(4)Any member of the Home Guards aggrieved by an order of the Commandant or Commandant-General made under Sub-see, (1) may appeal against such order to the State Government or such authority as may be prescribed by rules made in that behalf within thirty days of the date on which he was served with notice of such order and the State Government or the authority, as the case may be, after hearing the appellant maypass such orders as may be considered fit.
