(2)No prosecution shall be instituted against a member of the Home Guard in respect of anything done or purporting to be done by him in the exercise of his powers, or the discharge of his duties, or the performance of his functions as such member except with the previous sanction of the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and of the Superintendent of Police in a district.
