Section 8 in The Bombay Home Guards Act, 1947 [Delhi Extension]
8. The Chief Commissioner of Delhi may make rules consistent with this Act -
(a)providing for the exercise by any officers of the Home Guards of the powersconferred by section 4 of the Commandant and the Commandant General;(b)providing for 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)regarding the organization, appointment, conditions of service, functions, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which the may be called out for service;(d)regulating the exercise by members of the Home Guards of any of the powers exercisable under section 5 of this Act;(e)generally for giving effect to the provision of this Act.
