(3)[] [This sub-section was inserted by Bombay 11 of 1950, Section 2(2).] The State Government shall. also appoint a Commandant General of the Home Guards in whom shall vest the general supervision and control of the Home Guards throughout the [State of Bombay] [These wordS were substituted for the words pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 75 of 1958, Section 5(2)].
