6. Appointment of Home Guards and certificate of appointment etc.
(1)Subject to, the approval of the Commandant General, the Commandant may appoint as members of the Home Guards such number of persons who are fit and willing to serve as may from time to time be determined by the State Government and may appoint any such member to any office of command in the Home Guards.(2)Notwithstanding anything contained in.sub-section (1) the Commandant General may, subject to the approval of the State Government, appoint, any such member to any post under his immediate control.(3)(a)Every member of the Home Guards shall on enrolment receive a certificate in the form specified in the Schedule, under the seal of the Commandant General in the case of officers and of the Commandant in the case of volunteers by virtue of which the person holding such certificate shall be vested with the powers and privilege of a member of the Manipur Home Guards.(b)Such certificate shall cease to have effect whenever the person named, in it ceases to have a member of Home Guards and on his so ceasing shall within ten days be surrendered by him to the Commandant General if he is an officer and to the Commandant in ail other cases.(4)The term of office for which a member of Home Guards may be required to serve will be such as may be prescribed.
