- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules consistent with this Act,-(a)[ providing for the exercise by any officer of the Home Guards of the powers conferred by section 4 on the Commandant and the Commandant General:] [This clause was substituted for the original by Bombay 11 of 1950, Section 8.](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;(ba)[ regulating the term of office and other conditions of service of the Commandants and the Commandant General;] [Clause (ba) was inserted by Maharashtra 31 of 1978, section 3.](c)regulating the organization, appointment, conditions of service, functions, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which they 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 provisions of this Act.
