Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA HOME GUARDS RULES, 1963 CONTENTS 1. Title 2. Definitions 3. Appointment of Member of Home Guards 4. Application for appointment 5. Home Guards Selection Committee 6. Pledge 7. Certificate 8. Term of Office 9. Limit of age for a member of the Home Guards 1 0 . Conditions subject to which power of discharge may be exercised 11. Resignation 12. Organisation 13. Powers of the Commandant General and Commandants 14. Discipline 1 4 A . Procedure for taking disciplinary action against the Commandant General or the Commandants 14B. Suspension of any member of Home Guards pending enquiry or criminal prosecution 15. Uniforms, accoutrements, etc. 16. Training 17. Functions and duties 18. Allowances 19. Compensation 20. Motorised Unit 21. Repeal SCHEDULE 1 :- The Scale, period of supply of clothing articles, etc., issued to the Home Guards and Officers SCHEDULE 2 :- Specifications of Home Guards Shirts Trousers and Beret Caps SCHEDULE 3 :- Badges of Rank SCHEDULE 4 :- BADGES OF RANK (OFFICERS) SCHEDULE 5 :- List of Diseases KARNATAKA HOME GUARDS RULES, 1963 In exercise of the powers conferred by Section 12 of the Karnataka Home Guards Act, 1962 (Karnataka Act 35 of 1962), the Government of Karnataka hereby makes the following rules. 1. Title :- These rules may be called the Karnataka Home Guards Rules,1963. 2. Definitions :- In these rules, unless the context otherwise requires. (1) "Commandant" means a Commandant of Home Guards appointed under sub-section (2) of Section 3; (2) "Commandant General" means the Commandant General appointed under sub-section (3) of Section 3; (3) "Form" means a Form appended to these rules; (4) "Act" means the Karnataka Home Guards Act, 1962; (5) "Section" means a Section of the Act; (6) "Home Guards" means the Home Guards constituted under sub- section (1) of Section 3; (7) "Member of Home Guards" means a member appointed under Section 4. 1 [(8) "Schedule" means the Schedule to these rules.] 1. Clause (8) inserted by GSR 179, dated 1-5-1970, w.e.f. 25-6- 1970. 3. Appointment of Member of Home Guards :- No person shall be appointed as a member of the Home Guards. 1 [(a) unless he makes a declaration in Form 'D'; (b) unless he makes and subscribes in the presence of the Commandant or an Officer authorised by him a pledge in Form 'B'; (c) unless he has attained the age of twenty years and he has not completed the age of fifty years; (d) unless he has passed at least the fourth standard examination in any language; and (e) unless he has been medically examined in accordance with the directions of the Commandant General and is in the opinion of the Commandant physically fit:] Provided that the State Government may by order published in the Official Gazette direct that in respect of any area the conditions regarding age and the educational qualification for appointment as a member of the Home Guards shall be such as it may specify in such order. 1. Clauses (a) to (e) substituted for clauses (a) to (c) by GSR 80, dated 30-1-1967. 4. Application for appointment :- A person desiring to be appointed as a member of the Home Guards shall make an application in Form 'A'. 5. Home Guards Selection Committee :- (1) The State Government shall appoint a Committee to be called the "Home Guards Selection Committee" for each of the areas for which the Home Guards are constituted under the Act. (2) The Home Guards Selection Committee shall consist of such members as may be nominated by the State Government. (3) It shall be the duty of the Home Guards Selection Committee to 1 [advise] the Commandant in the selection of candidates for appointment as members of the Home Guards. 1. Substituted for the word "advice" by GSR 80, dated 30-1-1967. 6. Pledge :- 1 [x x x x x.] 1. Rule 6 omitted by GSR 80, dated 30-1-1967. 7. Certificate :- Every person appointed as a member of the Home Guards shall receive a certificate of appointment in Form 'C' which shall be issued by the Commandant General or a Commandant. 8. Term of Office :- The term of office of a member of the Home Guards shall be three years: Provided that if any such member is found to be medically unfit to continue as a member of Home Guards, his appointment may be terminated before the expiry of the term of office: Provided further that a member of the Home Guards shall after the expiry of his term be eligible for reappointment: Provided also that the services of a member of the Home Guards may be terminated at any time by the Commandant or the Commandant General, as the case may be, after giving one month's notice. 9. Limit of age for a member of the Home Guards :- A member of the Home Guards may continue to be such member until he attains the age of 55 years: Provided that the Commandant General may relax the age limit in suitable cases. 10. Conditions subject to which power of discharge may be exercised :- N o member of the Home Guards shall be discharged under subsection (3) of Section 9 unless the Commandant or the Commandant General, as the case may be, is satisfied that such member has committed an act detrimental to the good order, welfare or discipline of the Home Guards Organisation. 11. Resignation :- A member of the Home Guards may resign his office by an application in writing addressed to the Commandant: Provided that such resignation shall not take effect unless the Commandant General or the Commandant accepts the same after being satisfied that there are good and sufficient reasons for the same. 12. Organisation :- 1 [(1) In addition to the Commandant General, the Home Guards constituted for each area shall consist of a Commandant, a Second- in-Command, an Adjutant, Senior Divisional Commanders, such staff officers as the Commandant may consider necessary, 2[Divisional Commanders], Company Commanders, Senior Platoon Commanders, Platoon Commanders, Sergeant Majors, Quarter Master Sergeants, Platoon Sergeant, Section Leaders, Assistant Section Leaders 3[and Home Guards.] (2) The several ranks and strength of Home Guards shall be as follows. (a) Section: A section which is the smallest Unit in the Organisation will comprise of 12 Home Guards, 4[one Assistant Section Leader] and 1 Section Leader; (b) Platoon: A Platoon will consist of three sections under the command of a Platoon Commander assisted by a Platoon Sergeant; (c) Company: A company will comprise 3 Platoons under the command of a company commander assisted by a Senior Platoon Commander, a Sergeant Major and a Quarter-Master Sergeant; (d) Division: A division will comprise 3 companies under the command of a Divisional Commander; (e) Other functionaries: The Commandant of each area shall be assisted by a Second-in-Command, an Adjutant, Senior Divisional Commanders and such Staff Officers as the Commandant may consider necessary. 5 [(3)] Where the strength is less than a Platoon, the Platoon Commander will function as Officer Commanding of the Unit. 6 [(a) Where the strength is more than a Platoon, the Senior Platoon Commander will function as Officer-Commanding of the Unit. (b) Where the strength is more than 2 Platoons and less than a company, the Company Commander will function as Officer Commanding of the Unit. (c) Where the strength exceeds 1 company but is less than 3 companies, the Divisional Commander will function as Officer Commanding of the Unit. (d) Where the strength exceeds 3 companies, the Senior Divisional Commander will function as Officer-Commanding of the Unit and will function directly under the Commandant.] 1. Rule 12 substituted by GSR 179, dated 1-5-1970, w.e.f. 25-6- 1970. 2. Substituted for the words "Division Commanders" by GSR 319, dated 1-10-1971, w.e.f. 21-10-1971. 3. Substituted for the words "and Sections" by GSR 319, dated 1- 10-1971, w.e.f. 21-10-1971. 4. Substituted for the figure and words "2 Assistant Section Leaders" by GSR 319, dated 1-10-1971, w.e.f. 21-10-1971. 5. Substituted for the word, brackets and figure "Explanation (1)" by GSR 319, dated 1-10-1971, w.e.f. 21-10-1971. 6. Clauses (2), (3), (4) and (5) relettered as clauses (a), (b), (c) and (d) by GSR 319, dated 1-10-1971, w.e.f. 21-10-1971. 13. Powers of the Commandant General and Commandants :- (1) The Commandant General shall exercise general supervision and control over the working of all commandants in the State and Coordinate the work of the Home Guards all over the State. He shall be directly responsible to the State Government for the efficient working, discipline, administration and training of the organisation. (2) Subject to the supervision and control of the Commandant General, each Commandant shall exercise supervision and control over the working of the Home Guards under his command. He shall be responsible to the Commandant General and the State Government for the efficient working, discipline, administration and training of the Home Guards under his command. (3) Subject to the supervision and control of the Commandant General and the Commandant, any officer of, the Home Guards authorised by the commandant in this behalf may exercise the powers conferred by Section 5 on the Commandant in such circumstances as the Commandant may specify. 14. Discipline :- (1) A member of the Home Guards shall obey every order of his superior officer. (2) for the purpose of administration and discipline, the members of the Home Guards shall be under the control of their own officers: Provided that if a contingent of Home Guards is acting in conjunction with the ordinary Police force, the Senior Officer of such contingent present shall be under the immediate control and subject to the directions of the senior officer of such Police Force present not below the rank of an Inspector in Bangalore City and not below the rank of a Sub-Inspector elsewhere. 14A. Procedure for taking disciplinary action against the Commandant General or the Commandants :- 1 [(1) A Commandant General who is a member of the Indian Police Service, shall be governed by the provisions of the All India Services (Discipline and Appeal Rules, 1957, for purposes of any disciplinary proceedings against him. (2) No order imposing on a Commandant, other than a member of the Indian Police Service, any penalty specified in Section 11 shall be passed (3) The State Government or any authority empowered by it in this behalf (hereinafter in this rule referred to as 'specially empowered authority') shall frame definite charges on the basis of the allegations on which the inquiry is proposed to be held. Such charges, together with a statement of the allegations on which they are based, shall be communicated in writing to the Commandant and he shall be required to submit, within such time as may be specified by the State Government or the specially empowered authority, a written statement of his defence and also to state whether he desires to be heard in person. (4) The Commandant shall, for the purpose of preparing his defence, be permitted to inspect and take extracts from such official records as he may specify, provided that such permission may be refused if, for reasons to be recorded in writing, in the opinion of the State Government or specially empowered authority such records are not relevant for the purpose or it is against the public interest to allow him access thereto. (5) On receipt of the written statement of defence, or if no such statement is received within the time specified, the State Government or specially empowered authority may inquire into such of the charges as are not admitted. (6) The State Government or specially empowered authority, as the case may be, may nominate any officer to present the case in support of the charges before the authority inquiring into the charges (hereinafter referred to as the Inquiring Authority). The Commandant may present his case with the assistance of any person approved by the State Government or specially empowered authority, but may not engage a legal practitioner for the purpose. (7) The Inquiring Authority shall, in the course of the inquiry consider such documentary evidence and take such oral evidence as may be relevant or material in regard to the charges. The Commandant shall be entitled to cross-examine witnesses examined in support of the charges and to give evidence in person and to examine witnesses in his behalf. The officer presenting the case in support of the charges shall be entitled to cross-examine the Commandant and the witnesses examined in his defence. If the Inquiring Authority declines to examine any witness on the ground that his evidence is not relevant or material it shall record its reasons in writing. (8) At the conclusion of the inquiry the Inquiring Authority shall prepare a report of the inquiry and record its findings on each of the charges together with the reasons therefor. If, in the opinion of such authority, the proceedings of the inquiry establish charges different from those originally framed, it may record findings on such charges provided that findings on such charges shall not be recorded unless the Commandant has admitted the facts constituting them or has had an opportunity of defending himself against them. (9) The record of the inquiry shall include. (i) the charges framed against the Commandant and the statement of allegations furnished to him under sub-rule (3); (ii) his written statement of defence, if any; (iii) the oral evidence taken in the course of the inquiry; (iv) the documentary evidence considered in the course of the inquiry; (v) the orders, if any, made by the State Government, specially empowered authority and the Inquiring Authority in regard to the inquiry; and (vi) a report setting out the findings on each charge and the reasons therefor. (10) The State Government or specially empowered authority shall, if it is not the Inquiring Authority, consider the record of the inquiry and record its findings on each charge, either agreeing or not agreeing with the findings of the Inquiring Authority and in the case of disagreement, recording its reasons therefor. (11) If the State Government, having regard to the findings on the charges is of the opinion that any of the penalties specified in Section 11 should be imposed, it shall. (a) furnish to the Commandant a copy of the report of the Inquiring Authority and where the State Government or the specially empowered authority is not the Inquiring Authority a statement of its finding together with brief reasons for disagreement, if any, with the findings of the Inquiring Authority; and (b) give him a notice stating the action proposed to be taken against him and calling upon him to submit within a specified time such representation as he may wish to make against the proposed action. Provided that such representation shall be based only on the evidence adduced during the enquiry. (12) The State Government shall consider the representation, if any, made by the Commandant as aforesaid and determine what penalty, if any, should be imposed on the Commandant and pass appropriate orders on the case. (13) Orders passed by the State Government shall be communicated to the Commandant who shall also be supplied with a copy of the report of the Inquiring Authority and where the State Government or the specially empowered authority is not the Inquiring Authority, a statement of its findings together with brief reasons for disagreement, if any, with the findings of the Inquiring Authority, unless they have already been supplied to him. 1. Rules 14-A and 14-B inserted by GSR 179, dated 1-5-1970, w.e.f. 25-6-1970. 14B. Suspension of any member of Home Guards pending enquiry or criminal prosecution :- (1) The Commandant General or the Commandant may place a member of Home Guards under suspension. (a) where a disciplinary proceeding against him is contemplated or is pending; (b) where a case against him in respect of any criminal offence is under investigation or trial; provided that where an order of suspension is made by the Commandant he shall forthwith report to the Commandant General the Circumstances in which the order was made. (2) A member of the Home Guards who is detained in custody whether on a criminal charge or otherwise for a period exceeding 48 hours shall be deemed to have been suspended with effect from the date of detention and shall remain under suspension until further orders. (3) An order of suspension made or deemed to have been made under this rule may, at any time, be revoked by an authority which made or is deemed to have made the order.] 15. Uniforms, accoutrements, etc. :- 1 [(1)] A member of the Home Guards shall, while on duty, wear the uniform supplied to him. He may also carry a rifle or a revolver or any other weapon, authorised by the State Government from time to time. 2 [(2) The Uniform to be worn by a member of the Home Guards shall be as specified in Schedules I and II provided that the Police Officers and Army Officers on deputation may continue to wear the uniform prescribed for their respective ranks in their respective departments. (3) The badges of rank, Unit and car flags, efficiency badge and allied insignia for the Home Guards shall be as specified in Schedules III and IV. (4) (i) After the completion of an initial training for a period of three months, every member of the Home Guards shall be issued the prescribed uniform, provided that no such training is required in the case of ex-service or ex-police or N.C.C. trained personnel. (ii) Persons requiring uniform of abnormal sizes will be issued necessary cloth to enable them to get the uniform stitched to their size at the cost of Government. (5) Any member who fails to return any of the articles specified in Section 8 shall be liable to pay the cost of the articles not returned as fixed by the Commandant General at his discretion. (6) (i) Subject to the approval of the Commandant General, the Commandant shall for each area appoint a board called the "Condemnation Board" consisting of three Senior Officers of the District Headquarters Unit. (ii) All clothing certified as unserviceable by the Condemnation Board shall be withdrawn from members and sold by public auction held under the supervision of the Commandant and the amount so realised shall be credited to the Government. (iii) All metallic articles certified by the Condemnation Board as condemned shall be collected at the District Headquarters, reduced to scrap and sold in public auction. Provided that no such articles which have not lasted for the full prescribed period and are more than Rs. 100 in value shall be sold without the previous sanction of the Commandant General. (iv) 3 [Clothing of members] of the Home Guards who die or who are removed on account of the diseases specified in Schedule V shall be treated as condemned and burnt by the Commandant who will record a certificate to that effect.] 1. Rule 15 renumbered as sub-section (1) thereof by GSR 179, dated 1-5-1970, w.e.f. 25-6-1970. 2. Sub-rules (2) to (6) inserted by GSR 179, dated 1-5-1970, w.e.f. 25-6-1970. 3. Substituted for the words "Clothing members" by GSR 319, dated 1-10-1971, w.e.f. 21-10-1971. 16. Training :- The Members of the Home Guards shall undergo such course of training as may be 1 [specified] by the Commandant General from time to time and at such places as may be fixed by the Commandant from time to time. 1. Substituted for the word "prescribed" by GSR 80, dated 30-1- 1967. 17. Functions and duties :- (1) The functions and duties of members of the Home Guards shall ordinarily consist of. (a) guarding of public buildings; (b) patrolling for the purpose of prevention of crime, and enforcement of such regulations and orders made under the Police Acts in force in the respective areas of the State or any other law for the time being in force as it would be the duty of a Police Officer to enforce under the said Acts or Law; (c) assisting the ordinary Police Force in enforcing the provisions of the Karnataka Prohibition Act, 1961, when the members of the Home Guards are appointed as Prohibition Officers under the said Act; (d) performing such other duties as may be assigned to them from time to time by the State Government or the Commandant General. 1 [(2) A member of the Home Guards constituted for any area shall be liable. (a) to serve in any other area of the State; (b) in any emergency to be called out on duty, at any time and for any period and in any part of the State of Karnataka; and (c) to be required to serve for a period of three years in, the Home Guards unless he is allowed to resign in accordance with these rules.] 1. Sub-rule (2) substituted by GSR 80, dated 30-1-1967. 18. Allowances :- 1 [(1) To cover out of pocket expenses in connection with their movements at Headquarters for supervision of parades and attending to official duties, the Commandants shall be paid a conveyance allowance of Rs. 30 per mensem. Conveyance allowance of Rs. 75 per mensem shall be paid if a car is maintained and used for official work. (2) Every member of the Home Guards shall be paid conveyance allowance of twenty-five paise per parade attended subject to a maximum of four rupees per month. (3) Every member of the Home Guards whose attendance for parades held during a month is sixty per cent and above shall be paid a uniform allowance of two rupees per month for the proper up-keep and maintenance of the uniform articles. (4) A member of the Home Guards who is required to attend Courts to give evidence on behalf of the State shall be paid an allowance of two rupees fifty paise per day. (5) (i) A member of the Home Guards who is called out to perform functions specified in column (1) of the table below shall be paid duty allowance at the rates specified in the corresponding entries in Column 2 thereof. TABLE Functions Rate per day (1) (2) Ordinary Rs. P. Special Rs. P. For attending duties or training for less than 2 hours Nil nil For attending duties or training for more than 2 hours but less than 5 hours 1.50 3.00 For attending duties or training for 5 hours or more 3.00 5.00 (ii) An additional duty allowance of one rupee per day shall be paid when a member of the Home Guards is deputed to perform duty beyond a distance of 8 kilometers from his headquarters. (iii) Camp allowance of one rupee per day shall be paid when a member of the Home Guards attends training camps at the Combined Central Home Guards and Civil Defence Training Institute, Bangalore, or in the districts. (6) (i) For the purpose of travelling allowance, members of the Home Guards will be divided into the following categories and they will be entitled to railway accommodation and rates of allowances admissible for the rank to which they belong Rank of member Railway accommodation Daily Allowance Incidental charges Rs. P. Rs.P. Commandant Class-I 10.00 0.06 per mile Senior Divisional Commander, Second- in-Command Adjutant and Staff Officers of the District Class-I 7.50 0.04 per mile Divisional Commander Officer Class II 5 50 0 04 per Divisional Commander, Officer Commanding of Taluk Units, members of Selection Committee Class-II 5.50 0.04 per mile Company Commander, Quarter Master Sergeant Major, Senior Platoon Commander, Platoon Commander Class-II 4.00 0.04 per mile Other members of the Home Guards Class-II 2.50 0.02 per mile (ii) The Commandants shall be paid road mileage at thirty-seven paise per mile for journeys performed by car in connection with the business of the organisation. (iii) For purposes of calculating travelling allowance and daily allowance for journeys performed in connection with the business of the organisation or for performing duties or undergoing training when called out under Section 5 of the Act, the general principles as laid down in Chapter XXVII of the Karnataka Civil Services Rules, 1958 shall be applicable.] 1. Rule 18 substituted by GSR 179, dated 1-5-1970, w.e.f. 25-6- 1970. 19. Compensation :- If a member of the Home Guards suffers any damage to his person or property while under training or on duty, he shall be paid such compensation as may be determined by the State Government, provided that such damage is not caused by his own negligence or wilful act or omission in contravention of any of the provisions of the Act or rules made thereunder or orders or directions issued by his superior officer. 20. Motorised Unit :- A motorised unit of the Home Guards may be formed with members owning motor vehicles who desire to place their vehicles at the disposal of the Commandant General or the Commandant, as the case may be, when called out under Section 5. Only those member owners who hold a driving licence and whose motor vehicles conform to the required specifications shall be enrolled in this Unit. The State Government shall bear the cost of petrol for the use of such Motor Vehicles. The State Government shall also bear the difference between the riot and ordinary insurance in respect of such vehicles in cases in which the member-owners have taken out riot insurance policies in respect of such vehicles. 21. Repeal :- The Bombay Home Guards Rules, 1953, as in force in the Bombay Area are hereby repealed: Provided that the provisions of Sections 6 and 24 of Karnataka General Clauses Act, 1899, shall be applicable in respect of such repeal as they apply in respect of repeal and reenactment of a Karnataka Act. SCHEDULE 1 The Scale, period of supply of clothing articles, etc., issued to the Home Guards and Officers SCHEDULE 2 Specifications of Home Guards Shirts Trousers and Beret Caps SCHEDULE II [See Rule 15] Specifications of Home Guards Shirts Trousers and Beret Caps Khaki Full Arm Shirts.Khaki Cellular Full Arm Shirt with attached shoulder straps measuring 5 cms x 2 cms x 15 cms with the Khaki bone button. There should be two round button holes to fix shoulder titles. Button holes should be provided for four Khaki bone buttons in the front. The front button hole fly should be 4 cms width two patch pockets measuring 14 x 13 cms and 5 cms above the belt two patch pockets measuring 14 x 13 cms and 5 cms above the belt with a box pleat 3 cms wide in the centre. The patch pockets will have round corners and fastened with press buttons at the corners and khaki bone buttons in the centre of the flap of the pocket. The flap of the pockets should be 6 cms with three points. The cuff should be 6 cms wide with a khaki bone button. The width of the collar should be 4 cms in the centre and 7 cms at the ends. (2) Pants.Khaki Drill Full Pants. The waist band should be 3 cms in width. There should be two cut pockets, pockets to be 15 cms at the top, and at the button and 29 cms in the length. A hip pocket should be provided at the right side with the flap with a khaki bone button. The bottom hem should be left unstitched to facilitate to stitch according to the sizes required without folding. Three loops for passing the web belts, one at the back, and one on either side should be provided. Each loop to be fixed with a khaki bone button stitched on the pant. Loop should be 11 cms long 1 cms on the top and 4 cms at the elbow end with a point. There should be buckle flap on the left side measuring 10 cms long with a stitched khaki bone button to the front flap. The flap should be 3 cms at stitched end and 2 cms on the other end. There should be one khaki bone button fixed inside the belt. The fly should be trousers type. There should be 4 khaki bone buttons in front of the trousers just below the belt. (3) Woollen Beret Cap.Beret Caps made up of Khaki, Woollen serge cloth. There should be two round holes in front of the cap to insert cap badge. The edge should be stitched with soft black leather. There should be two eye-lets. The inside of the caps should be stitched with superior black cloth. The sizes should be as follows. (4) Woollen socks.Khaki colour socks made out of imported wool weighing between 87 to 111 grams, 72 to 84 needles in different sizes of 10" 10, 11", 11", 12" and 2 12". SCHEDULE 3 Badges of Rank SCHEDULE III [See Rule 15] Badges of Rank A. Officers: Designation: Description of Badges: 1. Commandant General A Maple leaf, crossed baton and swore 2. Deputy/Joint Commandant General/Regional Commandant (Commissioner's Division) A dove and 3 Maple leaves in a triangle 3. Commandant-District A dove and 2 maple leaves 4. Senior Staff Officers, Senior Divisional Commanders A dove and a maple leaf 5. Divisional Commanders, Second in Command and Deputy District Commandant, Adjutant, District quarter Master, All Staff Officers (all on the staff of Commandant) A dove 6. Company Commanders, Senior 3 Maple leaves 6. Company Commanders, Senior Instructors 7. Senior Platoon Commanders Coy. Second-in-command, Junior Instructors 2 Maple leaves 8. Platoon Commanders Others (N.C.OS) 1 Maple leaf 1. Regimental Sergeant Major Ribbon Cross and a dove 2. Regimental Quarter Master Sergeant Ribbon Cross and two discs 3. Company Sergeant Major Ribbon Cross and one disc 4. Company Quarter Master Sergeant Ribbon Cross 5. Sergent Three Ribbon bars (Horizontal and parallel) 6. Section Leader Two Ribbon bars (Horizontal and parallel) 7. Assistant Section Leaders One Ribbon bar (Horizontal) STAR PLATES 1. Commandant General Two white stars on a black plate 2. Deputy Commandant General One white star on a black plate 3. Head Band.Woollen or silken black band of 1.75" wide with the Home Guard emblem in white metal is to be worn on the cap or [x x x x x] turban as applicable, by the Commandant General and Deputy Commandant General. 4. Gorget patches.Gorget patches are to be of black woollen material 1" width with a 3/20" wide silver threaded striple down the centre and " white metal button at the top. To be worn on both collars by the Commandant General and Deputy Commandant General. 5. Medals.Full medals are to be worn on ceremonial occasions only. Medal ribbons are to be worn with shirt sleeves and bush shirts on all occasions except when ordered otherwise (e.g., for training or during operations). 6. Efficiency badge.Efficiency badges will be awarded to Home Guards after successful completion of their advanced training. Efficiency badge is to be a black circular disc of metal on cloth of 1" in diameter with a white metal dove with its beak facing forward embossed thereon. It will have an attached pin at the back and is to be worn on the left sleeve midway between the shoulder and elbow. 7. Hackle.The Hackle is to be of black and white plumes is to be worn only on ceremonial occasions on the beret above the left eye or centre front of the turban as applicable. SCHEDULE 4 BADGES OF RANK (OFFICERS) SCHEDULE 5 List of Diseases SCHEDULE V [See Rule 15] List of Diseases 1. Acute Influenza or Pneumonia 2. Anthrox 3. Cerebrospinal Fever 4. Chicken pox 5. Small pox 6. Diphtheria 7. Cholera 8. Enteric fever 9. Erysipelas 10. Leprosy 11. Measles 12. Plague 13. Rabies 14. Relapsing fever 15. Scarlet fever 16. Tetanus 17. Tuberculosis 18. Typhoid