(1)The Government may constitute a volunteer body called the Home Guard, every member of which shall exercise such powers, discharge such duties and perform such functions, in relation to the maintenance of services essential to the life of the community, the protection of persons, the security of property and the preservation of pubic order, as may be assigned to him by the provision of this Act and the rules made thereunder.(2)Without prejudice to the generality of the provisions of sub-section (1), the Government may make rules requiring every member of the Home Guard to-(a)serve in aid of the police-force and generally to help in the maintenance of the security of the State;(b)help the public during any emergency including flood, fire or epidemic;(c)render nursing and first-aid; and(d)facilitate the maintenance of transport services and the control of traffic and crowds.(3)Subject to the overall control of the [Inspector General of Police] [Now, the Director-General of Police, Tamil Nadu.], the Home Guard shall function under the control of the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the Superintendent of Police in a district.
