The Jharkhand homeguard amendment Act 2016

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Ipplll ;1[1,111 11' the Stare ofJharkhand

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He II enacted by the Lcg islauvc As ..embly of Jharkhand in the St.>:[) :-.e\el1'" Year of the
Repuhlic oj" llldi" <I~ fi)lh',,~.
I, "lion filk, extent and commencement :-
! lu-. . ct 1\ tIl be culled the .lluu k hund 11\'l11e(J rards (Amendm "111) '\ct, 20 I ()
) Ihhrlll extend 10 the II ho le o lthc Suue 01' lharkhand
, It sh.ill cnme into fllrl.'t: li'om the dale of Notification in the o lficia] Gazette.
Aruerulrncnt ufS\'l'liUII H(I) of the Jbnrkhund Horne Guards ACI, 2005 (Jharkhund Act, 03, lIHJ6J: _
rite section X{ I) or the Jharkhand I lornc Guards Act, 1005 [Jharkhand Act 03, 1006 as
:illlc~ntkd hy tilt: Jharkhand llomc Guards (amendmenr) Act 2012] II ill be substituted CIS f()llm"s:-
Subject IP any rules made ill thi-, behalf a l lome Guard shall be required (0 st'tve [he Stare
Ciovcrnmcnt hll pnlnd or!(HII· years (illcluding the period spent in training) and shall be liable to be called
1.)lIt 1;1{ dlll~ ill ml~ umc but not beyond the age otor) (Sixty) years.
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