(1)A member of the Home Guard shall be required to serve the Government for such period as may be prescribed, but any such member may be discharged from the Home Guard at any time by such authority on such grounds and subject to such conditions as may be prescribed:Provided that it shall not be necessary for such authority to disclose the ground of discharge if such authority considers such disclosure to be against the public interest.(2)The order of discharge under sub-section (1) shall be final.
