(1)Subject to any Rules made in this behalf, a Home Guard shall be required to serve the [State] [Substituted by A.L.O.] Government for a period of twelve months (including the period spent overtraining) which period may be extended by the [State] [Substituted by A.L.O.] Government to such further period as it may consider necessary, and the Home Guard shall thereafter serve in the reserve force for a period of three years and, while in the reserve, shall be liable to be called out for duty at any time.
