Section 6 in The West Bengal Home Guards Act, 1962
6. Powers, protection and control.—
(1)A volunteer of the Home Guard when called out under section 5 shall have the same powers, privileges and protection as an officer of police appointed under any Act for the time being in force.(2)No prosecution shall be instituted against a volunteer of the Home Guard in respect of anything done or purporting to be done by him in the discharge of his functions as such volunteer, except with the previous sanction in a district of the District Magistrate, or in Calcutta of the Commissioner of Police and ex officio Additional Commandant General, Home Guards.
