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State of Assam - Section
Section 8 in Assam Home Guards Rules, 1947
8.
The Home Guards, or any part thereof may be called out on duty by an Order in the form appended, signed by the District Magistrate or sub-divisional officer when in his opinion their assistance is necessary for the prevention of commission of offences, for protection of life and property, for the maintenance of services and supplies essential for the life of the community, for the suppression of disturbances for the control and regulation of traffic and assemblies, for the collection of information, or generally for the assistance of the police in the discharge of their duties.Provided that any Home Guard officer of rank not lower that Subedar emergency and if there is insufficient time to obtain the order of the District Magistrate or Sub- divisional Officer.(a)The District Magistrate or the Sub divisional Officer as the case may be, will issue a command certificate to the Subedar for himself and others under him, in the following form while deputing them to a particular area of the district or subdivision : -Command Certificate To Be Carried By Home Guards On DutyWhereas the Home Guards of................ area have been called out under section 10 of the Assam Home Guards Act, 1947, I, therefore depute the following Home Guards for the performance of the duties in the Area/Locality shown hereunder.All concerned are hereby ordered to render them such assistance and co-operation as is due under the law to public servants on duty.This certificate will remain in force upto (i)| Name of Home Guard | Locality/Area where deputed | Description of duty | Remarks |