Section 14(1) in The Uttar Pradesh Home Guards Adhiniyam, 1963
(1)Except as may be prescribed, every employer shall permit a home guard who is for the time being employed by or under him to join his duty as such, and notwithstanding anything in any law or agreement between him and such Home Guard in force, the period of his duty shall, subject to such conditions and restrictions as may be prescribed, be deemed to be the period spent in such employment.
