Section 6 in The Uttar Pradesh Home Guards Adhiniyam, 1963
6. Superintendence and administration of Home Guards
(1)The superintendence of the Home Guards shall vest in and be exercised by the State Government.(2)The administration of the Home Guards throughout the State shall vest in and be exercised by the Commandant-General except in relation to any local area that may he excluded by notification by the State Government in this behalf; and any officer appointed to administer the Home Guards of any local area so excluded shall exercise in relation to that area the like power as the Commandant-General exercises in the rest of the State.((3) Subject to the general control and direction of the District Magistrate, the administration of the Home Guards in a district shall vest in and be exercised by the District Commandant.)
