Section 7 in Chhattisgarh Auxiliary Armed Police Force Act, 2011
7. Appointment of members of the force.
(1)Appointments to the Auxiliary Armed Police Force for any Police District shall be made by the Superintendent of Police of the District from amongst the persons selected in accordance with the provisions contained in the following sub-sections and Section 11 of this Act.(2)Selection of persons to be appointed as members of the Auxiliary Armed Police Force for a Police District shall be made from amongst persons domiciled in the District, who are conversant with the local area, topography and local language/dialect, by a selection committee to be constituted by the Inspector General in charge of the concerned police range.(3)The selection committee shall consist of three members, not below the rank of Deputy Superintendent of Police, of which at least one member shall belong to Scheduled Tribes.(4)The minimum and the maximum age limit for selection to the force shall be 18 years and 45 years, respectively.(5)Only such person who meets the physical fitness criteria laid down for appointment as Police Constable of the State Police shall be selected for appointment to the force.(6)Only such person who has passed class five school certificate examination shall be selected for appointment to the force :Provided that a person deemed to be a member of the Auxiliary Armed Police Force under sub-section (1) of Section 11 and does not possess the aforesaid qualification, shall be imparted specially designed course in elementary education during the training specified under Section 8.(7)No person, who has been convicted for any offence or against whom criminal proceedings have been instituted in any court or possesses such other disqualification as may be prescribed, shall be selected for appointment to the force.(8)The procedure for selection of persons for appointment to the force shall be such as may be prescribed.
