Section 35(g) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(g)The award amount of compensation for the member who is injured during action or while on duty or his death on the event shall be to the extent decided by the Tribunal for Workmen's Compensation or by any other Court competent to pass such an order in addition to all other benefits entitled to by the member while dying in harness;
