- The Home Guards shall at all times when undergoing training or when called out be under the control and subject to the order of their officers, and shall when called out be further subject to the general control of the District Magistrate [and where the Home Guard has been called out by an authority other than District Magistrate, also such authority] [Inserted by Central Provinces and Berar Act No. XLII of 1949.], in such manner and to such extent as may be prescribed.
