Section 2 in The West Bengal Fire Services (Maintenance of Discipline) Act, 1974
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"fire brigade" means the fire brigade maintained by the State Government under section 3 of the West Bengal Fire Services Act, 1950 and includes an Auxiliary Fire Brigade raised under section 3A thereof;(b)"member of the fire brigade" means any person appointed or enrolled under the West Bengal Fire Services Act, 1950;(c)"prescribed" means prescribed by rules made under this Act.
