- A member of the Home Guard may, by application in writing addressed to the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police in a district, resign his office:Provided that such resignation shall not take effect until it is accepted by the Commissioner of Police or the Superintendent of Police, as the case may be.
