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State of Assam - Section

Section 13 in Assam Home Guards Rules, 1947

13.

Manner of exercising superintendence: -The superintendence of Home Guards throughout Assam vested in the Provincial Government under sub-section (2) of section 4 of the Act shall be exercised by it through the Inspector General of Police and in the following manner -
(a)the Inspector General of Police shall periodically inspect the Home Guards and submit a report of his inspection to the Provincial Government,
(b)all standing orders shall be made by the Commandant General with the previous approval of the Provincial Government,
(c)in such other manner as the Provincial Government may, by general or special order, require.
Standing Orders