(1)The Commandant may suspend, reduce or dismiss or fine to an amount not exceeding fifty rupees, any member of the Home Guards under his control, if such member neglects or refuses to discharge his functions and duties as a member of the Home Guards or to obey any lawful order or direction given to him for the performance of his functions and duties or is guilty of any breach of discipline or misconduct. The Commandant-General shall have the like authority in respect of any member of the Home Guards appointed to a post under his control and may also dismiss any member of the Home Guards on the ground of conduct which has led to his conviction on a criminal charge.
