Section 26(2) in The Orissa Fire Service Act, 1993
(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.
