Section 5A(1) in The Karnataka Home Guards Act, 1962.
(1)Subject to such rules as may be prescribed, every employer shall permit a Home Guard, who is for the time being employed by or under him, to join, his duty as such, and notwithstanding anything contained in any law or agreement between him and such Home Guard, the employer shall be liable to pay to such Home Guard, for the period of his duty as such Home Guard, not exceeding sixty days in a year, the pay and allowances, as if such Home Guard had not been called out to join his such duty.Explanation.—For the purpose of this sub-section, duty includes any training as such Home Guard.
