4. Appointment of Home Guards and forms of declaration and certificate of appointment as such.
(1)Subject to the approval of the Commandant General, a Commandant may appoint as Home Guards such number of person 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 commandant 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 Guards shall, on appointment, make a declaration in the form specified in the Schedule and receive a certificate of appointment in the form specified in the Second Schedule, under the seal and 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 Guard 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.
