(1)The State Government may make Rules consistent with this Act,(a)providing for the exercise by any officer of the Home Guards of the powers conferred by Section 4 on the Commandant and the Commandant General;(b)providing for the exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)regulating the organization, appointment, conditions of service, functions, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which they may be called out for service:(d)regulating the exercise by members of the Home Guards of any of the powers exercisable under Section 5 of this Act.(e)generally for giving effect to the provisions of this Act.(2)All Rules finally made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done there under.
