(2)Subject to any rule made in this behalf it shall be the duty of every Home Guard may be required to undergo for a period of not more then two moths such training as may be prescribed after which he shall serve as a Home Guards for period of six months which period may be extended by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.] considers such extension necessary and shall thereafter servo in the reserve for a period of three YRS. And while in the reserve shall be liable to be called out for duty at any time.
