Section 15(2) in The Tamil Nadu Home Guards Act, 1963
(2)In particulars and without prejudice to the generality of the foregoing power such rules may provide for or regulate the following matters, namely:(a)all matters expressly required or allowed by this Act to be prescribed;(b)the organization, qualification, appointment, discipline, training, arms, accoutrements and clothing, conditions of service, powers duties and functions of the Home Guard;(c)the exercise by any Police officer or any officer of the Home Guards of the Powers conferred by section 6 on the Commissioner of Police in the city of Madras, or the Superintendent of Police concerned a district;(d)the exercise of control of officers of the Police over the Home Guard when acting in aid of the Police Force;(e)the exercise by a member of the Home Guard of any of the Power exercisable under sub-section (1) of section 7; and(f)the constitution of the authority for the purpose of section 9 and the manner in which such authority may conduct inquiry under this Act.
