(1)Subject to the rules made in that behalf the Commandant shall have the authority to suspend, reduce in rank, dismiss or fine up to an amount not exceeding fifty rupees, any member of the Home Guards under his control, if such member without reasonable cause, on being called out under Section 4 neglects or refuses to obey such order or to discharge his functions and duties as a member or the Home Guards or to obey any lawful order or direction given to him for the performance of his functions or duties or is guilty of any breach of discipline or misconduct; and the Commandant-General shall have the like authority in respect of any member of the Home Guards under his control and shall further have the authority to dismiss any member of the Home Guards and on the ground of conduct which has led to his conviction for an offence involving moral turpitude.
