(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: (a) the exercise by any officer of the Home Guards of the powers conferred by Section 4 on the Commandant and Commandant-General;(b)the exercise of control by officers of the Police Force over members of the Home Guards ,when acting in aid of the Police Force;(c)the Organization, appointment, conditions of service, functions discipline, arms, accoutrements ,and clothing of members of the Home Guards and the manner in which they may be called out for service; and(d)any other matter required, or expressly or impliedly authorized, by this Act to be prescribed by rules.
