Section 10 in The Uttar Pradesh Home Guards Adhiniyam, 1963
10. Home Guards to be public servants but not civil servants
A home guard acting in the discharge of his functions under this Act shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.Explanation.--A home guard shall not be deemed to be a holder of a civil post merely by reasons of his enrolment as home guards.
