12. [ Discipline. [Inserted by G. O. No. 2993, Home, dated 6th September 1966.]
(1)A member of the Home Guard shall perform such duties and functions as may be assigned to him and shall obey every order of his superior officers.(2)If a contingent of Home Guard is acting in conjunction with the police, they shall be subject to the control of the senior police officer present.(3)The Commissioner of Police in the City of [Chennai] or the Superintendent of Police in a district may, for good and sufficient reason, impose on any member of the Home Guard any of the following penalties, namely:-(a)Suspension; and(b)Removal.(4)All cases of indiscipline shall be brought before an Orderly Room consisting of the Adjutant, a Divisional Commander and a Company Commander, charges framed and the Home Guard charged shall be given an opportunity to explain the charge against him. The findings of the orderly room and its recommendation shall be forwarded to the Area Commander who shall decide what further action is to be taken in the matter.]
