(1)Subject to the provisions of this Act and to the rules made thereunder any person willing to serve as a Home Guard and possessing such qualifications as may be prescribed may be appointed a Home Guard.(2)The appointment of Home Guards shall be made in such manner and by such authority as may be prescribed.(3)(a)Every officer and every man of the Home Guard shall receive on his appointment a certificate in the form annexed to this Act under the seal of the Commandant-General in the case of officers and of the Commandant in the case of men, by virtue of which the person holding such certificate shall be vested with the powers and privileges of a Home Guard.(b)Such certificate shall cease to have effect whenever the person named in it ceases to be a Home Guard and on his so ceasing shall within ten days be surrendered by him to the Commandant-General if he is an officer and to the Commandant in all other cases.
