Section 4 in The Puducherry Home Guards Act, 1965.
4. Appointment of Home Guards and forms of declaration and certificate of appointment as such. –
(1)Subject to the approval of the Commandant General, the Commandant may appoint as Home Guards such number of persons who are fit and willing to serve as may, from time to time, be determined by the Government and may appoint any such person to any office of command in the Home Guards.(2)Notwithstanding anything contained in sub-section (1) the Commandant General may appoint any such person to any post under his immediate control.(3)A Home Guard shall, on appointment, make a declaration in the form specified in the First Schedule and receive a certificate of appointment in the form specified in the Second Schedule, under the seal and a signature of such officer as may be prescribed.(4)Subject to any rules made in this behalf, a Home Guard shall be required to serve the Home Guards Organisation for a period of three years (including the period spent in training) which period may be extended by the Government to such further period as it may consider necessary, and a Home Guard shall thereafter serve in the reserve force of Home Guards constituted as hereinafter provided for a period of three years and shall, while serving in such reserve force, be liable to be called out for duty at any time.(5)Notwithstanding anything contained in sub-section (4) the Commandant General or the Commandant shall have authority to discharge any Home Guard at any time subject to such conditions as may be prescribed, if in his opinion the services of such Home Guard are no longer required.
