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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1)(i) in The Bihar Home Guards Rules, 1953

(i)After the training prescribed under Rule 11 and during the period in which a Home Guard is required to serve the State Government under sub-section (1) of Section 8 of the Act, he shall be required to be on duty for three days a month or six days every alternate month, each day being of six hours, and shall attend training camp for three weeks in the year: