Section 3(2A) in The Karnataka Home Guards Act, 1962.
(2A)There shall be a Committee consisting of the following members for selecting persons possessing prescribed qualification to be appointed as Commandants under sub-section (2), namely:-(a)The Principal Secretary (PCAS)/Secretary(PCAS) to Government, Home Department - Chairman(b)Director General of Police and Commandant General, Home Guards and Director, Civil Defence - Member(c)Inspector General of Police and Additional Commandant General, Home Guards and Additional Director, Civil Defence - Member(d)Deputy Commandant General, Home Guards and Deputy Director, Civil Defence -Member Secretary
