(2)Without prejudice to the generality of the provisions of sub-section (1), the Government may make rules requiring every member of the Home Guard to-(a)serve in aid of the police-force and generally to help in the maintenance of the security of the State;(b)help the public during any emergency including flood, fire or epidemic;(c)render nursing and first-aid; and(d)facilitate the maintenance of transport services and the control of traffic and crowds.
