(1)For the purposes of clause (19) of section 10, the circumstances of death of a member of the armed forces (including para-military forces) of the Union in the course of operational duties shall be the following, namely :-(i)acts of violence or kidnapping or attacks by terrorists or anti-social elements;(ii)action against extremists or anti-social elements;(iii)enemy action in international war;(iv)action during deployment with a peace keeping mission abroad;(v)border skirmishes;(vi)laying or clearance of mines including enemy mines as also mine sweeping operations;(vii)explosions of mines while laying operationally oriented mine-fields or lifting or negotiation mine-fields laid by the enemy or own forces in operational areas near international borders or the line of control;(viii)in the aid of civil power in dealing with natural calamities and rescue operations;(ix)in the aid of civil power in quelling agitation or riots or revolts by demonstrators.
