Section 13(2) in The Bihar Home Guards Rules, 1953
(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;
