(2)No prosecution shall be instituted against a member of the Home Guards in respect of anything done or purporting to be done by him in the discharge of his functions [or duties] [These words were inserted by bombay 11 of 1950, section 5] as such member except with the previous sanction of the Commissioner of Police [in any area for which a Commissioner of Police has been appointed] [These words were substituted for the words 'in Greater Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and of the District Magistrate, elsewhere.
