(1)Subject to the provisions of this Act and the rules made there under, a Home Guard when called out under section-4 in auxiliary to the police force shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.(2)No prosecution shall be instituted against a Home Guard in respect of anything done or purporting to be done by him in the discharge of his duty as a Home Guard except with the previous sanction of the Deputy Commissioner/District Magistrate having jurisdiction over the area in which the Home Guard has been raised.
