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State of Punjab - Act

Punjab Home Guards Rules, 1963

PUNJAB
India

Punjab Home Guards Rules, 1963

Rule PUNJAB-HOME-GUARDS-RULES-1963 of 1963

Published on 4 September 1963
Commenced on 4 September 1963
[This is the version of this document from 4 September 1963.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Home Guards Rules, 1963Published vide Punjab Government Notification No. GSR-206/PA-8/47/Section 9/63 dated 4th September, 1963Home DepartmentNo. GSR-206/PA-8/47/Section 9/63. - In exercise of the powers conferred by Section 9 of the Punjab Home Guards Act, 1947, and all other powers enabling him in this behalf the Governor of Punjab is pleased to make the following rules namely :-

1. Short title and commencement.

- (i) These rules may be called the Punjab Home Guards Rules, 1963.

(ii)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)'Act' means the Punjab Home Guards Act, 1947;

(b)'Appendix' means an appendix to these rules;

(c)'Gazetted Officer' means an officer of the status specified in column (1) below in the case of Home Guards Unit I and in column (2) in the case of Home Guards Unit II, and includes an officer of the status notified as Gazetted by the Government :-

Column (1)	Column (2)
(i) Commandant General	(i) Gram Raksha Dal Chief
(ii) Deputy Commandant General	(ii) Chief Organizer, Gram Raksha Dal
(iii) Commandant	(iii) Director, Training, Gram Raksha Dal
(iv) Regional Commandant	(iv) Senior Staff Officer
(v) Battalion Commander	(v) Zonal Organizer
(vi) Battalion-Second-in-Command	(vi) District Organizer
(vii) District Commandant

(d)'Government' means the Government of the State of Punjab;

(e)'Home Guards' means the Punjab Home Guards constituted under Section 2 of the Act;

(f)'Home Guards Unit I' means the Home Guards other than the Gram Raksha Dal Unit of the Home Guards;

(g)'Home Guards Unit II' means the Gram Raksha Dal Unit of the Home Guards;

(h)'member' means a person appointed as member of the Home Guards under Section 3 of the Act;

(i)'N.C.Os' means Non-Commissioned Officers from Sub-Section Leader to Havildar;

(j)'Non-Gazetted Officer' means an officer of the status specified in column (1) below in the case of Home Guards Unit I and in column (2) in the case of Home Guards Unit II and includes an officer of the status declared as non-gazetted by an order of the Government :-

Column (1)	Column (2)
(i) Company Commander	(i) Company Commander
(ii) Company-Second-in-Command	(ii) Company-Second-in-Command
(iii) Platoon Commander	(iii) Supervisor
	(iv) Instructor
	(v) Platoon Commander

3. Units of Home Guards.

[Section 9(b)] - (1) There shall be the following two units of the Home Guards, namely :-(i)Home Guards Unit I;(ii)Home Guards Unit II.

(2)The control of Home Guards Unit I shall vest in the Commandant-General and that of Home Guards Unit II in the Gram Raksha Dal Chief. The overall control of both the units of Home Guards shall vest in the Government.

(3)The Government may appoint such number of officers as it may think fit for the purpose of assisting the Commandant-General and the Gram Raksha Dal Chief and may assign to them such ranks and such duties as it may think fit.

4. Organization of Home Guards.

[Section 9(b)] - Home Guards Unit I and Home Guards Unit II shall be organized in such manner as the Commandant-General or the Gram Raksha Dal Chief, as the case may be, with the prior approval of the Government, decide by an order in writing.

5. Strength of Home Guards.

[Section 9(b)] - The strength of each Unit of the Home Guards shall be such as may be fixed by the Government from time to time.

6. Enrolment form.

[Sections 8 and 9(b)] - The enrolment form of members shall be as given a appendix 'A'

7. Eligibility.

[Section 9(b)] - No person shall be enlisted as a member unless he -

(i)is a citizen of India, or a subject of Sikkim or of Nepal; and

(ii)bears a good moral character, which fact will be verified through the Sarpanch of the village or the Company Commander of Home Guards Unit I or Home Guards Unit II or local police.

8. Age-limit of members.

[Section 9(b)] - No person shall be enlisted as a member in the Home Guards unless he has attained the age of sixteen years and is below forty years:Provided that the age-limit prescribed above may be relaxed by the Commandant-General or the Gram Raksha Dal Chief, as the case may be, in suitable cases.

9. Medical fitness.

[Section 9(b)] - No person shall be enlisted in any unit of the Home Guards unless he is medically fit.

10. Preference to ex-soldiers and ex-policemen.

[Section 9(b)] - In enlisting members preference shall be given to trained ex-soldiers, ex-I.N.A. personnel, ex-policemen and National Cadet Corps trained personnel.

11. Employee Members.

[Section 9(b)] - Such Government employees or other employees as could be made available by their respensure employers in the case of emergency may be enrolled as supernumerary or regular members with the permission of the Head of the Office in the case of Government employees and the employer in the case of other employees.

12. Appointment of Gazetted Officers.

[Section 9(b)] - The appointment of Gazetted Officers shall be made by the Government.

13. Appointment of non-gazetted Officers and members.

[Section 9(b)] - All Non-gazetted officers as well as members shall be selected and appointed by a committee consisting of -

(i)District Magistrate or his representative;

(ii)The Senior Superintendent of Police, Superintendent of Police or his representative; and

(iii)District Commandant or District Organiser as the case may be.

Conditions of Service

14. Pay and allowance.

[Section 9(b)] - The Pay allowances (sic) any admissible to the members including Gazetted officers (sic) shall be such as may be determined by the Government from time to time.

15. Members to take oath of loyalty.

[Section 9(b)] - Every member on appointment and before receiving a certificate as provided hereinafter shall take a solemn oath or affirmation of loyalty in such form as may be specified by the Government in that behalf.

16. Members to receive certificate of appointment.

[Sections 9(b) and 9(c)] - (1) Every member shall on his appointment receive a certificate in the form in Appendix 'B' under the signatures of District Commandant or District Organizer, as the case may be, by virtue of which the person holding such certificate shall be vested with the powers, functions and privileges of a Police Officer.

(2)A certificate referred to in sub-rule (1) shall cease to have effect whenever the person named in it ceases for any reason to be a member, and on his ceasing to be a member such certificate shall be forthwith surrendered by him to an officer empowered by the District Commandant or District Organizer, as the case may be, to receive it.

17. Members not to resign without permission or notice.

[Section 9(b)] - No member shall resign unless -

(a)he has served for a minimum period of three years; and

(b)has given one month's notice of his intention to resign :

Provided that any member may, at any time, be allowed to resign by the Commandant-General or the Gram Raksha Dal Chief, as the case may be, for any cause which may be considered sufficient by either of them.

18. Discharge of members.

[Section 9(b)] - Any member may be discharged at any time by the authority which had appointed him when his services are no longer required.

19. Compensation for damages.

[Section 9(b)] - If a member suffers any damage to his person or property while under training or on duty, he shall be paid such compensation as may be determined by the Government, provided that such damage is not caused by his own negligence or wilful act or omission in contravention of any of the provisions of the Act or rules made thereunder or orders or directions issued by his superior officer.

20. Uniforms.

[Section 9(b)] - (1) A member shall, while on duty, wear such uniform as may be supplied to him by the Government, and in case it is not supplied then such uniforms as may be specified in that behalf by the Government.

(2)A member who for any reason ceases to be a member of the Home Guards, shall forthwith deliver to his Company Commander uniform supplied to him as member.

21. Arms and accoutrements.

[Section 9(b)] - (1) The Home Guards shall be armed with such arms, ammunition and accoutrements, as may from time to time, be directed by the Government.

(2)Any person who for any reason ceases to be a member of the Home Guards shall forthwith deliver up to his Company Commander or Supervisor all arms, ammunition and accoutrements issued to him as member.

22. Training.

[Sections 9(b) and (9(d)] - (1) Every member shall be required to undergo a preliminary course of training in drill, discipline, weapon training and special training of service he belongs to for such period as may be fixed by the Commandant-General in the case of Home Guards Unit I and the Gram Raksha Dal Chief in the case of Home Guards Unit II.

(2)Such members of the public as may offer themselves voluntarily may also be given training in drill, discipline and the use of weapons.

23. Functions of members.

[Section 9(b)] - Members may be called out to perform such functions in connection with the protection of persons and security of property or the public safety as may be assigned to them from time to time and in particular in :-

(a)helping the Police in village defence schemes in the border districts;

(b)patrolling and nakabandi;

(c)suppression of disturbance or serious crime;

(d)providing nucleus for emergency Relief Organization in important towns;

(e)the maintenance of essential services in important towns in emergency;

(f)providing relief in the event of natural calamity such as flood or fire;

(g)evacuation according to schemes; and

(h)rendering social service to the community.

24. Order calling out members.

[Sections 9(b) and 9(d)] - A calling out order may call out any member individually or may require any officer of the Home Guards subordinate to the authority giving the order to produce a specific number of members for duty or training at such place or places as the order may specify.

25. Authority for calling out for duty.

[Sections A, E, 9(a) and 9(d)] - The following officers shall have the authority of calling out members for duty :-

(a)The Commandant-General or the Gram Raksha Dal Chief or any other officer authorised by any of them in this behalf;

(b)The District Magistrate;

(c)The Superintendent of Police;

(d)Any Police Officer not below the rank of Station House Officer or Border Picket Commander in cases of emergency only for a period not exceeding ten days at a time :

Provided that in the case of officers specified in clause (d) a report of the action (sic) reasons (sic) made immediately by the officer concerned to the Superitendent of Police and the District Commander or the District Organizer as the case may be.Discipline

26. Obedience to orders.

[Section 9(d)] - A member, when called out for duty or training shall, at all times, obey orders and pay compliments to -

(a)all members of the Home Guards superior to him is rank; and

(b)all Police Officers senior to him in rank or rank corresponding to the member's rank.

27. Dismissal.

[Section 9(b)] - (1) Any member may, for misconduct or for absence from duty without sufficient cause, be dismissed from service :Provided that no order of dismissal shall be passed unless reasons of dismissal are recorded in writing and the member concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.

(2)The authority competent to pass an order of dismissal in the case of a Gazetted Officer shall be the Government and that in the case of a Non- gazetted Officer and other members, the Commandant-General or the Gram Raksha Dal Chief, as the case may be.

(3)An appeal against an order of dismissal passed by the Commandant General or Gram Raksha Dal Chief shall lie to the Government.

(4)the order of the Government passed under sub-rule (2) or sub-rule (3) shall be final and shall not be called in question in any proceedings whatsoever.

28. Summary powers of Commanders.

[Section 9(b)] - The nature of the punishments that may for good and sufficient cause, be imposed summarily, the members on whom such punishments may be imposed and the authorities empowered to impose them shall be as specified in Appendix 'C'.

29. Police Ranks of members of Home Guards.

[Section 9(c)] - For the purpose of discipline and paying compliments to various ranks in the Home Guards shall be equated with such police ranks as may be specified by the Government by an order issued in this behalf.

30. Delegation.

[Sections 8 and 9(d)] - The Commandant-General or the Gram Raksha Dal Chief, as the case may be, may delegate his powers under these rules, excepting the powers of discharge and dismissal, to any officer of his unit subject to such conditions as may be specified in the order.

31. Repeal.

- The Punjab Home Guards Rules, 1960, re-published vide Punjab Government Home Department Notification No. G.S.R.9P-A-8/47/S.9/6/dated 19th December, 1961, are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.Appendix 'A'(See rule 6)

(a)Enrolment Form

1. Name.

2. Father's name.

3. Home Address :-

(a)Village

(b)Post Office

(c)Police Station

(d)Railway Station

(e)District

4. Age.

5. Profession.

6. Academic qualifications.

7. Present occupation and where employed with complete address.

8. Whether convicted by any criminal court ?

9. Are you willing to be enrolled in the Home Guards Unit I or Home Guards Unit II ?

10. Are you prepared to serve when called for duty in case of Emergency ?

11. Have you ever served in I.A., I.N.A., I.T.F., Police, etc. ?

12. Are you a member of the Army Reserve Force ?

13. What is your hobby ?

14. Any other information you would like to give.

(b)Declaration of Acceptance for Enrolment

I, ________________, solemnly declare that the answers I have given to the questions in this form are true and that I am willing to fulfil the engagements made.SignatureCertified that the applicant understands and agrees to the conditions of enrolment.___________________________(Signature of Enrolling Officer)

(c)Form of Declaration

I, ______________, son of _____________________, resident of ___________________, do hereby solemnly declare, and affirm that as a member of the Punjab Home Guards to which I have volunteered after duly understanding the responsibilities and duties which its membership imposes upon me, I will honestly and faithfully discharge may duty without fear or favour irrespective of caste and creed._______________

(Signature)Address _____________________

Enrolment of _________ as_____ is approved.__________________________(Signature of Enrolling Officer)

(d)Medical Examination Report

1.	Enrolment number (Adv.)
2.	Name.
3.	Father's name.
4.	Address.
5.	Identification marks.
6.	Height ________	(i) on day of joining	(ii) on day of passing out
7.	Weight	"	"
8.	Chest measurements :
	(a) Normal	"	"
	(b) Expanded	"	"
9.	Eye-sight.
10.	Injection and vaccination.
11.	General remarks.

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