(1)(i)During the period in which a Home Guard is on active service (excluding the period spent over training) or in the reserve force under sub-section (1) of Section 8, he shall receive duty allowance at a rate of Rs. 1.50 in addition to rations in accordance with the prescribed scale per day. If no ration is supplied he will draw a ration allowance of Rs. 40 per month:Provided that if the hours of duty is less than 3 hours a day, the Home Guard will draw a duty allowance of Re. 1 but no rations.(ii)The period spent in reaching a parade or assembly ground will also count as duty. Home Guards shall get a single railway or bus fare of the lowest class spent by him in reaching the place and duty allowance at the rate of Re. 1.50 per day, provided duty allowance is not drawn in accordance with sub-rule (i) above.(2)(i)During the period of training every Home Guard shall receive free boarding and lodging besides a training allowance of Rs. 30 a month. In the absence of provision for free boarding, he shall receive a ration allowance at the rate of Rs. 40 per month.(ii)Home Guards of the technical corps shall get during training free lodging and rations at the rate of Rs. 40 per month and duty allowance at an enhanced rate of Rs. 2.50 per day.(3)Members of the Home Guards Force, other than whole-time officers, shall not be entitled to any cost of living allowance.(4)A Home Guard who dies while serving the State Government as required by sub-section (1) of Section 8 of the Act, shall be eligible for financial assistance from the Compassionate Fund, Bihar, on the same terms as are allowed to other Government servants, the duty allowance prevailing at the time being treated as pay of the Home Guard for this purpose.(5)Pay and allowances of the whole-time officers of the Home Guards Force shall be fixed in accordance with any general or special orders that may be issued by the State Government.
