- A Home Guard shall be discharged on completion of the period of his service for three years in the reserve force, provided that the State Government, the Inspector-General or any other authority to whom this power may be delegated by the State Government, may discharge a Home Guard earlier on any of the following grounds, namely-(i)physical unfitness;(ii)attainment of 41 years of age;(iii)at his own request; or(iv)for any other special reason to be recorded in writing by the discharging authority:Provided further that change of residence from one district to another shall not necessarily be a valid ground for discharge and the Home Guard concerned shall be included in the Home Guard unit functioning in the district to which he moves.(1)Every person discharged from the Home Guards Force shall receive from the appointing authority a certificate in Form B.(2)Failure to report for duty, without previous permission of the calling authority or information of his disability to attend to duty on the plea that a letter of resignation has been submitted, will amount to desertion of duty within the meaning of clause (c) of sub-section (1) of Section 10 of the Act.
