(1)Subject to the approval of the Commandant-General, the Commandant may appoint as members of the Home Guards within his jurisdiction such number of persons, who are fit and willing to serve, as may from time to time be determined by the State 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 such office as aforesaid under his control.
