Section 9 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
9. Remuneration allowances, etc.
(1)Every member of the force shall be paid fixed remuneration as prescribed by the State Government; and such dearness allowance and special naxal area allowance as admissible to the Chhattisgarh Police Executive Force, Constable (GD). Any other allowances may also be paid to the member of the force as ordered by the State Government from time to time.(2)Other conditions of service of members of the force shall be such as may be prescribed.
