Preamble
Arunachal Pradesh Fire Service Force (Amendment) Act, 19931
| [Arunachal Pradesh Act No. 1 of 1994] | [3th January, 1994] |
An Act further to amend the Arunachal Pradesh Fire Service Force Act, 1991 (Act No. 1 of 1992).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Arunachal Pradesh Fire Service Force (Amendment) Act, 1993.
(2) It shall come into force on such date as the State Government may by notification in the Official Gazette appoint.
Section 2. Amendment of Section 5
2. Amendment of Section 5.- In Section 5 of the Arunachal Pradesh Fire Service Force Act, 1991 (Hereinafter referred to as the principal Act), for sub-section (1) the following sub-section shall be substituted:-
"(1) The Superintendence and control of the Force shall vest in the Director, who shall function under the control and supervision of the Inspector General of Police, Arunachal Pradesh, and shall be carried on by him in accordance with the provisions of the Act and the rules made thereunder".
Section 3. Amendment of Section 6
3. Amendment of Section 6.- In Section 6 of the principal Act, the following proviso shall be inserted, namely:-
"subject to the provisions of Article 311 of the Constitution of India and the rules prescribed by the State Government, the Director or any officer of appropriate rank as specified by the Inspector General of Police, Arunaehal Pradesh may at any time dismiss, suspend or reduce in rank or award any of the punishment to any member of the subordinate ranks whom he shall think responsible for remiss or negligence in the discharge of his duly or considered unfit for the same. The Director or any other officer of appropriate rank as specified by the Inspector General of Police, Arunachal Pradesh may also award any one more punishments as provided in the Central Civil Service (Classification, Control and Appeal) Rules, 1965 as adapted by the State of Arunachal Pradesh Adaptation of laws Order, (No. 2) 1989. The provisions of the said Rules shall apply, mutatis mutandis, with regard to procedure of awarding punishment and other disciplinary action. Provided that the Inspector General of Police, Arunachal Pradesh reserves the right of revision of hearing of appeal in case of any alleged violations of principles, of natural justice or established procedure practices".