Section 10 in The Andhra Pradesh Home Guards Act, 1948
10. Rules
(1)The State Government may, by notification in the Andhra Pradesh Gazette makes rules consistent with this Act for giving effect to the purposes thereof.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate the following matters, namely:-(a)all matters required or allowed by this Act to be prescribed.(b)the exercise by any police officer or any officer of the Home Guards of the powersconferred by Section 6 on the Commissioner of Police, or the District Superintendent of Police concerned, as the case may be;(c)the exercise of control by officers of the police force over Home Guards when acting in aid of the police force;(d)the organization, appointment, discipline, training, arms, accouterments and clothing, conditions of service powers, and duties of Home Guards;(e)the exercise by Home Guards of any of the powers exercisable under Section 7, sub-section (1).
