(1)Every member of Home Guard, who is guilty of any violation of duty or wilful breach or neglect of' any provision of this Act or of any rule or lawful order made by competent authority or who has withdrawn from the duties of his office without permission or who being required to undergo training under section 7 or being called out under section 9 without sufficient cause neglects or refuses to obey the requirements or the order calling him out or who is guilty of cowardice or offers any unwarranted personal violence to any person in his custody or who fails within thirty days to surrender his certificate, arras, accoutrement's, clothing's and other necessaries under sub-section (1) of section 10 shall be punishable with simple imprisonment for a term which may extend to three months or with fine which may extend to two hundred and fifty rupees or with both.
