(ii)The Home Guards in the [state] [Substituted by the A.C. 1950 for 'Provincial'.] shall, for the purpose of this Act, be deemed to be single force and the members thereof shall be formally appointed; and such force shall consist of such number of officers and as may be ordered by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.].
