Section 17 in Himachal Pradesh Home Guards Act, 1968
17. Repeal and Savings.
- The Bombay Home Guards Act, 1947 (3 of 1947), as applicable to the areas comprised in Himachal Pradesh immediately before the 1st November, 1966, and the East Punjab Volunteer Corps Act, 1947 (8 of 1947), as in force the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966 ), are hereby repealed:Provided that anything done or any action taken, including any rule, appointment, declaration, or delegation made, order, notification, certificate or notice issued, direction given, Home Guards or reserve force constituted, and any proceedings commenced or continued, under the provisions of any of the Acts hereby repealed, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act.The ScheduleForm I[See section 5(3)]DeclarationI ........... .......... . .. ..... ....... .. .. ......... resident of .... ..... .. ....... .. ...... ..... . .. ..... ...... do hereby solemnly declare and affirm that I will truly serve as a member of the Home Guards without favour or affection, malice or ill-will, communal or political bias, for a period of three years from the date of appointment, including the period spent in training or for such further period as may be extended by the Government and will, also, thereafter, serve in the reserve force of the Home Guards for a period of three years during which period, I undertake to serve as a member of the Home Guards at any time and place in India if I am called out for training or duty. I will to the best of my skill and knowledge discharge the duties of a member of the Home Guards.Place................Date.........................(Signature)Form II[See section 5(3)]Form of Certificate of AppointmentShri...................... son of Shri .............. resident of ............. has been appointed a member of the Home Guards under section 5(3) of the Himachal Pradesh Home Guards Act, 1968. When lawfully on duty, he shall have the same powers, privileges and protection as an officer of the police appointed under any law for the time being in force.Date of appointment.................Date................Place.................Signature and seal of the prescribed authority.
