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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(7)(u) in Tamil Nadu Fire Service Rules, 1990

(u)be responsible for all administrative matters relating to the station such as-
(i)the proper utilisation and accounting of the permanent advance sanctioned to the station;
(ii)the correct preferment of claims against Government account and the safe custody and prompt and proper disbursement of all sums drawn on Government account to the appropriate persons entitled to receive them;
(iii)the collection, custody and remittance to the credit of the appropriate head of the Government account all dues to Government such as ambulance receipts, stand-by pumping charges, recovery ordered from personnel, etc.;
(iv)the receipts, custody and issue of all items of appliances, equipments, stores and other valuables supplied on Government account and prompt disposal under proper authority of all condemned and unserviceable article;
(v)the proper maintenance of all prescribed records and registers;
(v)also be responsible for carrying out any other duty, that may be assigned to him by his superior officers;