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State of Andhra Pradesh - Section

Section 3 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

3. Appointment of Members of Service:

- The members of Fire Service shall be those appointed in accordance with the special rules framed by the Government and as amended from time to time. On appointment, every member of the service shall be given a Certificate of Appointment in Form No. 1 annexed to these rules. Loss or damage of which shall render him liable for severe disciplinary action.