(1)Subject to any rules made in this behalf, a Home Guard shall be required to serve the State Government for a period of four years (including the period spent in training) and shall be liable to be called out for duty at any time but not beyond the age of 54 (fifty four) years.(2)Every Home Guard shall be entitled to receive his discharge from the Home Guards on the expiration of the period specified in sub-section (1); but any such person may before he becomes so entitled be discharged by such authority and subject to such conditions as may be prescribed.(3)A Home Guard shall, within ten days of his discharge under sub-section (2), surrender the certificate of enrolment granted to him under sub-section (3) of section-3 to the office of the District Commandant of Home Guards.
