8. Certificate, arms, etc., to be delivered up by person ceasing to be a member.—
(1)Every person, who, for any reason ceases to be a member of the Home Guards or resigns his membership, shall forth-with deliver up to the Commandant or to such person and at such place as the Commandant may direct, his certificate of appointment or of office and the arms, accoutrements, clothings and other articles which have been issued to him as such member.(2)Any Magistrate and for special reasons, which shall be recorded in writing at the time, any police officer not below the rank of Deputy Superintendent of Police or Assistant Superintendent of Police, may issue a warrant to search for and seize wherever they may be found any certificate, arms, accoutrements, clothing or other necessaries not so delivered up. Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1973, by a Police Officer or if the Magistrate or the Police Officer issuing the warrant so directs, by any other person.(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Commandant General has become the property of the person to whom the same was issued.
