(1)The Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the number and grades of officers and Members of Fire Service;(b)the manner of appointment of Members of Fire Service;(c)the form of the certificate to be issued to the Members of Fire Service;(d)the conditions of service of the Members of Fire Service including the ranks, pay and allowances, hours of duty and leave, maintenance of discipline and removal from service;(e)the circumstances in which and the conditions subject to which the Members of Fire Service may be despatched to carry on fire-fighting operations in neighbouring areas;(f)the conditions subject to which the Members of Fire Service may be-employed on rescue, salvage or other work;(g)the manner of service of notices under this Act;(h)the payment of rewards to persons, not being Members of the Fire Service who render services for fire-fighting purposes;(i)the amount of compensation payable under clause (k) of section 10;(j)the employment of the Members of Fire Service of use of any equipment outside the area or on special services and the fee payable therefor; and(k)any other matter which is to be or may be prescribed under this Act.
