- If a member of the Home Guards suffers any damage to his person or property while under training or on duty, he shall be paid such compensation as may be determined by the State Government, provided that such damage is not caused by his own negligence or wilful act or omission in contravention of any of the provisions of the Act or rules made thereunder or orders of directions issued by his superior officer.Form 'A'(See rule 4)To,The Commandant, Home Guards.............................
