The West Bengal Fire Services ( Maintenance Of Discipline ) Act, 1974

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Ben. Act 
XVIII of 1950. 
West Bengal Act XLIII of 1974 
THE WEST BENGAL FIRE SERVICES (MAINTENANCE 
OF DISCIPLINE) ACT, 1974. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 2nd December, 1974. ] 
[2nd December, 1974.] 
An Act to provide for the maintenance of discipline among the 
members of the fire brigade so as to ensure the proper discharge of 
their duties. 
WHEREAS it is expedient to Provide for the maintenance of 
discipline among the members of the fire brigade so as to ensure the 
proper discharge of their duties; 
It is hereby enacted in the Twenty-fifth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. This Act may be called the West Bengal Fire Services 
(Maintenance of Discipline) Act, 1974. 
2. In this Act, unless there is anything repugnant in the subject or 
context,— 
(a) "fire brigade" means the fire brigade maintained by the 
State Government under section 3 of the West Bengal Fire Services 
Act, 1950 and includes an Auxiliary Fire Brigade raised under section 
3A thereof; 
(b) "member of the fire brigade" means any person appointed 
or enrolled under the West Bengal Fire Services Act, 1950; 
(c) "prescribed" means prescribed by rules made under this 
Act. 
3. (I) No member of the fire brigade shall without the express 
sanction of the State Government or of the authority prescribed in 
this behalf— 
(a) be a member of, or be associated in any. way with, any 
trade union, labour union, political association, or with 
any class of trade unions, labour unions or political 
associations; or 
(b) be a member of, or be associated in any way with, any 
other society, institution, association or organisation that 
Short title. 
Definitions. 
Restrictions 
respecting 
right to form 
association, 
freedom of 
speech, etc. 
217 
The West Bengal Fire Services (Maintenance of Discipline) Act, 1974. 
[West Ben. Act XLIII of 1974.] 
(Sections 4-6.) 
is not recognised as part of the fire brigade of which he is 
a member or is not of a purely social, recreational or 
religious nature; or 
(c) communicate with the press or publish or cause to be 
published any book, letter or other document except where 
such communication or publication is in bona fide 
discharge of his duties or is of a purely literary, artistic or 
scientific character or is of such nature as may be 
prescribed. 
Explanation.—If any question arises as to whether any society, 
institution, association or organisation is of a purely social, recrea-
tional or religious nature under clause (b), the decision of the State 
Government thereon shall be final. 
(2) No member of the fire brigade -shall participate in, or 
address, any meeting or take part in any demonstration organised by 
any body of persons for any political purposes or for such other 
purposes as may be prescribed. 
4. Any person who contravenes the provisions of section 3 shall 
without prejudice to any other action that may be taken against him 
be punishable with imprisonment for a term which may extend to 
two years or with fine which may extend to two thousand rupees or 
with both. 
5. The State Government may, by notification in the Official 
Gazette, make rules for carrying out the purposes of this Act. 
6. (1) The West Bengal Fire Services (Maintenance of Discipline) 
Ordinance, 1974, is hereby repealed. 
(2) Anything done or any action taken under the West 
Bengal Fire Services (Maintenance of Discipline) Ordinance, 1974, 
shall be deemed to have been validly done or taken under this Act 
as if this Act had commenced on the 4th day of November, 1974. 
Penalty. 
Power to make 
rules. 
Repeal and 
savings. 
West Ben. 
Ord. XIII of 
1974. 
218 

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