(1)The Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the Superintendent of Police in a district may, by order in writing, suspend or remove from the Home Guard any member of the Home Guard under his control,-(a)who on being called out by an order under section 6 without reasonable cause neglects or refuses-(i)to obey such order,(ii)to exercise the powers, discharge the duties and perform the functions as a member of the Home Guard, or(iii)to obey any lawful order or direction given to him for the exercise of the powers, discharge of the duties and performance of the functions as a member of the Home Guard, or(b)who is guilty of any breach of discipline or of any misconduct.(2)No order under sub-section (1) shall be passed unless the member of the Home Guard affected by such order is given an opportunity to be heard in his defence.(3)The suspension or removal of a member of the Home Guard under this section shall be in addition to any penalty to which such member may be liable under any other law for the time being in force.
