- A Home Guard undergoing a course of training or performing service as required by sub-section (1) of Section 8 of the Act, shall, if he does any of the following acts, be deemed to have committed an offence against the Force:-(1)When on parade and engaged on duty or wearing Home Guard uniform or armlet, he-(a)uses or threatens to use force against or uses threatening or improper language to his superior officers; or(b)disobeys any standing order, or lawful command given by his superior officers; or(c)neglects to obey a general order given by the Inspector-General or Commandant or the Commanders of the unit to which he belongs; or(d)is found in a state of intoxication; or(e)being an officer of the Home Guards, strikes, ill-treats or vulgarly abuses any person who is his subordinate in rank or position and is subject to the provisions of the Act and these Rules.(2)Without sufficient cause, fails to appear at the place of parade at the time fixed, or to attend any place in his capacity as a Home Guard when duly required so to attend or when on parade quits the ranks.(3)Without sufficient cause, fails to perform any part of the training which by or under the Act he is required to perform.(4)Strikes, or uses or offers violence to any person, whether subject to the Act or not, in whose custody he is for the time being placed.(5)When in charge of any property belonging to the State Government or to the unit, illegally disposes of or is involved in unauthorised disposal of any such property.(6)Wilfully injures or by culpable neglect losses or causes injury to any property belonging to the State Government or to the unit.(7)Knowingly furnishes a false return or reports on the number or state of men under his command or charge, or of any money, arms, ammunition, clothing, equipment, stores or other property in his charge.(8)Through design or culpable neglect omits to submit any return of any matter mentioned in clause (7) which is his duty to furnish;(9)Makes a declaration, in pursuance of his official duties, which he either knows or believes to be false or does not believe to be true.(10)Knowingly makes against any person subject to the Act an accusation which he either knows or believes to be false or does not believe to be true.(11)Fails to take proper care of any weapon or uniform of the Home Guards Force issued to him.(12)Fails to show, while on duty, proper courtesy to the public; and(13)Fails to report in writing to the Platoon Commander any change of his residence for a period exceeding seven days.
