Section 11(2) in The Haryana Home Guards Act, 1974
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the exercise of control by officers of the police force over members when acting directly in aid of the police force;(b)regulating the organisation, appointment, conditions of service, duties, discipline, arms, accoutrements and clothing of members and the manner in which they may be called out for service;(c)conferring on members according to their office any powers, other than the power of an Executive or Judicial Magistrate, exercisable by any person under any law for the time being in force; and(d)any other matter which has to be, or may be, prescribed.
