(1)A member of the Home Guards when called out under section 5, shall have the same powers, privileges and protection, as an officer of police appointed under the Police Act for the time being in force.(2)No prosecution shall be instituted against a member of the Home Guards in respect of anything done or purporting to be done by him in the exercise of the powers or the discharge of his functions or duties as such member except with the previous sanction of the Commandant-General.
