- In these Rules-(a)"The Act" means the Bihar Home Guards Act, 1947;(b)"The Inspector-General" means the Inspector-General of Home Guards;(c)"The Commandant" means the Commandant of Home Guards;(d)"District Magistrate" includes the Additional District Magistrate of Saharasa and the Additional Deputy Commissioner of Dhanbad;(e)"Form" means a Form set out in the Second Schedule to these Rules; and(f)"Home Guards Force" means the force consisting of the class of officers and men referred to in Rule 3.
