(1)Subject to any rule made in this behalf it shall be the duty of every Home Guard promptly to obey and execute all orders issued to him by any competent authority, to collect and communicate to his immediate superior intelligence affecting the public safety and to prevent the commission of offences against person or property.(2)Subject to any rule made in this behalf it shall be the duty of every Home Guard may be required to undergo for a period of not more then two moths such training as may be prescribed after which he shall serve as a Home Guards for period of six months which period may be extended by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.] considers such extension necessary and shall thereafter servo in the reserve for a period of three YRS. And while in the reserve shall be liable to be called out for duty at any time.
