- [(1) Every Home Guard shall, during the period of his training and service in the reserve be bound to perform such duties as may be prescribed for the time being in relation to the protection of the person, the security of the property and the public safety and the assistance in any general measure of public welfare.] [Inserted by Central Provinces and Berar Act No. XLII of 1949.][(1-a)] [Renumbered as sub-section (1 -a) by Central Provinces and Berar Act No. XLII of 1949.] Subject to any rules made in this behalf it shall be the duty of every Home Guard promptly to obey and execute all orders issued to him by any competent authority, to collect and communicate to his immediate superior intelligence affecting the public safety and to prevent the commission of offences against person or property.(2)Subject to any rules made in this behalf a Home Guard may be required to undergo [training for such period and in such manner as may be prescribed] [Substituted by the Central Provinces and Berar Act No. XXI of 1948.] after which he shall serve as a Home Guard for a period of six months which period may be extended by the State Government to a total period of not more than twelve months if the State Government considers such extension necessary and shall thereafter serve in the reserve for a period of three years and while in the reserve shall be liable to be called out for duty at any time.[(2-A) The Commandant-General may with the written consent of a Home Guard, extend from time to time the period of service of such Home Guard in the reserve and thereupon such Home Guard shall serve in the reserve for a further period of three years and while in the reserve shall be liable to be called out for duty at any time.] [Inserted by M.P. Act No. XIX of 1951.]
