Section 14(f) in Tamil Nadu Fire Service Rules, 1990
(f)The members of the service shall be engaged in fire-fighting, rescue and relief operations on a safeguard to their life 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 while dying 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.
