- (i) No person shall be appointed as a member of the Home Guard, unless he-(a)has completed the age of 20 years and has not completed the age of 45 years;(b)is of good character and is physically fit;(c)is a resident of the Tamil Nadu State; and(d)is in the opinion of 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, suitable for appointment as a member of the Home Guard:Provided that the age limit specified in clause (a) may, for reasons to be recorded in writing, be relaxed in individual cases by the Inspector General of Police to facilitate recruitment of candidates who are otherwise qualified.(ii)Every person desiring to be appointed as a member of the Home Guard shall make an application in Form 'A' to 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 to the Superintendent of Police in a District.
