Section 5 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
5. Functions and duties of members of the force.
(1)The functions and duties of a member of the force shall be the following -(a)to aid and assist security forces in -(i)maintaining public peace and order;(ii)preserving internal security;(iii)patrolling sensitive areas; and(iv)gathering intelligence.(b)to protect public property;(c)to help people in situations arising out of natural or man-made disasters;(d)to assist government/public agencies in providing relief measures;(e)to assist the security forces in providing security to public authorities in discharging their functions;(f)to perform such other duties and discharge such other responsibilities as may be enjoined upon him by the State Government through a notification published in the Official Gazette.(2)Notwithstanding anything contained in sub-section (1) above, the members of the force, while performing any of the above mentioned duties, shall not be deployed in the front line positions of an operation and shall always work under supervision of the security forces other than in discharge of duties where there is no apprehended danger to their lives.
