Section 14(1) in Himachal Pradesh Home Guards Act, 1968
(1)The Government may, by notification, make [rules] [The rules framed vide Notification No. HG. Misc 5-1 6/56, dated the 8th February, 1972 (Appended).] consistent with this Act ,-(a)regulating the powers exercisable by the Commandant General, the Commandant, the District Magistrate or other officers, authorised by the Commandant under section 8;(b)providing for exercise of control by officers of the police force over members of the Home Guards when acting in aid of the police force;(c)regulating the organization, appointment, conditions of service, qualifications, sections, duties, discipline, arms, accoutrements and clothing of members of the Home Guards and the manner in which they may be called out for service or be required to undergo any training;(d)regulating the exercise by members of the Home Guards of any of the powers exercisable under section 9 of this Act; and(e)generally for giving effect to the provisions of this Act.
