(1)Every person who, for any reason, ceases to be a member of the Home Guard shall, within ten days of so ceasing, deliver up his certificate of appointment, arms, accoutrements, clothing and other articles supplied to him as a member of the Home Guard to the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the Superintendent of Police in a district or to such person and at such place as such Commissioner or Superintendent may specify.
