Section 6 in The Andhra Pradesh Home Guards Act, 1948
6. Calling out of Home Guards
The Commissioner of Police in the Cities of Hyderabad and Secunderabad, and the District Superintendent of Police in the district concerned may, at any time, call out in such manner and through such officer as may be prescribed, any Home Guard for the cities aforesaid or district, as the case may be, for training or for discharging any duties assigned to him by or under this Act.
