Section 9 in Arunachal Pradesh Fire and Emergency Services Act, 1991
9. Power of State Government to make orders.
- The Government may from time to time make such general or special orders as it thinks fit(a)for providing the force with such appliances and equipments as it may deems proper;(b)for providing adequate supply of water as may be required for use at any time ;(c)for constructing or providing station 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 out of sense of civic responsibility and to those who have rendered effective service to the force on the occasion of fires;(e)for the training, discipline and good conduct of the members of the Force ;(f)for deciding or determining the cadre or terms and conditions of service of the members of the Force including other staffs ;(g)for the speedy attendance of members of the Force with necessary appliances and equipment's on the occasion of any alarm of fire ;(h)for sending members of the Force with appliances and equipment beyond the local limits of any area in which this Act is in force for the purpose of fire-fighting in the neighbourhood of such limits on such terms and conditions and under such exigencies of situation as it deems proper;(i)for the employment of the members of the Force in any rescue, salvage or other similar jobs;(j)for regulating and controlling the powers, duties and functions of the Director, and of other members of the forces ; and(k)generally for the maintenance of the force under this Act.
