(1)[x x x] [Omitted by Central Provinces and Berar Act No. XXI of 1948.](2)The superintendence of the Home Guards throughout [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] shall vest in and shall be exercised by the State Government through the Inspector-General of Police of the State in such manner and to such extent as may be prescribed.(3)[ The Administration of the Home Guards shall vest in one or more Commandants-General and such Commandants and other officers as may be appointed by the State Government.] [Substituted by Central Provinces and Berar Act No. XXI of 1948.]
