Section 12(2) in The Karnataka Home Guards Act, 1962.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate the following matters, namely:—(a)the exercise by any officer of the Home Guards of the powers conferred by section 5 on the Commandant and the Commandant General;(aa)the qualification and procedure for selection of Commandants under sub-section (2B) of section 3 and the terms and conditions of their appointment.(b)the exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)the organisation, appointment, conditions of service, functions, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which they may be called out for service;(d)the exercise by members of the Home Guards of any of the powers exercisable under section 6;(e)the procedure to be followed in taking disciplinary action against the Commandants or the Commandant General;(f)generally for giving effect to the provisions of this Act.
