Section 6(2) in The Uttar Pradesh Home Guards Adhiniyam, 1963
(2)The administration of the Home Guards throughout the State shall vest in and be exercised by the Commandant-General except in relation to any local area that may he excluded by notification by the State Government in this behalf; and any officer appointed to administer the Home Guards of any local area so excluded shall exercise in relation to that area the like power as the Commandant-General exercises in the rest of the State.((3) Subject to the general control and direction of the District Magistrate, the administration of the Home Guards in a district shall vest in and be exercised by the District Commandant.)
