- Any action taken in exercise of the powers conferred by or under the "Bihar Home Guards Act, 1947" in the light of section 84 of the Bihar Reorganisation Act, 2000, shall be deemed, as if this Act were inforce on the date on which such thing was done or action taken.The First Schedule(See Section (3) Clause 3)I.................................................... Son ................... .................... .............. resident of ................................... do hereby solemnly declare and affirm that I will truly serve as a member of the Home Guards for a period of twelve months from the date of enrolment including the period spent over training (which period may be extended at the discretion of the State Government) and that I further undertake to serve as a member of the Home Guards at any time or at any place during a further period of three years if I am called out for duty during such period. I will do to the best of my skill and knowledge and discharge the duties of a member of the Home Guards............................SignatureAddress.....................The Second Schedule(See section 3(3))Form of certificate of enrolmentName............................ Son of ........................................ resident of .................................... has been enrolled a member of Home Guards under section 3(3) of the Jharkhand Home Guards Act, 2005. When lawfully on duty, he shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being inforce.Date of appointment..............Place.................Date.................Signature and seal of the prescribed authority.
