(1)The State Government shall, by notification in the official Gazette, constitute for the State of Manipur a volunteer body called the Manipur Home Guards, the members of which shall discharge such functions and duties in relation to the protection of persons, the security of property, the public safety, the maintenance of essential services and the preservation of public order and tranquillity as may be assigned to them in accordance with the provisions of this Act and the rules made there under :Provided that the State Government may, by notification in the official Gazette, divide the State of Manipur into two or more areas and constitute such a volunteer body for each such area.(2)The Home Guards constituted for different areas in the State of Manipur shall, for the purpose of this Act, be a single force and the members thereof shall be enrolled and such force shall consist of such number of personnel, and their qualifications and conditions of training and service shall be such as may be prescribed.
