Section 12(A) in Chhattisgarh Auxiliary Armed Police Force Act, 2011
(A)Relief in case of death/permanent incapacitation. - If any member of the force dies or is permanently incapacitated in the course of assisting security forces in combating against naxals/maoists, then he/his family members shall be provided relief and rehabilitation as under - -(i)in case of death of a member of the force the surviving spouse or if there is no surviving spouse then the family shall be entitled to get an amount by way of Ex-gratia which shall not be less than Rs. 5 lakh;(ii)in case of permanent incapacitation a member of the force shall be entitled to get an amount by way of Ex-gratia which shall not be less than Rs. 3 lakh.
