Section 3 in The West Bengal National Volunteer Force Act, 1949
3. Constitution of the National Volunteer Force. -
[(1) The] [Section 3 renumbered as Sub-section (1) of that section by W.B. Act 20 of 1964.] [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may raise and maintain a volunteer force to be called the West Bengal National Volunteer Force and for that purpose enrol persons as volunteers from Calcutta and elsewhere in West Bengal:Provided that the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may establish all or any of the units of the Force as and when necessary.(2)[] [Sub-section (2) inserted by W.B. Act 20 of 1964.] Subject to the control of the State Government, the superintendence and direction of the Force shall be vested in the Inspector-General and all officers and subordinate other ranks of the Force appointed under section 5 shall be subordinate to the Inspector-General.
