Section 8 in The Uttar Pradesh Home Guards Adhiniyam, 1963
8. Calling out of Home Guards
Subject to the provisions of this Act and the rule made thereunder--(a)(the District Magistrate or the District Commandant) may by order call out any home guard attached to a unit posted in the district for duty in any area within that district;)(b): the Commandant-General or such officer of the Home Guards as may be authorised by him in this behalf, may call out any home guard for duty in any part of the State or outside the State..
