- The Government may make rules consistent with this Act-(a)regulating the powers exercisable by the Commandant General, the District Magistrate and the Commandant under section 7 and providing for the exercise, by any officer of the Home Guards, of the said powers;(b)providing for the exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)regulating organisation, appointment, conditions of service, qualification, functions, duties, discipline, arms, accountrements and clothing and uniform of the Home Guards and the manner in which they may be called out for service or be required to undergo any training;(d)regulating the exercise by member of the Home Guards of any of the powers exercisable under section 8;(e)generally for giving effect to the provisions of this Act.
