(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government shall constitute for each of the areas specified in sub-section (3) of section 1 and for each of the areas notified under the said subsection (3) a volunteer body called the Home Guards, the members of which shall discharge such functions [and duties] [These words were inserted by Bombay 11 of 1950, section 2(1).] in relation to the protection of persons, [the security of property, the public safety and maintenance of essential Services] [These words were substituted for the words 'the security of property and the public safety' by Gujarat 23 of 1960.] as may be assigned to them in accordance with the provisions of this Act and the rules made thereunder.
