Section 9(1) in The Karnataka Home Guards Act, 1962.
(1)The Commandant shall have the powers to suspend, reduce or dismiss, or to impose fine not exceeding a sum of fifty rupees on any member of the Home Guards under his control, if such member neglects or refuses to discharge his functions and duties as a member of the Home Guards or to obey any lawful order or direction given to him for the due performance of his functions and duties or is guilty of any breach of discipline or misconduct.
