(1)For the protection of persons, the security of property and the public safety in any locality, the Commissioner may constitute voluntary bodies (hereinafter in this section referred to as Defence Societies) in the manner prescribed.(2)The Commissioner or any police officer so authorised by him may at any time call up any member of a Defence Society for training or to discharge any of the duties assigned under this Act to police.(3)Every member of a Defence Society shall on being so called up receive a certificate of appointment in such form as may be specified or approved by the Government in this behalf.Chapter-VII Powers of Commissioner Under Other Acts
