Section 6B(1) in The Gujarat Home Guards Act, 1947
(1)The Commandant shall have the authority to suspend, reduce or dismiss or fine, to an amount not exceeding fifty rupees, any member of the Home Guards, under his control, if such member, without reasonable cause, on being called out under section 4 neglects or refuses to obey such order or to discharge his functions and duties as a member of Home Guards or to obey any lawful order or direction given to him for the performance of his functions and duties or is guilty of any breach of discipline or misconduct. [The Commandant shall also have the authority to dismiss any member of the Home Guards on the ground of conduct which has led to his conviction on a criminal charge.] [These words were inserted by Bombay 4 of 1954, section 2(i).] The Commandant General shall have the like authority in respect of any member of the Home Guards appointed to a post under his immediate control.
