Section 4 in The United Provinces Fire Service Act, 1944
4. Name of the service. -
The entire fighting personnel in the towns to which this Act applies for the time being shall, for the purpose of this Act, be deemed to be one force to be styled "The U.P. Fire Service", and shall consist in order of seniority of the following ranks :(1)[ Chief Fire Officers;(2)Fire Station Officers;(3)Fire Station Second Officers;(4)Leading Fireman and Drivers; and(5)Firemen.] [Substituted by U.P. Act No. 1 of 1953.][5. Superintendence, powers and functions. - (1) The superintendence and control of the U.P. Fire Service shall vest in the Inspector General of Police, and subject to the general control of the Inspector General of Police, in the District Superintendent of Police within the area of his jurisdiction.(2)The State Government may appoint such officers as it may think fit to assist the Inspector General of Police and the Superintendent of Police in the discharge of their duties.(3)Subject to the provisions of sub-sections (1) and (2), the Chief Fire Officer, Fire Station Officers and Fire Station Second Officers shall exercise such administrative powers and perform such administrative functions as may be prescribed.] [Ibid.]
