Section 11A in The Puducherry Home Guards Act, 1965.
11A. Obligation of an employer to permit Home Guards to join duty.
(1)Except as may be prescribed, every employer shall permit a Home Guard who is for the time being employed by or under him to join duty as such Home Guard, and, notwithstanding anything in any law or agreement between him and such Home Guard for the time being in force, the period of his duty as Home Guard shall, subject to such conditions and restrictions as may be prescribed, be deemed to be the period spent in such employment.(2)No employer shall dismiss, remove or suspend any employee, or take any other action which may prejudice such employee, by reason of his being a member of the Home Guard.(3)Whoever contravenes the provisions of sub-section (1) or sub-section (2) shall be punished with fine which may extend to two hundred and fifty rupees and the court by which an employer is convicted shall further order him to reinstate the employee, if he has dismissed, removed or suspended the employee in contravention of sub-section (2).(4)Nothing in this section shall apply to an employer unless he had forwarded the application of the employee concerned for enrolment as Home Guard or been informed by the employee of his being a Home Guard at the time of applying for employment.
