Section 13(5) in The Uttar Pradesh Home Guards Adhiniyam, 1963
(5)When a number of the Home Guard other than an officer commits an offence punishable under sub-section (1), the District Commandant), or such other officer as may be prescribed, under whom the member is for the time being serving, may direct that the charge shall be dealt without formal trial and thereupon the said Commandant or other officer may in the prescribed manner award to him any one or more of the following punishments namely,--(a)confinement in such place as may be considered suitable for a period not exceeding two days;(b)punishment drill, extra work, fatigue or other duty not exceeding seven days in duration, with or without confinement to quarters; and(c)forfeiture of allowances.
