Section 8 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
8. Training of members of the force.
(1)Every member of the Auxiliary Armed Police Force shall be imparted such compulsory training for a period not less than six months, as may be prescribed.(2)The training curriculum shall, among other matters, include -(i)arms training of six months for the use of such firearms as prescribed;(ii)community policing;(iii)intelligence gathering;(iv)first aid and medical care;(v)basic knowledge of human rights;(vi)basic knowledge of criminal law and procedure.(3)If any member has undergone the prescribed training prior to his appointment to the force, the period of such earlier training shall be included in the training period prescribed.
