10. Certificates, arms, etc, to be delivered up by persons ceasing to be the member of Home Guards.
(1)Every member of Manipur Home Guards who for any reason ceases to be a member of the Home Guard shall, forthwith deliver up to the Commandant or to such person and at such place as the Commandant may direct, his certificate of enrolment or of office and the arms, accoutrement, clothing's and other necessaries Which have been furnished to him as such member of Manipur Home Guards.(2)Any Magistrate of the first class, or, for special reasons which shall be recorded in writing at the time, any police officer not below the rank of an Assistant, or Deputy Super-intendant of Police may issue a warrant to search Sex and seize, wherever they may be found, any certificate, arms, accoutrements, clothing's or other necessaries not so delivered up and every warrant so issued shall be executed in accordance with tie provisions of the Code of Criminal Procedure, 1973 (2 of 1974) by a police officer or if the Magistrate or the police officer issuing the warrant so directs, by any other person.(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Commandant General has become the property of the person to whom the same was furnished.
