Section 3(1) in The Andhra Pradesh Home Guards Act, 1948
(1)The State Government may constitute for each of the area specified in Section 1 (3) (b), and for each of the other areas notified under Section 1 (3)(c), a volunteer body called the "Home Guards", every member of which shall have such powers and discharge such duties in relation to the protection of persons, the security of property, and the preservation of public order or tranquility as may be assigned to him by or under this Act.
