(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for or regulate all or any of the following matters, namely,-(a)all matters which are required by this Act to be prescribed;(b)The exercise by the Commandant-General or the Commandant or other officer of the Home Guards of the powers conferred on District Superintendents of Police [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.];(c)the organization, appointment, conditions of service, functions, discipline, arms accoutrements, clothing and uniform of the Home Guards and the manner in which they may be called out for service or required to undergo training; and(d)the exercise by a Home Guard of any of the powers exercisable under Section 12 of the Act.
