(3)(i)The Home Guard shall be organized in section, each consisting of nine members. Three sections shall form a Platoon and three Platoons shall form a company. Besides the members of the Home Guard in the Sections, there shall be a separate Home Guard Messenger for each Platoon and also for each company. Provided that one of the companies of which the Divisional Commander will be in charge shall have no Home Guard Messenger.(ii)The Home Guard shall be attached to such Police Stations as may be specified by the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police in a district.
