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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4)(viii) in The Bihar Home Guards Rules, 1953

(viii)For the sake of maintenance of peace and tranquility and to develop in the volunteers a sense of civic responsibility, the Inspector-General of Home Guards may constitute from among the Home Guards of technical corps of the Home Guards force. The members of the technical corps of the Home Guards may be selected by the Commandant in consultation with such technical experts as the Inspector-General considers necessary and the recommendation will be sent to the District Magistrate of the districts concerned for appointment. The members of the technical corps may be required to enter into an agreement in Form G to serve in the Home Guards Force for a period of three years.