Section 11A(1) in The Puducherry Home Guards Act, 1965.
(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.
