(1)Subject to the provisions of this Act and the rules made thereunder, any person willing to serve as a member of the Home Guard and possessing such qualifications as may be prescribed may be appointed as a member of the Home Guard in such manner and by such authority as may be prescribed.(2)Every member of the Home Guard shall receive, on his appointment, a certificate in the prescribed form, under the seal of the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the Superintendent of Police in a district, by virtue of which the member aforesaid shall be vested with the powers, functions and privileges of a member of the Home Guard.(3)Every member of the Home Guard shall receive such training during such hours and for such period as may be prescribed including training in-(a)police duties like control of traffic and crowds;(b)rescue operations, first-aid and fire fighting;(c)map reading, field craft, wireless operation and use of firearms.
