(1)The Commandant General may, at any time, call out a Home Guard for training or to discharge within the Union territory, any of the functions or duties as may be assigned in accordance with the provisions of this Act and the rules made thereunder.(2)The District Magistrate or the Commandant may, at any time, call out a Home Guard for training or to discharge any such functions or duties within the district for which the Home Guards have been set up.
