Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1) in Jharkhand Home Guards Act, 2005

(1)Subject to any rules made in this behalf, a Home Guard shall be required to serve the State Government for a period of four years (including the period spent in training) and shall be liable to be called out for duty at any time but not beyond the age of 54 (fifty four) years.