Section 35(e) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(e)The members of the Service shall be engaged in firefighting, rescue and relief operations on a safeguard to their safety being an award of money compensation as per the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) and a Group Insurance Scheme. Further, the family members who are suitable shall be appointed to suitable ranks in the force in the event of their death in action or on duty. Further, they shall be entitled to all the benefits applicable to the Government Servants who die in harness and all other legitimate compensation announced by the Government from time to time. They shall also be entitled to receive any special awards granted by the Government or private person, company, Corporation, Boards and others;
