Section 2(a) in The West Bengal Fire Services Act, 1950
(a)[ "Additional Director-General" means the Additional Director General of Fire Services immediately below the rank of Director-General, appointed as such by the State Government by notification; [[Clause (a) first substituted by W.B. Act 21 of 1960. Thereafter, clauses (a) and (aa) substituted for former clause (a) by W.B. Act 7 of 1996. Then, clause (a) and clause (aa) renumbered respectively as clause (aa) and clause (aaa) and present clause (a) inserted by W.B. Act 4 of 2000. Former clause (a) ran thus :-
