7. Conditions subject to which power of discharge may be exercised.
- A member of the Home Guard may be discharged under section 5 if the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], or the Superintendent of Police in a District is satisfied that the said member is physically unfit to continue as such or the continuance of any member in the Home Guard is detrimental to the good order, welfare or discipline of the Home Guard or is prejudicial to the security of India or any part thereof:[Provided that in the case of Assistant Commandant General, the power to discharge him from service shall be vested with the Commandant-General.] [Inserted by G.O. 2474, Home dated 25th November, 1983.]
