Section 3(3) in The Puducherry Home Guards Act, 1965.
(3)The general supervision and control of Home Guards throughout the Union territory shall, under the general superintendence, control and direction of the District Magistrate, be vested in the Commandant General who shall be appointed by the Government and in any such additional Commandants General, Divisional Commandants General or Assistant Commandants General as the Government may deem fit to appoint.
