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State of Tamilnadu - Section

Section 14 in Tamil Nadu Home Guard Rules, 1963

14. [ Allowance. [G. O. 2377, Home, dated the 20th September 1985.]

- Every Home Guard shall be paid/allowed-
(a)An allowance at the rate of Rs. 5 (Rupees five only) per day for the initial training for thirty days and for four callouts in a calendar month, either for duty or for training.
(b)A duty allowance at the rate of Rs. 10 (Rupees ten only) per day for special callouts.
(c)
(i)A pocket allowance at the rate of Rs. 3 (Rupees three only) per day while under-going training in training centers.
(ii)Free board and lodging within a ceiling of Rs. 5 (Rupees five only) per day during training in camp.]
Form - "A"[See Rule 3(2) of the Tamil Nadu Home Guard Rules, 1963]Form of Application for Appointment to the Home Guard(Each applicant is required to fill this form in duplicate)Part-I {||-| 1| Name in full| :|-| 2| Address: (Residence)| :|-|| (Business)| :|-| 3| Telephone Number| :|-|| (Residence)| :|-|| (Business)| :|-| 4| Date of Birth| :|-| 5| Place of Birth| :|-| 6| Occupation or profession and monthly income| :|-| 7| Educational or special qualification such asknowledge of foreign language or stenography or typing| :|-| 8| Particulars of war service or military or navaltraining or training with any First-Aid or Ambulance Corps| :|-| 9| Father's Name| :|-| 10| Father's Occupation or profession| :|-| 11| If originally a resident of Pakistan, theaddress in the country and the date of migration to the IndianUnion| :|-| 12| Particulars of places where you have resided formore than one year during the preceding five years.| :|-|| Period of residence||-|| From ...................... To ...................||-|| (Residential address in full (i.e.)||-|| Village police state and district or house No./Lane/Street and Road.)||-| 13| Do you held an arms licence? If so givedescription of the weapon| :|-| 14| Have you received any training in the use offirearms?| :|-| 15| Do you own a motor vehicle ?| :|-|| If so give the description||-| 16| Have you ever been convicted by a Court of anyoffence? If the answer is "Yes" the full particularsof the conviction and sentence should be given| :|}I hereby declare that the particulars furnished in the application are to the best of my knowledge and belief, true and correct.
Place:Date: Signature of the applicant