Section 11 in The Uttar Pradesh Home Guards Adhiniyam, 1963
11. Liability for service
(1)Subject to any rules made in this behalf a home guard shall be bound to serve in any unit of the Home Guards to which he is for the time being attached.(2)The initial period during which a home guard may be required to serve shall be three years from the date of his enrolment. This period may be extended with his consent recorded in the prescribed manner.(3)Every home guard shall be liable to serve, when called out in the prescribed manner, for duty in any part of the State. No home guard shall be required to render service outside the State unless he has given his consent in the prescribed manner for such service.(4)The home guard called out for duty may be paid such allowances as may be prescribed.(5)The home guards will ordinarily be called out to serve in the areas of their enrolment and only for part-time duty.
