- In these Rules, unless the context otherwise requires,-(i)"Act" means the Goa, Daman and Diu Fire Force Act, 1986 (Act No. 9 of 1986);(ii)"Government" means the Government of the State of Goa;(iii)"Director" means the Officer appointed by the Government as the Director of Fire and Emergency Services of the State of Goa under the Act;(iv)"Services" means the Goa State Fire Services;(v)"Member of the Services" means a person appointed to the post in the cadre of the Services;(vi)"Medical Board" means the Board constituted by the Government, which includes Doctors with specialisation and holding a post not below the rank of Assistant Professor, one each from General Surgery Department, Ophthalmic Department and E. N. T. Department of Goa Medical College.Chapter-II
