Section 5 in Himachal Pradesh Home Guards Act, 1968
5. Appointment of members of Home Guards.
(1)Subject to the approval of the Commandant General, the Commandant may appoint as members of the Home Guards such number of persons, who are fit and willing to serve as may, from time to time, be determined-by the Government, and may appoint any such member to any office of command in the Home Guards under him.(2)Notwithstanding anything contained in sub-section (1), the Commandant General may appoint any such member to any office of command under his immediate control.(3)A member of the Home Guards shall, on appointment, make a declaration in Form I and receive a certificate of appointment in form I1 under the seal and signatures of such officer as may be prescribed.(4)Subject to any rules made in this behalf, a member of the Home Guards shall be required to serve the Home Guards organization for a period of three years (including the period spent in training) which period may be extended by the Government to such further period as it may consider necessary, and the member of the Home Guards shall, thereafter, serve in the reserve force of the Home Guards constituted as hereinafter provided, for a period of thee years and shall, while serving in such reserve force, be liable to be called out for duty at any time.
