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State of Tamilnadu - Section

Section 8 in Tamil Nadu Fire Service Act, 1985

8. Auxiliary Fire Service.

(1)Whenever it appears to the Government that it is necessary to augment the Fire Service, they may raise an auxiliary service by enrollment of volunteers for such area arid on such terms and conditions as they may deem fit.
(2)Every such volunteer shall receive a certificate in the prescribed form, have the same powers and protection, be liable to all such duties and penalties and be subordinate to the same authorities as a regular Member of Fire Service.