Section 9A in The Bombay Home Guards Act, 1947 [Delhi Extension]
9A. Home Guards not disqualified from contesting elections to the State Legislature or local bodies-
(1)Omitted.(2)Notwithstanding anything contained in the contrary in any other law for the time being in force a member of the Home Guards shall not be disqualified for being chosen as, and for being, a member of any local authority merely by reason of the fact that he is a member of the Home Guards.
