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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Home Guards Act, 1960

(2)Notwithstanding anything contained in this Act, the Commandant shall have the authority to discharge any member of the Home Guards at any time subject to such conditions as may be prescribed if in the opinion of the Commandant the service of such member are no longer required. The Commandant General shall have the like authority in respect of any member of the Home Guards appointed to a post under his control.