- (i) In any revenue district of part thereof in which Act is in force the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.] may raise in such manner has may be prescribed home guards who shall discharge such duties in relation to the protection of the Public safety or convenience as may assigned to them in accordance with the provisions of this Act and the rules made there under.(ii)The Home Guards in the [state] [Substituted by the A.C. 1950 for 'Provincial'.] shall, for the purpose of this Act, be deemed to be single force and the members thereof shall be formally appointed; and such force shall consist of such number of officers and as may be ordered by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.].
