(12)In such districts as the State Government may by notification in the Official Gazette specify, the powers, duties and functions of Superintendent, District Village Defence Officer and Taluka Village Defence Officer under this section shall be exercised, performed and discharged by such officers of the Home Guards as the Commandant General appointed under the Bombay Home Guards Act, 1947 may direct, and there-upon all the forgoing provisions of this section shall apply but, references therein to the Superintendent, District Village Defence Officer and Taluka Village Defence Officer shall be deemed to be references to the relevant officers of the Home Guards.
