The Jharkhand Home Guards Act, 2005

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7 'l'Illt JIIAI{I(IIAND IIOMI'I CU.,\ll.DS ACT,2005
IJIlAnKrt^Nr) ACr, 03, 20061
Whcreas it is cxpcdie lll. lo provide a voluutct:r or6.anization to :,crvc us an au:<iliary ttl llrc policc ruttl
assilrt itt rtraittlaitritrg intem:d security, assist 0rc commrrlLity in nny kind r-r e emergcncy-u air raid, a lile, a
Ilootl, iurcpidr:rlic ruuJ so r:n, olgaurisc hu.rc:tiorurl rutil to prr:iviclc essentiirl s;elviccs such ast trtolor triuls]lod.
l)io,)eer irrrd ())girlccr gr'oul)s. [i[c b|igatlc:;, rrur:;ir rg tncl fiLs't aicl, opcratittn 0f wrtr:r ancl po,,r'cl srr PPly i:t
sccliolts;ol'tllc s{)ciety, parlicipalc insocio-cconon ric irn I vvclfirrc activities stu rx adult r:ducation,lici th
attd lrygicttc, tlcvcloPr rcnt.irl sclrcn r,:s ru rcl :;ur:lt otllLrl. lilsks il:r trr: r ltcrrre,.l us.: ful. lrrlr tlrc consiitLttiolr ol'
thc Jhar lllrantl litalc I I()ll(: (i uards lbl all.;rt:srir I purPor;(:s is thc lcr rilcn.rcnt o l'this Ac:1.
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UD IT BNACTIiD BY'ilIE LEGISLATTIR.O OT'TIIE STA'I'E OI."IIIAIIJilIANT) IN, 
I, I III FIT.].Y SXTTI },IiAR oF TIIE RIiPUBLIC o,tr tND I A A s IIo Llows-
L ljhort titlc, cxtcnl aud commenccutent-
( I ) This Act may be called the Jharkland I]ome Guards Acr, 2005.
{2) It extends to the whole ofthe StaleofJharl< rantl.
(3 ) Tlrc Strtc Govenxrtent tnay, fiom tirle to tin:e, by notificarion dilcct. t.lrat any of lle provisions
ofthis Act shall come irt(o force in any loca[ area on suclr dalc as rnay be spet:ihed in thc
ruotification and may likewiso canceJ ormidily sucl r noti{icarionl;.
2"' Dcfinitions--ln ttris Act,,r ess tliere is ariything r.epugna,t i, rhe subjecr or corrtext,-
(a) "Home Gu,lrd" mea's a person wrro is enrolrld as sucrr ,nder this r\ct.(b) "prcscribed" mearx presJribed by mles frarred under tlris Act.
3. Consti(ution of Ifomc Guards-
(l ) Thc State Goverrunent sh,rll condi(ute in such marmcr as may bc prcscribcd lbl cach of the
iucasspecif;edinanotificationrndersub-section(3)ofsr:ctiorT1,FlorneGuardswhoshalldischargestch
fLurctiorts in rr:lation to tfic proteclioin ofpcrsons icicctxity of prcperl),ofpuririo sarcty inan),area within
tttc li{atc o[.1]rarfthatd ns lnav lrassigncd to lhenr irr ac,:oldanco with thc provisioru oftlris Ar:t autl thclulcs lrr;r,lc thcrc undcr.
(2) fllc I Iorne Gtrards in the State ol Jhirthud shall, for the purposcs of this Act. bc dceurerl lo
be a single force artd tlte mentbers thereofshall be fomlrlly crrrollecl and such force shall consist of suclrntrmlrr lrfoflicers and rren, and Lheir qualilications and,;oirditions oft-airurg and service slrall bc such as
prescribul.
(3) A I'lorne Gtrard shall on enrolnrent, make a declaration in tlre form specifie<j in the First
Schcdulc ard receive a certificale ofenrohncnt in the fc nn specified in the Second Schedule, undcr the
scal zutd signahue ofPrescribed authority by vittue of which iho person holdinl; such ccrlificate shall bc'vestctl with lhc powers and privileges ofa I-Iome Cuatrl
4' Cnlling out Ilomc Guarris-'Ihe Dcputy Commi:sioner having jurisdiction over any area in which
this Act is in lbrcemay, by an ordcr marle in such marrnc: as may be piescribcd, call out:ury I"Iome Gu;rrd
forllre discharge of a-ny duty assigned to the Home Guard in ac"oialce with the provisions ofthis Act
rurrl the rtrles matltt lhcrcunder.
5' Control by officers of Policc Forcc-A Hornc Gt ar cl when called oul lrnder seclion4 in auxiliary
lo thc police force, shal I be under the coutrol and.supetintcndence erf the t-rfficers oft]re police loncc in such
nranncr nnd (b such cxtent as may !;e prescribcd.
0. l'orvcrnnd;lroltctioilrofllotneGunrrls-
(l) Sub.lccl to theprovisions of thisAct a.ntl tlrc rulcs nraclc there unrlcr, a llorrre Guard rvherr
callt-rd out uttder scc.tion-4 in auxiliary to the police lbrcc slralll have the sanre porvcls, privitegcs anrl
l)r()[c(1ion as all ofliccr ofpolicc apiroir:tcd undel ar./ cr actn]cnt lor tlre tinrr: b<ring in ftrrcc.
(2) )'lo proseculion shall bc instituiccl agairrsr a IIornc (lrrarrl ilr r<:s1rr:cl olan),thir)g donc or
llttr 1;ortittg to bc donc by litnr in tlte tlischnt'gc oi his d'rry as u Iiorrrr: (l rrin tl. ,:,,,u"pi \\,iih thc pr'j'.,iirr!.i
sill'l'rti'.rlr of thc [)cputy Comnrissiorrerfl)istriet lvlalri.ilr'; lc lraving.irrr i:;tlicl.iion ,:rvcr !lrc alrl irr rvh ich lht-
llitrrrr'( irrirrrl h;ts lrcclr rai.;ctl.
7. Conlrol rtvct'l[ottrc(Juarrls-. l'lrc1y:nt:rirl sr,rgt,: r'inlcrrticnt:c, r]ilct:liorr irrrtl r:nrrllol ol tlrc llolnt:
( irt;lr.lrr ctlrtstittt tcd Ibr arry at ca, slrall lrc cxcx: i:;cd bv hc [)cprr11,Cou]r)ri:;si,),tct/l)istricl I\4;r1:i:;rrirlt:
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iirKqrrg rlqa sRlrt[$ti, Etl"m 2s lr'Iflt, 200(,
assisted by thc Districl Con HorneguEds havffiJ*iiaictloi,, ovcr the area iin which thc L lotttc
Cuar(ls have be en raiscd. The District Col|rnanclant LIome Guards will execute above fesPonsllrl llllcs
urder the supervision ol'prescribcd authority for specific putpose n6cr thc general supervisiorl o I lhc
Comnanclant Genelal, I{otnc gualds of re State.
B. l'criod ofservicc llrd discltargc
( l) subject to al)y lxlcs rnadc it.r this l-rehalf, a l lcrrne Guard sllall be retluil cd to sct-vc thc statc
covcrrlnenl lbra per.ioclof foLu yeals (includi-rjg tle perioclspenl in lrainin6) and slratl l]c liahle to bc callcd
out fol duty at any tiure but not beyond tl're age o1'54 (fifty four') year
{2) Every Horne (iuar.d s'ha1 be entitled 1o 
'eceive 
his Jiscl'rarge ftom thc I lorno Ctra'ds on thc
expiralion of t}c pcriod specilied in sub-seotion (1); but any sucll person nray before.he becomes so
cniitl"d be dischargcd by zuch au0rority and subject to such conditions as rnay bc prcscribcd'
(3) n llomc Guard shall, within tcn days othis ctischargc undct stth-scctiol(2), suflcnder thc
certificate oferuoln)ent granted to hirn under sub-sec.tion (3) oiscctiion-3 to the olhcc ofthe District
Conrmanda-rrl of l-lornc Cururls.
). Pcnrl{icl--
(l) lf nHome(luard-
(a)failstcrreportlrimselfwhcnca1le<Iout1brdu[under.sec1ion-4,or
(b) wilhout suflicient excuse neglects ol'reluscs 10 obcy arly lawfitl c;:dcror dirrcction givcn
to him lor the perlo-.r*." o{ hi. dutics ol lails to discharge his trurctiions as a tnt:rttbcr
of the I lome Guards while on duty, oL '
(c) tleserls his duty, or
(d) ii guilty ofcowardicc or ofler.s any unw:ur.iurtaltle personal viole'ce to any person i,lis
custotly.
k) f;rils within len clays to sun.euder his r:erli ficate ofemol.orent granrri urtder sulrsection(3)
of scctiol-3,5e shall on conviction be Jrursihablc wi[r imprisonment lor a te n which
uray c,rlcnd to tlrrec monlhs or rvi r fincwhichmay extencl to lrve l-runbclred rupees or
rtitlr b,rtlr.
(2) An oflbncc punishabls rurder sub-section( I ) sihall bc cogrizablc'
I0. Uniforurs-A I lor.lc Cuar d shall wecu such unifonn as may be prcscribcti.
11. l-Ioiuc Gunrd lo bc n public scrvant--A Ilorrrr: Girarcl acting iu the disdrarge of his fturctioir.rs
under Iiis Acts shall be dccmecl to be apublic servant within lhenreaning of socti<rin-21 of drc ]ndian Penal
Code (XLV of 1860).
12. Powcr to mrke rrrlcs--
(I) T hc Statc Govcnlnent may, subjt:ct to th,: cc,ntlition olprcvi<.rus pul.rlicalion, tni <erulcs lbt
carrving out re pul)oses ofthis Act.
(2) Ln p:rticultu a-qd without prcjudice to the geneltrlity of the ibregoinp.llow.ers, such rules t.uay
pl.c,vi,Je foror iegulal,:r alll ol any ol'the lirllou,irp, rnatlers nturcly:--
(.r) all tlattcls rvhich ue t cquircd by this .Ao( to be prcscl ibetl,
(b) l[<: or lliuiza(iop, ap41r; inlr-ne rrt qrralilic;itiol rs, conr]itiotl; tll sc tlic:c, li.rtrt{irlns, dislciPlillc.
iut lrs ijccouucllcltis, clotlirLg:utl rr:ifitmr ol'tlic I tot't'ti: (-it ta trls at ttl thc nratlttcr itr wlr ir:lr
tlr,,:1, r rray bc callcd out fbl scr-r icc ol t r:quir',:d lo uttrlc rgc' h air ring. iur,:l
(.) llrr- c>lcrcisc by a I'lonlr Cuarrl of iluy o I'lhc pou e r:; c rct cisa)lc tlll(l(:l sco(ioll-( '.
13. litalrrlirrg or rlr:r.s-. l lre L]omtl-Ianrlextt (-icilcrill Dl'th.c IluurcCua[tls rtta-'/, ltorv.:'rct. isl;rtc slatltitttl'.
ortict's. rtn su[ticcts 11oi,cr ttittg day' to da)' aclttl itti:;lt:ttil rl o I'Llrc I lot ttc (-itr;urls li.rr cc '
Hrcerss rcrz (w+inrrnr), gqtm 2s ii-.]Ei], 2006
14. Savings--
A-ny action takr:n irl exercise ofthe porvers r:onfetred by or under the,,Bihat IJontc cjuards A,,:t.1947" in the liglrt ofscction 84 ofthe Bihar Ileorganisa tion Act,2000, shall u a""."a, o. iirt,i, A"r o,"..illorce on the date on which such thing was done or ar:tion takcn_
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