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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Home Guard Rules, 1963

(3)The Commissioner of Police in the City of [Chennai] or the Superintendent of Police in a district may, for good and sufficient reason, impose on any member of the Home Guard any of the following penalties, namely:-
(a)Suspension; and
(b)Removal.