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State of Assam - Section

Section 8 in Assam Home Guards Act, 1947

8. Discharge.

(1)Every Officer and man of the Home Guards shall be entitled to receive his discharge from the Home Guards on the expiration of his period of service in the reserve; but any such person may before he becomes so entitled be discharged by such authority and subject to such conditions as may be prescribed.
(2)The prescribed authority may, subject to such conditions as may be prescribed, dismiss any officer or man from the Home Guards.