(1)If a Home Guard-(a)fails to report himself when called out for duty under Section 4, or(b)without sufficient excuse neglects or refuses to obey any lawful order or direction given to him for the performance of his duties or fails to discharge his functions as a member of the Home Guards while on duty, or(c)deserts his duty, or(d)is guilty of cowardice or offers any unwarrantable personal violence to any person in his custody, or(e)fails within ten days to surrender his certificate of appointment granted under sub-section(3) of Section 3,he shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both.
