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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in The Uttar Pradesh Home Guards Adhiniyam, 1963

(1)The Commandant-General or any other officer prescribed in this behalf shall have the authority to discharge or suspend any member of the Home Guard in accordance with the rules made in this behalf. A Home Guard may resign from the force after giving one month's notice delivered to such officers as may be prescribed.