Section 6B(1A) in The Gujarat Home Guards Act, 1947
(1A)[ Notwithstanding anything contained in this Act, the Commandant shall have the authority to discharge any member of the Home Guards at any time subject to such conditions as may be prescribed if, in the opinion of the Commandant, the services of such members are no longer required. The Commandant General shall have the like authority in respect of any member of the Home Guards appointed to a post under his immediate control.] [Sub-section (IA) was inserted by Bombay 4 of 1954, section 2(ii).]
