(2)Subject to any rules made in this behalf a Home Guard may be required to undergo [training for such period and in such manner as may be prescribed] [Substituted by the Central Provinces and Berar Act No. XXI of 1948.] after which he shall serve as a Home Guard for a period of six months which period may be extended by the State Government to a total period of not more than twelve months if the State Government considers such extension necessary and shall thereafter serve in the reserve for a period of three years and while in the reserve shall be liable to be called out for duty at any time.[(2-A) The Commandant-General may with the written consent of a Home Guard, extend from time to time the period of service of such Home Guard in the reserve and thereupon such Home Guard shall serve in the reserve for a further period of three years and while in the reserve shall be liable to be called out for duty at any time.] [Inserted by M.P. Act No. XIX of 1951.]
