(1)Subject to sub-Section (2) of section 3 there shall be a commandant-general of the Home Guards and for every revenue district, or part thereof, in which this Act is in force and or more Commandants subordinate to him and such other officers subordinate to them as may be necessary.(2)The superintendence of the Home Guards throughout Assam shall vest in and shall be exercise by the (State Government) through the Inspector General of Police of the (state) in such manner and to such extent as may be prescribed.(3)The administration of the Home Guards throughout Assam shall vest in the Commandant General and in every revenue district or part thereof as the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.] may decide, in one or more Commandants.
