Section 14 in The Karnataka Home Guards Act, 1962.
14. Members of the Home Guards not disqualified from being members of local authorities.—
Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Home Guards shall not be disqualified for being chosen as and for being a member of any local authority merely by reason of the fact that he is a member of the Home Guards or that he holds an office of profit under the Government by virtue of his being a member of the Home Guards.
