Section 3(2) in The Tamil Nadu Home Guards Act, 1963
(2)Without prejudice to the generality of the provisions of sub-section (1) the Government may make rules requiring every member of the Home Guards.To:(a)Serve in aid of the Police Force and generally to help in the maintenance of the security of the State.(b)Help the public during any emergency including flood, fire or epidemic.(c)Render nursing and first-aid: and(d)Facilitate the Maintenance of t transport services and the control of traffic and crowds
