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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Home Guards Act, 1961

(2)Notwithstanding anything contained in this Act the Commandant shall have the authority to discharge any member or the Home Guards at any time subject to such condition as may be prescribed by rules made under this Act, if in the opinion of the Commandant the services of such member are no longer required and the Commandant-General shall have the like authority in respect of any member of the Home Guards under his control.