(3)When the Commandant-General or the Commandant passes an order suspending reducing dismissing, or fining any member of the Home Guards under this section, he shall record such order or cause the same to be recorded together with the, reasons therefore and a note of the inquiry made, in writing and no such order shall be passed by the Commandant-General or the Commandant unless the person concerned is given an opportunity to be heard in his defence.
