Section 15(2) in The Uttar Pradesh Home Guards Adhiniyam, 1963
(2)In particular, and without prejudice to the generality of the foregoing power such rules may provide for or regulate all or any of the following matters, namely :(a)the organization, qualifications, manner of enrolment, medical examination, functions, discipline, accoutrements, clothing and uniform of home guards and the manner in which they may be called out for service or required to undergo training;(b)exercise by home guards of the powers of a police officer and the correspondence of ranks between home guards and police personnel for purposes of sub-section (I) of Section 9;(c)the conditions subject to which any person may be exempted from any obligation or liability under this Act or any particular provision thereof;(d)the delegation of the powers and functions conferred by this Act on the State Government to the Commandant-General and other authorities; and(e)any other matter which under this Act is to be or may be prescribed.
