(1)The Government may by notification in the Official Gazette, make rules/regulations for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)recruitment to, and the pay, allowances and all other conditions of service of the members of the Bihar Fire Service under clause (b) of Section 5;(b)constitution of fire division comprising such numbers of fire sub-divisions under clause (a) of Section 9;(c)constitution of fire sub-divisions comprising such numbers of fire stations under clause (b) of Section 9;(d)Form of certificate of appointment and fire officer under whose seal such certificate of appointment shall be issued under sub-section (2) Of Section 10;(e)Purposes of meetings or demonstrations under sub-section (2) of Section 19;(f)Mode of assessment, collection and enforcement of payment of fire tax levied under Section 21;(g)Manner in which fire tax collected under Section, 21 shall be paid to Government;(h)fee on deployment of Fire Service beyond the limits of Bihar under sub-section (1) of Section 22 and under Section, 39;(i)terms for reciprocal firefighting arrangements with other fire services under Section 23;(j)the minimum standards for fire prevention and fire safety measures for the purposes of subsection (2) of Section 25, Section 32 and-clause (i) of subsection (3) of Section 35;(k)form of declaration under sub-section (2) of Section 26;(l)form of notice under sub-section (4) of Section 27;(m)the height of the building under sub-section (1) of Section 33;(n)form of appeal and fees under sub-section (7) of Section 27 and sub-section (2) of Section 36;(o)charges for extending training facilities at Fire Safety Management Academy to others under sub section (2) of Section 38 ;(p)officers of the Fire Service, and the amount for compounding of offences under sub-section (1) of Section 54;(q)making available to the Fire Service with such, appliances and equipment as it deems proper;(r)the adequate supply of water to securing that it shall be available for use;(s)constructing or providing fire stations or hiring places for accommodating the members of the Fire Service and its fire fighting appliances;(t)giving rewards to persons who have given notice of fires and to those who have rendered effective service to the Fire Service on the occasion of fires;(u)the training, discipline and good conduct of \ the members of the Fire Service;(v)speedy attendance of members of the Fire Service with necessary appliances and equipment on the occasion of any alarm of fire;(w)regulating and controlling the powers, duties and functions of the Director;(x)generally, for the maintenance of the Fire Service in a due state of efficiency;(y)regulating installation of pandals and shamianas;(z)writing of confidential reports fire officers;(za)determining the description and quantity of fire fighting and rescue equipment including appliances clothing and other necessaries to be furnished to the Fire Service;(zb)institution, management and regulation of any fire service fund for any purpose connected with policy administration;(zc)assigning duties to fire officers of all ranks and grades, and prescribing the manner in which and the conditions subject to which, they shall exercise and perform their respective powers and duties;(zd)generally, for the purposes of rendering the Fire Service efficient and preventing abuse or neglect of their duties;(ze)and any other matter which is required to be, or may be, provided by rules.
