Section 6A(7) in The Bombay Home Guards Act, 1947 [Delhi Extension]
(7)Any punishment inflicted on a member of the Home Guards under this section shall be in addition to the penalty to which such member is liable under section 7 or any other law for the time being in force.Explanations - Where the Commandant General while exercising the powers of the Commandant passes any order under sub-section (1) or (1A) -(i)the appeal from such order shall lie to the Chief Commissioner of Delhi;(ii)for the purposes of sub-section (4), the power of revision in respect of such order shall vest in the Chief Commissioner of Delhi.
