Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Manipur - Section

Section 4 in Manipur Home Guards Act, 1989

4. Appointment of Commandant General and other Officers.

(1)The State Government shall appoint a Commandant General of Home Guards and also appoint Additional Commandant General, Deputy Commandant General and Assistant Commandant General as the State Government may desire so.
(2)The State Government shall also appoint a Commandant of each of the Home Guards constituted under section 3.