3. Constitution of Home Guards and appointment of Commandant General and Commandant.
(1)The Government shall, by notification in the Official Gazette, constitute for each District in which this Act has been brought into force, a volunteer body called the Home Guards, the members of which shall discharge such functions and duties in relation to the protection of persons, the security of property, the public safety and the maintenance of essential services as may be assigned to them accordance with the provisions of this Act and the rules made thereunder.(2)The administration of Home Guards constituted under sub-section (1) for any District shall, under the general superintendence, control and direction of the District Magistrate, be vested in the Commandant, who shall be appointed by the Government and in any such additional, Deputy or Assistant Commandants as the Government may deem fit to appoint.(3)The general supervision and control of Home Guards throughout the Union territory shall vest in the Commandant General who shall be appointed by the Government and in any such Additional Commandants General, Deputy Commandants General or Assistants Commandant General as the Government may deem fit to appoint.(4)The Home Guards constituted for different Districts in the Union territory, shall, for the purpose of this Act, be a single force and the members thereof shall be formally enrolled, and such force shall consist of such number of officers and men, and their qualifications and conditions of training and service shall be such, as may be prescribed.
