3. Maintenance, constitution, etc. of fire brigade.
- The State Government shall maintain a fire brigade for services in areas in which this Act is in force and may, if it thinks fit, send the fire brigade to any place outside any such area for service therein.(2)The fire brigade shall consist of such number of members and shall be otherwise constituted in such manner as the State Government may think fit.(3)The State Government shall appoint a person to be the Director of the Fire Services under this Act; and he shall remain under the control of the Inspector General of Police.(4)The fire brigade shall be under the direction and control of the Director who may, with the previous sanction of the State Government and subject to the orders or rules, if any, made by the State Government under the provisions of this Act, frame such regulations as it Thinks fit relating, to-(a)the general administration and control of the fire brigade including terms and conditions of service of members thereof;(b)the equipments, clothing and accoutrement of the members of the fire brigade, their classification and duties and distribution of work among them;(c)the place at which or the limits of the areas within which the members or any class of members of the fire brigade shall ordinarily reside for ensuring that the services of the members or such class of members of the fire brigade may be readily available;(d)all other matters which he considers necessary for rendering the fire brigade an efficient fire-fighting force.
