12. Compensation .-If a member of the Corps suffers any damage to his person or property, while on duty, he shall be paid such compensation as may be determined by the competent authority, provided that such damage is not caused by his own negligence or wilful act or omission in contravention of any of the provisions of the Civil Defence Act, 1968 (27 of 1968) or rules made thereunder, or orders or directions issued by his superior officer.
