of Section 4 to assist the Director;(c)the manner of appointment and the terms and conditions of service including their pay, allowances and other remunerations, if any, their hours of duties, leave and other ancillary matters;(d)matters relating to auxiliary fire force that may be raised under Section 6;(e)the manner of service of notice under Sub-section (2) of Section 11;(f)the employment of members or use of any fire-fighting appliances under Section 12 in any area in which this Act is not in force and the employment of the members under Section 14 on special services;(g)any other matter which is required to be, or may be prescribed.(3)Until Rules are made under this section, the Rules in force immediately before the appointed day and applicable to the Officers and staff of the Fire Service Branch of the Orissa Police shall, so far as they are not inconsistent with the provisions of this Act, continue in force and apply to the members.(4)All rules made under this Act shall as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes any modification therein, the Rules thereafter have effect only in such modified form, so however, that such modification shall be without prejudice to the validity of anything previously done under the Rules.
