Section 12 in The Uttar Pradesh Home Guards Adhiniyam, 1963
12. Discharge, suspension and resignation
(1)The Commandant-General or any other officer prescribed in this behalf shall have the authority to discharge or suspend any member of the Home Guard in accordance with the rules made in this behalf. A Home Guard may resign from the force after giving one month's notice delivered to such officers as may be prescribed.(2)Subject to the provisions of the last preceding sub-section every home guard shall be entitled to receive his discharge from the Home Guards on the expiration of the period specified in sub-section (2) of Section 11.(3)Every person who for any reason ceases to be a member of the Home Guards, shall forthwith deliver up to the Commandant-General or to such officer and at such place as may be prescribed or as the Commandant-General may direct, his certificate of appointment and the arms accoutrements, clothing and other articles which may have been received by him as such member.(4)Any Magistrate may issue a warrant to search or seize wherever they may be found any certificate, arms, accoutrements, clothing or other articles not so delivered up. Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898 by a Police Officer, or, if the Magistrate issuing the warrant so directs, by any other person.(5)Nothing in this section shall be deemed to apply to any article which under any general or special order of the Commandant-General has become the property of the person to whom the same was furnished.
