Section 13(1) in The Tamil Nadu Home Guards Act, 1963
(1)The Commissioner of Police in the City of Madras and the Superintendent of Police in a district may be order in writing suspends or remove from the Home Guard any member of the Home Guard under his control(a)Who on being called out by an order under section 6 without reasonable cause neglects or refuses(i)to obey such order, or(ii)to exercise the powers, discharge the duties and perform the functions as a member of the Home Guard, or(iii)to obey any lawful order or direction given to him for the exercise of the power, discharge of the duties and performance of the function as a member of the Home Guards, or(b)Who is guilty of any breach of discipline or any mis-conduct.
