(1)The State Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the number and grades of officers and members of the Force;(b)the manner of appointment of members of the Force;(c)the form of the certificate to be issued to the members of the Force under Section 7 (1) of this Act;(d)the conditions of tire service of the members of there Force including their rank, pay, allowances, house rent, hours of duty and leave, maintenance of discipline and removal from service;(e)the circumstances in which and the conditions (including the levy of fee) subject to which members of the Force may be despatched to carry on fire fighting operations in neighbouring areas;(f)the conditions subject to which members of the Force may be employed on rescue, salvage or other work;(g)adoption of precautionary measures for premises in any area or of any place used for purposes which in the opinion of the State Government are likely to cause a risk of fire;(h)the manner in which and the intervals at which the proceeds of the fire tax levied under this Act, shall be paid to the State Government; the conditions under which a licence may be granted and the fees to be levied thereof; the authority to which appeals against refusal, withdrawal, suspension of licence shall lie and the manner in which such appeal shall be filed and the fees to be paid thereof;(i)the manner of service of notice under this Act;(j)the procedure to be followed in arbitration proceedings under Sections 29 and 30 of this Act;(k)the payment of rewards to persons, not being members of the Force who render services for fire fighting purposes;(l)the compensation payable to members of the Force in case of accidents or to their dependants in case of death while engaged on duty;(m)for the employment of members of the Force or use of any equipment outside the area or on special services and the fee payable thereof; and(n)any other matter which is to be or may be prescribed.(3)All rules made under this section shall be laid for a total period of not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subjected to such modifications as the State Legislative Assembly may make during the session in which they are so laid or the session immediately following.
