The following punishments may be inflicted for any offence against the force -(a)reprimand;(b)extra duty;(c)deprivation of remuneration;(d)suspension;(e)reduction of rank;(f)dismissal.Any of the said punishments may be inflicted by the Commandant of Area subject to the procedure laid down for disciplinary proceedings against a member of a subordinate service of Government, provided that an appeal against dismissal shall be to the Commandant General. Any Officer of the Home Guard of or above the rank of Platoon Commander may suspend a Home Guard under his command pending the framing of a charge.
