- A Home Guard acting in the discharged of his functions under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian penal Code (Act XIV of 1860).AnnexureForm of Certificate(See Section 6 (3) (a))NameSon ofCasteResident ofhas been appointed an officer/a member of the Home Guards under section 6 (3) (a) of the Assam Home Guards Act, 1947 (Assam act XXIV of 1947). When lawfully on duty, he shall have the same powers, Privileges and protection as an officer of Police appointed under any enactment for the time being in force.Date of appointment........Place.........Date........(Seal)Commandant general of the Home GuardCommissionerThe 27th September 1948.No-Ex./Misc./78/47/ 12-Ad. - In exercise of the powers conferred by sub-section (1) of Section 92 of the Government of India Act, 1935, as adopted by the India (provisional Constitution) order, 1947, the Governor of Assam is pleased to direct that the Assam Home Guards Act, 1947 (Assam Act XXIV of 1947), shall apply to the portion of the Mishmi Hills District of the Sadiya Frontier Tract as constitution by regulation I of 1948 which falls within the boundaries in Schedule I subject to the modification mentioned in Schedule II below.
