Section 4 in The Andhra Pradesh Home Guards Act, 1948
4. Appointment and removal of Home Guards
(1)Subject to the provisions of this Act and the rules made thereunder, any person possessing the prescribed qualifications and willing to serve may be appointed as a Home Guard by such authority and in such manner as may be prescribed.(2)Every Home Guard shall receive a certificate of appointment which shall be in such form and shall be issued by such authority as may be prescribed and thereupon he shall have the powers, privileges and protection conferred, and discharge the duties imposed, on a Home Guard by or under this Act.(3)The prescribed authority may, subject to such conditions as may be prescribed, suspend dismiss or remove any Home Guard from his office and thereupon the certificate received by him shall cease to have effect.
