(3)Subject to the overall control of the [Inspector General of Police] [Now, the Director-General of Police, Tamil Nadu.], the Home Guard shall function under the control 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.
