Section 10 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
10. Termination from force, etc.
(1)A member of the force who attains age of 55 years shall be ceased to be a member of the Auxiliary Armed Police Force.(2)If a member of the force acquires any disqualification specified in sub-section (7) of Section 7, or found guilty of such misconduct as may be prescribed, the appointing authority may, after giving an opportunity of being heard and for the reasons to be recorded in writing, terminate such member from the force.(3)A member who has been terminated from the force by the appointing authority, may make representation to such authority as may be prescribed, and such prescribed authority shall consider the representation of the aggrieved member within a period of sixty days and pass appropriate order on the representation made.
