- (i) When on training or on duty, or when proceeding to, or returning from Guards Force shall wear the uniforms and accoutrements prescribed by orders issued by the State Government from time to time.(ii)Uniform and accoutrements shall be supplied by the State Government to all non-Gazetted Officers and men of the Home Guards Force.These uniforms and accoutrements shall continue to be the property of the State Government and shall, on discharge, be surrendered to such officer as the discharging authority may direct.(iii)All Gazetted Officers of the Home Guards Force shall receive initial and maintenance grants for their uniform and accoutrements in accordance with general or special orders to be issued by the State Government from time to time.(iv)The Home Guard Armlet shall invariably be worn in the event of any difficulty regarding supply of uniform or accoutrements.(v)No unauthorised ornaments or emblem shall be worn with the uniform.(vi)An officer of the Home Guards Force shall take his kit with him when he is transferred from one district to another.
