(1)The [State] [Substituted by A.L.O.] Government may, subject to the condition of previous publication, make Rules for carrying 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 all or any of the following matters, namely:-(a)all matters which are required by this Act to be prescribed,(b)the organisation, appointment, qualifications, conditions of service, functions, discipline, arms, accoutrements, clothing and uniform of the Home Guards and the manner in which they may be called out for service or required to under-go training, and(c)the exercise by a Home Guard of any of the powers exercisable under Section 6.The First Schedule[See Section 3 (3)]I...................son of...........resident of.........do hereby solemnly declare and affirm that I will truly serve as a member of Home Guards for a period of twelve months from the date of enrolment including the period spent over training (which periods may be extended at the discretion of the [State] [Substituted by A. L. O.] Government) and that I further undertake to serve as a member of the Home Guards at any time or at any place during a further period of three years if I am called out for duty during such period. I shall to the best of my skill and knowledge discharge the duties of member of the Home Guards.Signature.Address........The Second Schedule[See Section 3 (3)]Form of Certificate of AppointmentName..............son of.............resident of...........has been appointed a member of the Home Guards under Section 3 (3) of the Bihar Home Guards Act, 1947. When lawfully on duty, he shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.Date of appointment...............Place................Date.................Signature and seal of the Prescribed Authority.
