Section 7 in The Uttar Pradesh Home Guards Adhiniyam, 1963
7. Enrolment etc.
(1)Subject to such conditions as may be prescribed, any person desiring to be enrolled as home guards shall make an application in the prescribed form. If such applicant is in private service he shall make such application through his employer, or if in service under the State through the authority competent to grant him permission to join the force.(2)A home guard shall be formally enrolled and on enrolment make a declaration in the form set out in the First Schedule and receive a certificate of appointment in the form set out in the Second Schedule under the seal and signature of such officer as may be prescribed, by virtue of which he shall be vested with the powers and privileges and be subject to the duties of a home guard.(3)Officers and other members of the Home Guards shall wear such uniforms as may be prescribed.
