Section 3(1) in The Tamil Nadu Home Guards Act, 1963
(1)The Government may constitute a volunteer body, called the Home Guards, Every member of which shall exercise such powers, discharge such duties and perform such functions, in relation to the maintenance of services Essential to the life of the community, the protection of persons, the security of property and the preservation of public order, as may be assigned to him by provisions of this Act and the rules made there under.
