Section 12 in The Puducherry Home Guards Act, 1965.
12. Power to make rules.-
(1)The Government may make rules consistent with this Act-(a)regulating the powers exercisable by the District Magistrate, the commandant General and the Commandant under section 6 and providing for the exercise, by any officer of the Home Guards, of the said powers;(b)providing for the exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)regulating the organisation, appointment, conditions of service, qualifications, functions, duties, discipline, arms, accoutrements and clothing and uniform of the Home Guards and the manner in which they may be called out for service or be required to undergo any training;(d)regulating the exercise by members of the Home Guards of any of the powers exercisable under section 7;(e)generally for giving effect to the provisions of this Act.(2)All rules made under this Act shall, as soon as may be after they are made, be laid before the Legislative Assembly of Puducherry while it is in session for a total period of fourteen days, which may be comprised in one session or in two successive sessions, and, if before the expiry of the session in which it is so laid or the session immediately following, the Ligislative Assembly makes any modification in the rule or decides that any such rule should not be made, that rule shall thereafter have effect, only in such modified form or be of no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
