Section 7(6) in Chhattisgarh Auxiliary Armed Police Force Act, 2011
(6)Only such person who has passed class five school certificate examination shall be selected for appointment to the force :Provided that a person deemed to be a member of the Auxiliary Armed Police Force under sub-section (1) of Section 11 and does not possess the aforesaid qualification, shall be imparted specially designed course in elementary education during the training specified under Section 8.
