(1)Subject to the provision of this Act and the rules made the renders and any person willing to serve as a member of the Home Guards and possessing such qualifications as may be prescribed may be appointed a member of the Home Guards in such manner any by such authority as may be prescribed.(2)Every member of the Home Guards shall receive on his appointment certificate in the prescribed form, under the seal of the commissioner of Police in the City of Madras and the Superintendent of Police in district, by virtue of which the member fore said shall be vested with the powers, functions and privileges of a member of the Home Guards.(3)Every member of the Home Guards shall receive such training during such hours and for such period as may be prescribed including training in.(a)Police duties like control of traffic and crowds;(b)Rescue operations, first-aid fire fighting;(c)Map reading, field craft, wireless operation and of firearms.
