- The [State] Government may make rules consistent with this Act -(a)providing for the exercise of control by officers of the police force over members of the [Punjab] [Home Guards] when acting directly in aid of the police force;(b)regulating the organisation, appointment, conditions of service, duties, discipline, arms, accoutrements and clothing of members of the [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950, the words 'East Punjab' has been substituted for the word 'National' by the East Punjab Act 31 of 1949, Section 4.] [Home Guards] [Substituted for the words 'Volunteer Corps' by Punjab Act 42 of 1960, section 2.] and the manner in which they may be called out for service;(c)conferring on members of the [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950, the words 'East Punjab' has been substituted for the word 'National' by the East Punjab Act 31 of 1949, Section 4.] [Home Guards] [Substituted for the words 'Volunteer Corps' by Punjab Act 42 of 1960, section 2.] according to their office any powers, other than magisterial or judicial powers, exercisable by any person under any law for the time being in force; and(d)generally for giving effect to the provisions of this Act.
