Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 5 in The M.P. Home Guards Act, 1947 5. Appointment of officers. (1)The Commandant-General shall be appointed by the State Government.(2)The appointment of any Home Guard to an office of command subordinate to that of the Commandant-General shall be made in such manner as may be prescribed.
