6A. [ Re-appointment and extension of appointment. [Inserted by G.O.1325, Home, dated 26th April, 1966.]
- Every person appointed as a member of the Home Guard shall be eligible for re-appointment and the period of appointment maybe extended:][Provided that the period of re-appointment or the period of extension of appointment shall be not more than three years on each occasion:] [Inserted by G.O. 2125, Home, dated 3rd August, 1967.][Provided further that in case of re-appointment or the extension of appointment, a member of Home Guard may continue as such until he attains the age of 58 years.] [Inserted by G.O. 1305, Home, dated 25th April, 1980.]
