The State Government may, by notification in the official Gazette, make such regulations as it thinks fit,(a)for providing the Force with such of water and for equipments as it deems proper;(b)for providing adequate supply of water and for securing that it shall be available for use;(c)for constructing or providing stations or hiring places for accommodating the members of the Force and its fire-fighting appliances;(d)for giving rewards to persons who have given notice of fires and to those who have rendered effective service to the Force on the occurrence of fires;(e)for the training, discipline and good conduct of the members of the Force;(f)for the speedy attendance of members of the Force with necessary appliances and equipment on the occasion of any alarm of fire;(g)for sending members of the Force with appliances and equipment beyond the limits of any area in which this Act is in force for purpose of fire fighting in the neighborhood of such limits;(h)for the employment of the members of the Force in any rescue, salvage or other similar work;(i)for regulating and controlling the powers, duties and functions of the Director; and(j)generally for the maintenance of the Force in a due state of efficiency.
