(1)Subject to the approval of the Commandant-General, the Commandant may appoint as members of the Home Guards such number of persons, who are fit and willing to serve, as may from time to time be determined by the Government and may appoint any such member to any office of command in the Home Guards.(2)Notwithstanding anything contained in sub-section (1) the Commandant General may appoint any such member to any post under his control.(3)Every member of the Home Guards shall receive a certificate of appointment which shall be in such form and shall be issued by such authority as may be prescribed.
