LexThe Chhattisgarh Auxiliary armed police force Act, 2011
Chhattisgarh · state statute
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0-alfPI~ ~. ~ 28 ~ 2011 548 (7)
THE CHHATTISGA~H AUXILIARY ARMED POLICE FORCE ACT, 2011
(No. 19 of 2011)
...
- -
Sections
I.
2.
3.
Short title, extent and commencement.
Definitions.
Act not in Jerogation of any other law.
CONTENTS
CHAPTER-I
Preliminary
CHAPTER-II
Constitution and Organisation of the Force
4. Constitution of the Auxiliary Armed Police Force.
5. Functions and duties of the members of the force.
6. Direction, ~µpervision. etc.
7. Appointment of members of the force.
8. Training of members of the force.
9. Remuneration, allowances, etc.
I 0. Termination from force, etc.
11. Provisions in respect of existing Special Police Officers.
12.
13.
14.
15.
16.
17.
Relief and Rehabilitation.
CHAPTER;III
Miscellaneous
Eligibility for appointment to the post of constable in the State Police.
Protection for acts of members of the Auxiliary Armed Police Force.
Power to make:rules.
Power to remove difficulties.
RepeaJ and saving.
:~ I J \. .... ' I •~ "l
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548 (8)
I.
Short title, extent and ·
commencement.·
Definitions.
i§'ffifjl(ig ~, -~ 28 ~-2011
CHHATTISGARH ACT
(No. 19 of 2011)
-THE ,CHHATTISGARH', :AUXILIARY, ARMED POLI GE· FORCE,ACT,.2011 ·
An Act to provide for the constitution and regt,rlation of an Auxiliary Armed Police
Force in the State to aid and assist the security forces in the maintenance· of public order,
prevention, control and combating maoist/naxal violence, insurgency, etc. and matters
connected therewith and incidental thereto.
Be it enacted by the Chhattisgarh State Legislature in the Sixty-second Year of-the
Republic of India, as follows :- .
CHAPTER-I
Preliminary · ·
L · , · · (I) -· This Act may·be called .the Chhattisgarh Auxiliary Armed Police Force Act, .
. 2 ...
·2011. . .
(2) ' It extends to the whole· State of Chhattisgarh.'
(3) · It shall be deemed to have come into force with retrospective effect from the
fifth day of July, 2011.
(I) In this Act, unless the context otherwise requires,-,,
(a) "appointing authority" means Superintendent of Police of the
· concerned Police District;
(b) "family member" means wife, children, and parents of the member
of the force; ·
(c) . . "force" means the Chhattisgarh Auxiliary Armed Police Force
· constituted under the provisions of this Act; _
( d) "Government" means the State Government of Chhattisgarh;
( e) "maoist/naxal violence" means and includes planned and organised
acts of violence by members of the CPI (Maoists), all its forma
tions and front organisations, which have been declared a terrorist
organisation and banned under the Unlawful Activities (Preven
tion) Act, 1967 and under the Chhattisgarh Jan SurakshaAdhiniyam,
2005 (No. 14 of20O6);
(g) .
. · .. member of-the force". means. a. member - of ,the .. Chhauisgarh .... , . ... .
AuxiliaryArmed:.Police Force appointed under.the prevrsions.,.of,- · · ,. _;-, :.- ·
this Act; ·
"permanent incapacitation'.,' ,means a·disabiiity1-0f 50%· ambtbove::,.,,t: ,"·. ..
suffered by a member-of the force which.is of permanentnature,, ., • ., __ .
and there are no chances of variation inthe degree of disability and
ttie injury/disability renders the victim unfit for normal life for the
rest of his life;
(h) · "police district" means the territory notified as police district under
. the Chhattsigarh Police Act, 2007 (No. J 3 of 2007);
(i) .. prescribed" means prescribed by rules made under this Act;
~ .....
..
3.
4.
5.
.. . -
----
(i)
. (k).
(m)
(ri)
"screening committee" means the screening committee constituted
under Section 7 of this Act;
''.security force'" means ~nd includes State Police, Central Reserve
Police Force, Border Security .Force, Inda Tibetan Bo~der Police,
Central Industrial Security Force or any para military or armed
,force of any State Government or the Government of India;
'"selection committee" means selection committee constituted
under Section 11 of this Act;
"sensitive areas" means areas that are apprehended to be likely Wr
. gets of naxal/maoist violence or any other violence;
"State" means State of Chhattisgarh.
(2) Words and expressions used in this Act but not defined specifically shall
have the same meaning as defined under the Chhattisgarh Police Act, 2007
(No. 13 of 2007).
The provisions of this Act shall be in addition to and not in derogation of any other
law for the time being in force.
(1)
CHAPTER-II
Constitution and Organisation of the Force
There shall be an Auxiliary Armed Police Force for the State to be known as
Chhattisgarh Auxiliary Armed Police Force to aid-and assist the security
forces in the maintenance of public order and preventing, controlling and
combating maoist/naxal violence and insurgency, etc.
(2) The Auxiliary Armed Police Force shall consist of such number of persons
as may be determined by the State Government from time to time.
(I) The functions and duties of a ~ember of the force shall be the following-
(a) to aid and assist security forces in-
(i) maintaining public peace and order;
(ii) preserving internal security;
(iii) patrolling sensitive areas; and
(iv) gathering intelligence.
(b) to protect public property_;
(c) to help people in situatioqs arising out of natural or man-made
disasters;· · •· · ·, .... i ,,. ,,.,q ',rif ,·:, 1
(d) to assist government/public agencies in providing relief measures;
(e) - to assistthc security·forces in providing security :to public authori
ties in discharging their functions:
(f) to perform such other duties and discharge such other responsi
bilities- as may be enjoined upon him by the state government
through a notification published in the Official Gazette.
(2) Notwithstanding anything contained in sub-section (I) above, the members
of the force, while performing any of the'ahove mentioned duties, shall not
be deployed in the front line positions of an operation and shall always work
• , rounder, supervision ,ofrthe secur.i_ty ,_forc~s Qt her than in discharge of duties
where there is no apprehended danger to t~eir lives.
548 (9).
Act not in derogation
of any other law.
Constitution of the
Auxiliary Armed
Police Force.
Functions and duties
of members of the
force.
548 ( 10)
Direction, super-
vision, etc.
Appointment of
members of the force.
f\'}
Training of members
of the force.
;\ti;: .,_t1tl 1,.- ·,\.
l \. f 'I\. l. > < ~ \\. I; I l ;
6.
7.
·······
8.
(1)
(2)
(3)
(I)
(2)
0t1ltlll~ ~' ~ 28 ~ 2011
The general superintendence over the Auxiliary Armed Police Force in
respect of all matters shall vest in the State Government.
The overall administration and direction of the force shall vest in the
Director General of Police.
Subject to the above and to the provisions of this Act, the command and
supervision of the force shall vest in the S1._1i-,erint~ndent of Police of the
concerned Police District.
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 person_s selected in accorda'nce with the provisions contained in the
following sub-sections an~ section 11 of this f\ct.
Selection of persons to be appointed as members of the Auxiliary Armed
Police Force for ~ P
0
olice District shall be made from' amongst persons
domiciled in the District, who are conversant with the local area. topography
an(/ !ocal language/dialect, by a selection committee t6 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 maxirnum age limit for selection to the force shall be
18 years and 45 years, respectively.
(5) Only such person who meets the physical fitness criterfr laid down for
appointment as Polic~ 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 mernber of the Auxiliary
· Armed Police Force under sub-.section (]) 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 w~om crimi
nal 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)
(1)
(2)
The procedure for selection ofpersons for appointment to the force shall be
such as friay' be ptescrib~d. . . ' . . '
Every member of the Auxiliary Armed Police Force shall b.e imparted such
compulsory training for a period not less than six months, as may be
prescribed.
The training curriculum shall; among other matters, include-
(i) arms training of six months for the use of such firearms as may be
prescribed;
community policing; ·
'intelligence gathering;
first aid and medical c,are;
-,I
.
...
(ii)
(iii)
(iv)
(v) basic knowlcd"e ofh.uman rights· 0 , ' ,v,
(v_i).. ..... l>asic knowledge of criminal law and procedure 1 ,,; 1
l
ua~n ... t\ ff\fW 11..:U!_!.\.'.° \tf llt1t_pc.tll I
9.
10.
11.
• I>,
1'1
0'ffiflllt; ~ •. ~ 28 ~ 2011
t3J If any member has undergone the prescribed training prior to his appointment
to the force, the period of such earlier training shall be included in the training
period prescribed.
(1) Every member of the force .shall be paid fixed remuneration as prescribed by
the State Government; and such dearness allowance and special naxal area
allowance as admissible to the Chhattisgarh Police Executive Force, Constable
(GD). Any other allowances may also be paid to the member of the force as
ordered by the State Government from time to time.
(2) Other condition~ of service of members of the force shall be such as may be
prescribed.
(1) A member of th.e force who attains age of55 years shall be.ceased to be a
member of the Auxiliary Armed Police Force.
(2) If a member of the force acquires any disqualific~tion 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 froce by the appointing autho
rity, may make representation to such authority as may be prescribed, and such
prescribed authority shall consider the representation of the aggrieved mem-
(l)
• ber within a period of sixty days and pass appropriate order on the representa
tion made.
Notwithstanding anything contained in any judgment, order or decree of any
court, every person serving as a Special Police Officer on the date of this Act
shall, for a period of six months from the date of th_is Act, be deemed to be a
member of the Chhattisgarh Auxiliary Armed Police Force;
Provided that all such persons shall be subject to screening by a scree
nin~ committee for their continued employment to the Chhattisgarh Auxiliary
Armed Po]ice Force, and all such persons found. fit in such screening shall
continue in service and deemed to have become members of the Chhattisgarh
Auxiliary Armed_ Police Force from the date of this Act.·
(2) The provisions of sub-section (3) of section 7 shall apply mutaties-mutandis to
the constitution of the screening committee for the purpose of s~b-section (1).
. (3)
(.-\)
.. .
Notwithstanding anything contained in any judgment, order or decree of any
court, every person serving as a special police officer on the date of this Act,
shall hav~ a ~ight to continue. ' ·
CHAPTER-III .
Miscellaneous
Relief in case of death/permanent incapacitation.-If any member of the
force dies or is permanently incapacitated in the course of assisting ~ecurity
forces in combating against naxals/maoists, then he/his family members shall
be provided relief and rehabilitation as under-
(i) in case -Of death of a member of the force the surviving spouse or if
there is no surviving spouse then tile family shall be entitled to gel an
amount by wa}' of Ex~gratia which shall not be less than Rs. 5 !akh;
(ii) in case ofpem1anent incapacitation a member of the force shall be
entitled to ·get an amount by way of Ex-gratia which &hall not be less
than Rs. 3 lakh.
548(11)
Remuneration al
lowances, etc.
Termination from
force, etc.
Provisions in re
spect of existing
· Special Police
Officers.
\
Relief and Rehabili
tation.
548 ( 12)
Eligibility for 13.
appointment to the
post of constable in .
the State Police. .
Protection for acts
of members of the
Auxiliary Armed
Police Force.
14.
Power to make· -15.
rules.
Power to remove
difticultic&
16.
(B)
~htlB'I~ ~, ~ 28 ~ 2011
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 compassi9nate appointment as per the in~truc
tions issued by the State Government;
(ii) family members of the deceased shall be provi~ed free housing faci
lity in district under the scheme designed for this ·pu,rpose 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 deciared by the State Government from
time to time.
The members of the force shall be eligible for appointment to the post of constable in
class Ill Police Executive Service in the State Police, subject to the criteria as may be
prescribed by the State Government.
No suit, prosecution or other legal proceeding shall lie against any member of the force
for any act which is.in good faith done or purported to be done or omitted to be done
during the course of performance of his duty under this Act.
{]) The State Government may, by notification to be published in Official
Gazette, make rules for carrying out the purposes of and to give effect to this
Act.
(2) Every rule made under this Act shall be laid, as soon as may be after it is made,
.before the Siate Legislative Assembly.
(1)
(2)
If any difficu1ty arises in giving effect to any provision of this Act, the State
Government may p~s such order, to be published in the Official Gazette, as
may be necessary or expedient for removing the difficulty.
' ,
Every order passed under sub-section (l) shall, as soon as-may be after it is
passed, be laid before State Legislative Assembly.
Repeal and Saving. 17. . (1) The Chhattisgarh Auxiliary Armed Police Force Ordinance, 201 l (No. 3 of
2011) in its application to the· State of Chhattisgarh is hereby repealed.
\
..... ,,.·-·-··--·-----
(2) The repeal u.nder snh-se.c.tion ( l) shall not affect the previou6 operation of this
Ordinance so repealed and anything done or action taken or deemed to have
been done or taken (including any appointment or de1egation made, notifica
tion, order, direction or notice issued, regulation or rules made) by or under the
provisions of the repealed Ordinance shall, insofar as it is not inconsistent with
the provision of this Act, be deemed to have been done or taken under the
provisions of this Act, an9 shall continue in force unless and until repealed by
anything done on any action taken under this Act
..
. ..: • ..1