The Jharkhand homeguard amendment Act 2012

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[JHARKHA DAI~T 16OF 2012]
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.\!~ ACT further to amend the s '{JQ 8(: I of the Jharkhand H
\\.:l .2(·0: (J iarkhand Act OJ, 2006 f aving l otification no
.2:5thJanuary ::006in its applicationtn me State(I Jharkhand.
Be i: eructed by the LegislativeAssembl ut'Jharkhand inthe Sixtyl1md. t::
ofthc Rcpubli.of India as follows'-
1. Short title, extent andcemmencernentt-
1 Act willbe calledthe JkhandHomeGuardsAct;2005 (Jharkhand
Act 03. lO(6) (JharkhandATI endment)A t, 2012.
It shallextend to the whole {)~'lht:Stareof Jharkhand.
. l ltshall come into for . frc It the date of Notification in the official
Gazette,
") \.11 nrlment of Section 8(1) of 1(' Jharkhand Home Guards Act, 20115
(Jhar band Act 03t 2 06 :.
TheSection 8(1) of the Jharkhand HomeGuards Act, 200; (Jharkhand
At OJ,2006) willbe Substitutedas follows:-
Snbjee:to anyrules made in tnisbebalfa HomeGmid shall be required
10 serve the State Government for perioI vi'four years (includingthe period
spentin training)and shall be Labh tobe calledout for duty t anytime butnot
beyond th.!!age of 53 (fifty eight) \e rs. "
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