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State of Punjab - Section

Section 25 in Punjab Home Guards Rules, 1963

25. Authority for calling out for duty.

[Sections A, E, 9(a) and 9(d)] - The following officers shall have the authority of calling out members for duty :-
(a)The Commandant-General or the Gram Raksha Dal Chief or any other officer authorised by any of them in this behalf;
(b)The District Magistrate;
(c)The Superintendent of Police;
(d)Any Police Officer not below the rank of Station House Officer or Border Picket Commander in cases of emergency only for a period not exceeding ten days at a time :
Provided that in the case of officers specified in clause (d) a report of the action (sic) reasons (sic) made immediately by the officer concerned to the Superitendent of Police and the District Commander or the District Organizer as the case may be.Discipline