(1)It shall be the duty of every Home Guard to assist in the maintenance of peace and tranquillity of the State, to inculcate the habit of self-reliance and discipline and to develop a sense of civic responsibilities among citizens of the State and to assist in the maintenance of essential services for which these volunteers may be trained specially.(2)Subject to any general or special orders of the District Magistrate, the Home Guards may be required to perform all or any of the following duties:-(a)prevention of commission of crime;(b)protection of life and property;(c)assistance in the organisation and functioning of village guards;(d)collection and communication of intelligence concerning law and order to the immediate superior;(e)Suppression of disorders;(f)to report and check currency of rumours likely to disturb the peace;(g)to assist fire-fighting services;(h)to render first-aid help in the removal of casualties to hospitals;(i)relief work relating to outbreak of f ire or accident or natural calamities;(3)Every officer of the Home Guards Force shall comply with all orders issued either by the Inspector-General or the Commandant or the District Magistrate or any officer authorised by the Inspector-General, the Commandant or the District Magistrate in accordance with the general or special orders of the State Government.(4)Every member of the Home Guards Force shall carry out the orders of his superiors promptly and with due diligence.(5)Failure to attend at the hour, date and place specified in any order of the District Magistrate, the Inspector-General or the Commandant, for the discharge of any duty, under the provisions of this Act and these Rules shall amount to an offence under clause (a) of sub-section (i) of Section 10 of the Act.
