Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA FIRE FORCE RULES, 1971 CONTENTS 1. Title and commencement 2. Definitions 3. Certificate of appointment 4. Conditions of service of the member of the Force 5 . Provisions regarding fire fighting operations in neighbouring areas 6. Employment of the members of the Force in rescue, salvage or other work 7. Service of notice 8. Rewards 9. Provision regarding employment of the members of the force or use of any equipment on special services and the fee payable therefor KARNATAKA FIRE FORCE RULES, 1971 In exercise of the powers conferred by Section 39 of the Karnataka Fire Force Act, 1964 (Karnataka Act 42 of 1964), the Government of Karnataka hereby makes the following rules, namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Fire Force Rules, 1971. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires:- (a) "Act" means the Karnataka Fire Force Act, 1964; (b) "Government" means the Government of Karnataka; (c) "Section" means a section of the Act. 3. Certificate of appointment :- For the purpose of sub-section (1) of Section 7, the certificate shall be in the Form appended to these rules. 4. Conditions of service of the member of the Force :- (1) All postings and transfers of the members of the force shall be made by the Director or by such Officers as the Government may by general or special order direct. (2) Members of the force of and below the rank of Assistant Sub- Officers shall work in the two alternating shifts of twelve hours each. (3) Members of the force shall perform the duties even when they are off duty provided they are ordered to do so by the Director or an officer duly authorised by him. (4) Members of the force shall be provided with accoutrements, clothing and other necessaries of articles free of cost for the execution of their work in accordance with the scale approved by the Government. The provisions of this rule are in addition to the provisions of the Karnataka Fire Force (Cadre and Recruitment) Rules, 1971. 5. Provisions regarding fire fighting operations in neighbouring areas :- (1) Whenever a fire call is received from any place beyond the limits of any area in which the Act is in force, the officer-in-charge of that Fire Station, if he is satisfied that it is reasonably possible for the fire units to reach the scene of fire in sufficient time to be able to fight it, shall proceed to the scene of fire with necessary members of the force and with necessary fire fighting appliances. (2) Fee payable under sub-section (1) of Section 17 shall be at the rate of rupees fifteen per hour or part thereof for the service rendered by the members of the force subject to a maximum of rupees one hundred and fifty per day of twenty-four hours plus charges at the rate of seventy-five paise per kilometre per motor vehicle or other means of transport used in connection with fire fighting. 6. Employment of the members of the Force in rescue, salvage or other work :- (1) Members of the force shall attend to the rescue of persons trapped by house collapse or other accidents or natural calamities such as earthquakes and floods and to emergency calls for pumping out water at the request of local authorities immediately on receiving information. (2) Whenever members of the force are sent to any place outside any area in which the Act is in force for the purpose of rescue, salvage or such other work, the fee payable by the person or authority availing the services of the force shall be the actual expenditure incurred by the force in respect of such operation. 7. Service of notice :- A notice issued under the Act shall be served in the manner prescribed in the Code of Criminal Procedure for the service of a summons. 8. Rewards :- Whenever persons not being members of the force render services for fire fighting purposes, the Director may sanction rewards upto rupees one thousand and such rewards shall not exceed rupees two hundred and fifty in the case of an individual. 9. Provision regarding employment of the members of the force or use of any equipment on special services and the fee payable therefor :- (1)The Director or any officer duly authorised by him may order the standby of a fire unit or an ambulance at exhibitions, fairs, carnivals and such other gatherings where fire risks are involved provided it is not detrimental to the efficiency of the force and to normal fire protection of the place to which the fire unit is attached. (2) The following fees shall be payable by the person or authority at whose request such standby work is undertaken by the force, namely: (i) For public functions such as exhibitions, fairs, carnivals, conferences and such other gatherings which are not run for profit or where profits earned, if any, are used for charitable or philanthropic purposes Rs. 60 per day of twenty-four hours. (ii) For public functions such as exhibitions, fairs, carnivals, conferences and such other gatherings which are run for profit and marriages and other functions Rs. 120 per day of twenty-four hours. (iii) If during the period of standby duty, any pumping work is done at the request of the concerned person or authority, the fees at the rates mentioned in sub-rule (6) shall be collected for the entire period of absence of the unit from its Fire Station. (3) Before taking up any work for standby duty for any private party or local authority, the party concerned shall be informed of the estimated fees calculated at the prescribed rates payable for the work, and fees so calculated shall be collected in advance. If it is found, after completion of the work that the amount deposited by the said party exceeds the amount payable by the said party according to the prescribed rates, the difference shall be refunded to the said party under proper acknowledgement, (4) Before taking up any standby duty for any department of Government the estimate calculated at the prescribed rates payable for the work shall be intimated to that department and the work shall be undertaken only after that department agrees to pay the prescribed fees. After completion of the work a bill shall be sent to that department for sanctioning payment thereof by book adjustment to the appropriate head. (5) The Director or an officer duly authorised by him may order pumping work on the request by a department of Government, a local authority or a private party without detriment to the efficiency of the force. (6) Fees at the following rates shall be payable by the person or authority at whose request the pumping work is undertaken by the force, namely. (a) Hiring charges at the rate of rupees fifteen per hour or part thereof subject to a limit of rupees one hundred and fifty per day of twenty-four hours; (b) Charges at the rate of seventy-five paise per kilometre per motor vehicle or other means of transport used in connection with the pumping work. (7) The procedure laid down in sub-rules (3) and (4) shall apply to the collection of fees for the pumping work also.