1947 : East Pb. Act VIII] goume GUARDS 113 'THE EAST PUNJAB HOME GU
ACT, 1947. ARDS
EasT PUNJAB Acr No. VIII OF 1947, Received the assent of His Excellency the G [ East Punjab on the 4th Decem'ber,y194e7, azz':r:vna';r fir?vft published in the East Punjab Government Gazette (Extraordinary) of the 8th December 1947.]
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1947 .. | VII | The Punjab Home Amended in part by East Punjab Guards Act, 1947 Act XXXT of 1949
Amended in part by the Adaptation
of Laws Order, 1950
Extended to the territories which
immediately before the 1st Novem-
ber, 1956, were Comprised in the
State of Patiala and East Punjab
State Union, by Punjab Act No. 13
of 19583,
Amended by Punjab Act No. 42 of
1960+
Amended by the Punjab Re-organisa-
tion (Chandigarh) (Adaptation of
Laws on State and Concurrent
Subjects) Order, 1968
i
ment
For Statement of Objects and Reasons, see East P unjab Gm;ir: ent
Gazette rdinary) 50
; for proceedings in the Assembly,
b lz'o'lgflii'gmfegislafiv)e' T B Debates, Volume I 1947, pages 17819 and
. ernment *For Statement of Objects and Reasous, see East Fur s soamly, see Gazette, i 1098 ; for proceedings in
" Pinjab. Teguiat" Asotnbly Debates, 1943, Volume 1V, pages (G202 E *For statement of objects and Re
asons, se¢ Punjab GO
(Extraordinary), 1958, page S46K.
:
"For Statement of Objects and Reasons, Etrsordinaryy, '1960, pago To%6. vernment Gazette
see Punjab Governm
ent Gazette,
1
14 HoMe GUARDS 1947 - Enst Pb, 4o, vm] — Xnflt—t; E&Zfi; Emsntitution of —l[p\""la\bfi\ Guards. Omy
It is hereby enacted as
follows :—
itle, g lled 1 . St s vt (1) This Act may be called the '[Punjay py ment. Guards] Act, 1947.
(2) 1t extends to the whole of the 2[Union terl'itory Chandigarh.] .
of A3 Itgshall come into force at once. Cansttuton of 2. The 3[Central Government] may for any ar, of Cundigath . constitute a body to be called the '[Union territory o Home Guards. Chandigarh] 3[Home Guards] the members of which sy discharge such functionsin relation to the protectioy of
persons, the secutity of property or the public safety 5
may be assigned to them 1n accordance with the provisiopg
of this Act and the rules made thereunder.
Aempene™ of 3. The3Central Government] may appoint a
members of the *[union Territory of Ghandigarh] 3[Home
Guards] so many persons who are fit and willing to serve
as such, as the ¥[Central Government] may see fit to
appoint and may appoint any such member to any office
of command in the ¢[Union territory of Chandigarh
*[Home Guards)].
Gemgers™ ¢ 4. The ®[Central Government] in any area may at
any time call out a member of the 4[Union territory of
Chandigarh] S[Home Guards] for training or to discharge
any of the functions assigned to the [Union territoty of
Chandigarh] ?[Home Guards] in accordance with the
provisions of this Act and the rules made thereunder.
Powers, protection 5, (]) A member of the [ Unj i f Chandi- 4 : nion territory ol andcontol garh] S[Home Guards] when [called out und%r section 4 shall have the same powers, privileges and protection a5
an officer of police appoj he time being in forcg. ppointed under any law for t
1. Substi CBat P o amab At No s l;?sl!ltg%ed for the words "Bast Punjab Voluntoor Corps" by Punjab A¢
2. Substituted for the words "Sv r j j isation L2 ) tate of Punjab™ b Re-orgals (Chandigarh) (Adaptation of Laws on State ansn&!:xcu?!e;l:cssl%s) Order, 1968 3. Substituted for the words "State Government" by fbid.
"Punjab™ by ipid,
"Voluntear Corps" by Punjab Act No. 42 of
4. Substitated for the words 19 63.' Substituted for the words
2
HOME GUARDS 1947 : East Pb. Act 1X] 1 . 15
(2) No prosecution shall be jnsti . e i mem%ef oif the [Union territory of llggggfl?d s a Guzr nsg . n hl}:;ipect of anything done or E?rh] {iFlome be %er e?(ce T in the discharge of his fur}::fiportmg - member, pt with the previous sancti he S Ceh Govzrr'xrrfient]. on of t 3{Central
2[Hon.xe 5&?&2}' evl;,shgf the ![Union territory of Chandigarh] Control by
offce '[Home Gards] wh ?of?éle(sihgfit bunder section 4 dixgectlgl o Pl Tore. ™
the otfficers of such forqe,' in sucherr?:rslfér t;xgdcv:ntrol o
extent as may be prescribed by rules made underosegtl;gill
7. (DIf : . ] Home. Suaeds bing et out il stond without sufficient excuse neglects or re;'l et ; > use ?rdeg or to discharge his functions as a nsfitgfl;t;e;;)fm:gt@x [Union territory of Chandigarh] ?[Home Guards] or to obey any lawful or@er or direction given to him for the performance of his duties, he shall, on conviction by a competent Court, be punishable with *[simple imprisonment for a term which may extend to three montls or with fine which may extend to one hundred rupees or with both]. 5[(2) An offence under this Act shall be cognizable].
8. The 3[Central Government] may by notification Delegation of
and subject to any conditions which may be specified "™ delegate its fuctions under sections 2, 3 or 4 to any perso n
or body of persons.
9, "The 3[Central Government] may
make 'rules Rules.
consistent with this Act— .
(a) providing for the exercise of co ntrol by officers
of the police force over member s of the I[Union
territory of Chandigarh]
2[Home Guards]
when acting directly in aid of the police force ;
(b) regulating_the organisati on, appointment, con- ditions of service, dut ies, discipline, arms, ac-
and clothing of members of the
of Chandigarh] 2[
Home
anner in which they
may
T Substitated for the word ~Punjab"
b:
garh) (Adaptation of Laws on Sta logo2 Substituted for the words
3 Substit rds "State Government"'
5
(Chandigarh) l(xéea':){g:i:;}x:eo}viaws o n State and Concurrent S'abjfg's%igyrd f—unpgs by
Punh. Substituted for the words "fi ne which may b extendo
Unigh Adt No. 42 of 1960.
_—
6 For Ru'i'é "s,;? East Punjab Government Gazette (E'";Ia—fi;,lrggg;. ® dated December, 1947, ~pages 121—123 Notification ~No - 1013- AT105 e July,
3th Decomber," oS A Rtion. No
. 3884H-S0/1/2650 by the Punjab Re organisatio n
3
116 [1947 : East Pb. Act HOME GUARpg
conferring on members of the 1 Unio < of Chandigarh] {Home Guar o a c:
:loterrito
their office any powers, other than Pl v or judicial powers, exercisable by ap 8iste, under any law for the time being in ?'(1)115" Cé,?rsga.} .. S ang
(d) generally for giving cffect to the — this Act. p OVisi
op,
Repzal of Ordinan- 10. The East Punjab National Vo]unt ce No. 10 of 1947, Ordinance, 1947, is hereby repealed. eer Corgy ! Substituted for the word "Punjab" by the Pu jab isati garh) (Adaptation of Laws on State and Concurrent ngbjec]}s% gl;gdaer;u?ggg (Chang;, * Substituted for the words . "Volunteer Corps"
1260 by Punjab Act No. 44
4