Section 12 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
12. Relief and Rehabilitation.
-(A)Relief in case of death/permanent incapacitation. - If any member of the force dies or is permanently incapacitated in the course of assisting security forces in combating against naxals/maoists, then he/his family members shall be provided relief and rehabilitation as under - -(i)in case of death of a member of the force the surviving spouse or if there is no surviving spouse then the family shall be entitled to get an amount by way of Ex-gratia which shall not be less than Rs. 5 lakh;(ii)in case of permanent incapacitation a member of the force shall be entitled to get an amount by way of Ex-gratia which shall not be less than Rs. 3 lakh.(B)Employment, Housing and Medical Facility. -(i)in case of death of a member of the force any adult member of the family shall be given compassionate appointment as per the instructions issued by the State Government;(ii)family members of the deceased shall be provided free housing facility in district under the scheme designed for this purpose by the State Government from time to time;(iii)a member of the force and his family members would be entitled to get medical facility/assistance as admissible to the employees of the State Government;(iv)any other relief as may be declared by the State Government from time to time.
