7. Power, Privileges and protection of Home Guards
(1)A member of the Home Guard when called out by an order under section 6 shall have the same powers, privileges and protection as an officer of the Police appointed under the Madras City Police Act, 1888 (Madras Act III of 1888), or the Madras District Police Act 1859 (Central act XXIV of 1859) as the case may be.(2)No prosecution shall be instituted against a member of the Home Guards in respect of anything done purporting to be done by him in the exercise of his powers, or the discharge of his duties, or the performance of his function as a Home Guards
