In exercise of the powers conferred by sub-section (1) of
section 35 of the Kerala Fire Force Act, 1962 (Act 20 of 1962), the Government
of Kerala hereby make the following rules, namely:- These rules shall be called the Kerala Fire Force Rules,
1965. In these rules unless the context otherwise requires. (i)
"The Act" means the Kerala
Fire Force Act, 1962; (ii)
"Section" means the section
of the Act. Form of the certificate to be Issued
to the members of the Fire Force The certificates to be issued to the members of the Kerala
Fire Force shall be in the form shown below:- Certificate of appointment as member Of the Kerala Fire
Force. Shri................................(Here name, designation
and address) is hereby appointed as a member of the Kerala Fire Force
constituted under the Kerala Fire Force Act, 1962 (Act 20 of 1962). The above said Shri................................. shall
have the powers, functions and privileges of a member of the Force under the
Kerala Fire Force Act, 1962 during the continuance of the certificate in force. Seal of the Director of Fire Force/Officer authorized by the
Government Director of Fire Force/Officer authorized by Government Station: Date: Manner of service of notice The service of notice under the Act shall be in the same
manner as provided in section 59, 70 and 71 of the Code of Criminal Procedure,
1898 for the service of summons. Payment of rewards and compensation to
persons not being members of the State fire force who render service under
clause (d) or clause (c) or section 9. Rewards may be awarded to persons not being the members of
force, subject to the following conditions (1)
Rewards may be granted for the types
of service mentioned below:- (a)
for giving notice of fires under
difficult and urgent circumstances of exceptional character which merit
recognition. (b)
for services of special merit,
involving outstanding skill and devotion in rescuing life and property or
putting out fires. (2)
Rewards may be in the form of cash or
Small Savings Certificate and will be awarded by Government or by the Director
of Fire Force. The maximum amount or reward that may be sanctioned by Director
of Fire Force to any one individual shall not exceed Rs. 100 (Rupees one
Hundred). Compensation may be paid to persons, not being members of
the Fire Force who have rendered effective service to the Force in case of
accident involving injury, or to dependents of such persons in case of death,
while they were engaged in helping the Force in the discharge of its duties,
subject to the following conditions:- (1)
The amount of compensation will be
determined taking into account:- (a)
in the case of injury, whether it
involves total disablement or partial disablement. (b)
in the case of disablement the earning
capacity of the individual concerned before the occurrence and, in the case of
partial or temporary disablement the nature of the disablement, the duration of
the temporary disablement, and the probable earning capacity after the expiry
of the period of temporary disablement or the partial disablement. (c)
in the case of death, the earning
capacity of the individual concerned before the occurrence. (2)
The amount of compensation payable
shall be decided by Government on the basis of the recommendation to be
submitted by the Director of Fire Force and the Collector of the District
concerned. Note:- (a)
A 'dependent' for the purpose of these
rules, will be any of the under mentioned relative of a deceased person:- (1)
widow, minor son, unmarried daughter
or widowed mother. (2)
Son or daughter who has attained the
age of 18 years, but who is infirm, and (3)
minor brother, or unmarried sister who
was wholly dependent on the deceased. (b)
The term "total disablement"
and "partial disablement" for the purpose of these rules shall have
the same meaning as in sub-section (1) of section 2 of the Workmen's
Compensation Act, 1923 (Central Act 8 of 1923).THE KERALA FIRE FORCE RULES, 1965
PREAMBLE