Section 12(B) in Chhattisgarh Auxiliary Armed Police Force Act, 2011
(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.
