(2)In particular and without prejudice to the generality of foregoing power, such rules may provide for -(a)recruitment, the pay and allowances and all other conditions of Service;(b)constitution of fire division, fire sub-divisions, fire stations and fire sub-stations under sub-section (3) of section 3;(c)procedure for appeal and revision under section 24;(d)mode of assessment, collection and enforcement of payment of fire tax levied under section 35;(e)fee for deployment of fire service beyond the limits under sub- section (5) of section 3;(f)minimum standards for fire prevention and fire safety measures;(g)form of notice under sub-section (4) of section 20;(h)the height of the building under sub-section (1) of section 15;(i)regulating installation of pandals and shamianas;(j)determine the description and quantity of fire-fighting and rescue equipment including appliances, clothing and other necessaries to be furnished to the Service;(k)assigning duties to officers of all ranks and grades, and the manner in which and the conditions subject to which such powers and duties shall be performed;(l)any other matter which is required to be, or may be prescribed.
