- The term of office of a member of the Home Guards shall be five years:Provided that-(i)if any such member is found to be medically unfit to continue as a member of the Home Guards his appointment may be terminated before the expiry of the term of office :(ii)a person appointed shall be eligible for re-appointment;(iii)the services of a member of the Home Guards may be terminated at any time by the Commandant or the Commandant General, as the case may be, after giving one month's notice.
