Section 4 in Himachal Pradesh Home Guards Act, 1968
4. Constitution of Home Guards and appointment of Commandant General and Commandant.
(1)The Government shall, by notification, constitute for the [State of Himachal Pradesh] l a volunteer body called the Home Guards, the members of which shall discharge such functions and duties in relation to the protection of persons, the security of property, the public safety and the maintenance of the essential services as may be assigned to them in accordance with the provisions of this Act and the rules made thereunder:Provided that the Government may, by notification, divide the [State of Himachal Pradesh] [Substituted for 'Union Territory of Himachal Pradesh' vide A.O., 1973.] into two or more areas and appoint a Commandant for each such area.(2)The Administration and command of the Home Guards constituted under sub-section (1) for any area shall, under the overall command and control of the Commandant General, be vested in the Commandant who shall be appointed by the Government:Provided that the Commandant may, with the approval of the Commandant General, delegate such administrative and disciplinary functions as may be necessary for the efficient functioning of the organization, to any officer subordinate to him.(3)The general supervision and control of the Home Guards throughout Himachal Pradesh shall vest in the Commandant General which shall be appointed by the Government.(4)Until a Commandant is appointed in an area under sub-section (1) the Commandant General may also exercise the powers and perform the functions assigned to the Commandant by or under this Act.
