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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Home Guards Act, 1962.

(2)The State Government may from the list of eligible persons sent by the Committee under sub-section (2B) appoint as many Commandants as it may consider necessary for the proper governance and conduct of the Home Guards and shall specify the areas over which each such Commandant shall have jurisdiction.