Section 12(1) in The Tamil Nadu Home Guards Act, 1963
(1)Every / person who for any reason ceases to be a member of the Home Guard shall within ten days of so ceasing deliver up his certificate of appointment, arms, accoutrements, clothing and other articles supplied to him as a member of the Home Guard to the Commissioner of Police of the City of Madras and the Superintendent of Police, in district in to such person and at such place as such Commissioner or Superintendent of Police, may specify.
