Section 4(1) in Himachal Pradesh Home Guards Act, 1968
(1)The Government shall, by notification, constitute for the [State of Himachal Pradesh] l a volunteer body called the Home Guards, the members of which shall discharge such functions and duties in relation to the protection of persons, the security of property, the public safety and the maintenance of the essential services as may be assigned to them in accordance with the provisions of this Act and the rules made thereunder:Provided that the Government may, by notification, divide the [State of Himachal Pradesh] [Substituted for 'Union Territory of Himachal Pradesh' vide A.O., 1973.] into two or more areas and appoint a Commandant for each such area.
