Section 12(7) in Himachal Pradesh Home Guards Act, 1968
(7)Any punishment inflicted on a member of the Home Guards under this Section shall be in addition to the penalty to which such member is liable under section 13 or any other law for the time being in force.Explanation. - When the Commandant General, while exercising the powers of the Commandant, passes any order under sub-section (1) or section 6, -(a)the appeal from such order shall lie to the Government ;(b)for the purposes of sub-section (4), the power of revision in respect of such order shall vest in the Government.
