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State of Punjab - Section

Section 23 in Punjab Home Guards Rules, 1963

23. Functions of members.

[Section 9(b)] - Members may be called out to perform such functions in connection with the protection of persons and security of property or the public safety as may be assigned to them from time to time and in particular in :-
(a)helping the Police in village defence schemes in the border districts;
(b)patrolling and nakabandi;
(c)suppression of disturbance or serious crime;
(d)providing nucleus for emergency Relief Organization in important towns;
(e)the maintenance of essential services in important towns in emergency;
(f)providing relief in the event of natural calamity such as flood or fire;
(g)evacuation according to schemes; and
(h)rendering social service to the community.