(1)Subject to any Rules made in this behalf, a Home Guard shall be required to serve the [State] [Substituted by A.L.O.] Government for a period of twelve months (including the period spent overtraining) which period may be extended by the [State] [Substituted by A.L.O.] Government to such further period as it may consider necessary, and the Home Guard shall thereafter serve in the reserve force for a period of three years and, while in the reserve, shall be liable to be called out for duty at any time.(2)Every Home Guard shall be entitled to receive his discharge from the Home Guards on the expiration of the period specified in sub-section (1); but any such person may before he becomes so entitled be discharged by such authority and subject to such conditions as may be prescribed.(3)A Home Guard shall, within ten days of his discharge under sub-section (2), surrender the certificate of appointment granted to him under sub-section (3) of Section 3 to such authority as may be prescribed.
