Section 12 in The Karnataka Home Guards Act, 1962.
12. Powers of State Government to make rules.—
(1)The State Government may, by notification in the official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate the following matters, namely:—(a)the exercise by any officer of the Home Guards of the powers conferred by section 5 on the Commandant and the Commandant General;(aa)the qualification and procedure for selection of Commandants under sub-section (2B) of section 3 and the terms and conditions of their appointment.(b)the exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)the organisation, appointment, conditions of service, functions, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which they may be called out for service;(d)the exercise by members of the Home Guards of any of the powers exercisable under section 6;(e)the procedure to be followed in taking disciplinary action against the Commandants or the Commandant General;(f)generally for giving effect to the provisions of this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, andif before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything done under that rule.
