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State of Haryana - Section

Section 4 in The Haryana Home Guards Act, 1974

4. Enrolment and appointment to offices of command.

(1)The State Government may enrol such number of persons who are fit and willing to serve as members as it may deem fit to enrol.
(2)The State Government may appoint any person, whether a member or not, to any office of command in the Haryana Home Guards.