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State of Assam - Section

Section 5 in Assam Home Guards Act, 1947

5. Appointment of officers.

(1)The Commandant General shall be appointed by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.].
(2)The appointment of any Home Guards to an office of command subordinate to that of the Commandant General shall be made in such manner as may be prescribed.