Section 4 in The West Bengal Fire Services Act, 1950
4. Power of State Government to make orders with respect to the fire brigade.
- The State Government may from time to time make such general or special orders [and make such rules,] [Words inserted by W.B. Act 7 of 1996.] as it thinks fit -for furnishing the fire brigade with such fire-fighting appliances as it deems proper;for building or providing stations, or hiring places, for accommodating the members of the fire brigade and keeping its fire-fighting appliances;for giving [rewards] [Word substituted for the word 'gratuities' by W.B. Act 27 of 1951.] to persons who have given notice of fires and to those who have rendered effective service to the fire brigade on the occasion of fires;for the training, discipline and good conduct of the members of the fire brigade;for the speedy attendance of members of the fire brigade with necessary fire-fighting appliances on the occasion of any alarm or fire;for sending the members of the fire brigade with necessary fire-fighting appliances, beyond the limits of any [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] in which this Act is in force, in order to extinguish fire in the neighbourhood of such limits on such terms and conditions as it deems proper;[for the employment of the members of the fire brigade on such terms and conditions as it deems proper in any work not connected with extinguishing fire, for which the fire brigade may, in its opinion, be usefully and appropriately employed;] [This para substituted by W.B. Act 21 of 1960.]for enforcing discipline and imposing punishment on any member of the fire brigade who may infringe orders [or for giving awards to any member of the fire brigade, whose performance is commendable]; [Words inserted by W.B. Act 7 of 1996.]for regulating and controlling the powers, duties and functions of the Director [and the other members of the fire brigade] [Words inserted by W.B. Act 7 of 1996.]; andgenerally, for the maintenance of the fire brigade in a due state of efficiency [for recruitment against various categories of posts under the fire brigade and for regulating the terms and conditions of service of the members of the fire brigade] [Words inserted by W.B. Act 7 of 1996. ].
