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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in The Karnataka Home Guards Act, 1962.

(2)The Commandant General may in respect of any member of the Home Guards appointed to a post under his control impose any penalty specified in sub-section (1), and may also dismiss any member of the Home Guards on the ground of conduct which has led to his conviction on a criminal charge.