Section 16(2) in Mizoram Home Guard Act, 1985

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State of Mizoram - Subsection

Section 16(2) in Mizoram Home Guard Act, 1985

(2)Notwithstanding such repeal, anything done or any action taken under the Assam Home Guards Act, 1947, (Assam Act No. XXIV of 1947). so far as it relates to the Union territory of Mizoram, shall be deemed to have been done or taken under this Act.The First Schedule(See section 4 (3) )Form of DeclarationI...................... son of..........................resident of .......................do hereby solemnly declare and affirm that I will truly serve as a Home Guard without favour or affection, malice or ill-will, communal or political bias, for a period of three years from the date of appointment including the period spent over training and that I further undertake to serve as a Home Guard at any time or any place in India during a further period of three years, if I am called out for training or duty during such period I will, to the best of my skill and knowledge, discharge the duties of a Home Guard.

Place .......................................	......................
Date ................................	Signature

The Second Schedule(See section 4 (3) )Form of certificate of appointmentShri............................Son of Shir........................... resident of....................... has been appointed a Home Guard under section 4 (3) of the.................. Home Guards Act,...................... When lawfully on duty, he shall have the same powers, privileges and protection as on officer of police appointed under any enactment for the time being in force.

Place .......................................	Date of appointment .......................
Date ................................	Signature and seal of the prescribed authority

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State of Mizoram - Subsection

Section 16(2) in Mizoram Home Guard Act, 1985