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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Home Guard Rules, 1963

(2)[ The Home Guard constituted for the City of [Chennai] [Inserted by G. O. 871, Home, dated 24th November 1972.] or for a district shall consist of:]
(i)[ One or more Assistant Commandant Generals shall be appointed from among the Area Commanders on the basis of performance in the organization, merit and devotion, by the Commandant General, on the recommendation of the Deputy commandant General. They shall be assigned the rank of Deputy Commissioner of Police in the City of [Chennai] [Inserted by G. O. 2474, Home, dated 25th November 1983.] and the Superintendent of Police in the District. They shall assist ex-officio Commandant General and the ex-officio Deputy Commandant General. Their functions shall be only of advisory nature to the ex-officio Commandant General, ex-officio Deputy Commandant General. The region-wise jurisdiction of the Assistant Commandant Generals shall confine to [Chennai] [Inserted by G. O. 2474, Home, dated 25th November 1983.] city and to the Districts in Police Ranges in mofussil.]
[(i-A) An Area Commander who shall be selected by the Commissioner of Police in the City of [Chennai] [Inserted by G. O. No. 467 Home, dated 18th February 1966.] or by the Superintendent of Police in a district and assigned the rank of Additional Deputy Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the rank of Additional Superintendent of Police in the district.][(i-B) A Deputy Area Commander (for Women's Wing only) who shall be selected by the Commissioner of Police in the City of [Chennai] [Inserted by G. O. No. 428 Home, dated 28th April 2000.] or by the Superintendent of Police in the District and assigned the rank of Additional Superintendent of Police of a district in the City [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the rank of the Deputy Superintendent of Police in the District.][(i-C) Three Deputy Area Commanders in the city of [Chennai] [Inserted by G. O. No. 709 Home, dated 24th June 1994.] selected by the Commissioner of Police and assigned the rank of Additional Superintendent of Police of a district.]
(ii)[ An Adjutant in the City of [Chennai] [Inserted by G. O. No. 2121 Home, dated 3rd August 1967.] and in each of the Mofusil District who shall be a Police Officer not lower in rank than a Deputy Superintendent of Police to assist the Area Commander.]
(iii)[ Divisional Commanders for each group consisting of not more than five companies and not less than three companies in such areas as may be fixed by the Commandant General, from time to time. Adjutants of the rank of Company Commanders to assist the Divisional commanders, Company Commanders, Platoon Commanders, Assistant Platoon Commanders, Section Leaders, Assistant Section Leaders and other member of the Home Guard.] [Inserted by G. O. No. 940 Home, dated 30th March 1964.]