(1)If any Home Guard, on being called out under section 7, without reasonable excuse, neglects or refuses to turn up for training or refuses to discharge his functions and duties as a Home Guard or refuses to obey any other lawful order or direction given to him for the performance of his duties and functions, he shall, on conviction, be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to two hundred and fifty rupees, or with both.(2)If any Home Guard wilfully neglects or refuses to deliver up his certificate of appointment or of officer or any other article, in accordance with the provisions of sub-section (1) of section 10, shall, on conviction, be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.(3)A police officer not below the rank of an Inspector of Police may arrest without warrant any person who commits an offence punishable under sub-section (1) or sub-section (2).(4)No proceedings shall be instituted in any court under sub-section (1) or sub-section (2) without the previous sanction of the Commandant General.(5)No court inferior to that of the court of a Magistrate of the first class shall try any offence punishable under this Act.
