[Sections 9(b) and (9(d)] - (1) Every member shall be required to undergo a preliminary course of training in drill, discipline, weapon training and special training of service he belongs to for such period as may be fixed by the Commandant-General in the case of Home Guards Unit I and the Gram Raksha Dal Chief in the case of Home Guards Unit II.(2)Such members of the public as may offer themselves voluntarily may also be given training in drill, discipline and the use of weapons.
