Section 2 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
2. Definitions.
(1)In this Act, unless the context otherwise requires, -(a)"appointing authority" means Superintendent of Police of the concerned Police District;(b)"family member" means wife, children, and parents of the member of the force;(c)"force" means the Chhattisgarh Auxiliary Armed Police Force constituted under the provisions of this Act;(d)"Government" means the State Government of Chhattisgarh;(e)"maoist/naxal violence" means and includes planned and organised acts of violence by members of the CPI (Maoists), all its formations and front organisations, which have been declared a terrorist organisation and banned under the Unlawful Activities (Prevention) Act, 1967 and under the Chhattisgarh Jan Suraksha Adhiniyam, 2005 (No. 14 of 2006);(f)"member of the force" means a member of the Chhattisgarh Auxiliary Armed Police Force appointed under the provisions of this Act;(g)"permanent incapacitation" means a disability of 50% and above suffered by a member of the force which is of permanent nature and there are no chances of variation in the degree of disability and the injury/disability renders the victim unfit for normal life for the rest of his life ;(h)"police district" means the territory notified as police district under the Chhattisgarh Police Act, 2007 (No. 13 of 2007);(i)"prescribed" means prescribed by rules made under this Act;(j)"screening committee" means the screening committee constituted under Section 7 of this Act;(k)"security force" means and includes State Police, Central Reserve Police Force, Border Security Force, Indo Tibetan Border Police, Central Industrial Security Force or any para military or armed force of any State Government or the Government of India;(l)"selection committee" means selection committee constituted under Section 11 of this Act;(m)"sensitive areas" means areas that are apprehended to be likely targets of naxal/maoist violence or any other violence;(n)"State" means State of Chhattisgarh.(2)Words and expressions used in this Act but not defined specifically shall have the same meaning as defined under the Chhattisgarh Police Act, 2007 (No. 13 of 2007).
