Section 10 in The West Bengal National Volunteer Force Act, 1949
10. Calling out of a member of the Force. -
[(a1) The State Government] [Sub-section (a1) inserted by W.B. Act 54 of 1950.] [or the Inspector-General or the] [Words substituted for the words 'or the Provincial Commandant,' by W.B. Act 20 of 1964.] (State Commandant),] [Words substituted for the words 'Provincial Commandant' by W.B. Act 7 of 1976, w.e.f. 26.1.1950.] a Deputy Provincial Commandant, a Unit Commandant, or a District Superintendent of Police, if authorised by the State Government in this behalf, may at any time call upon in such manner and through such officer as may be prescribed, any volunteer for discharging anywhere in West Bengal any functions assigned to him by or under this Act.(1)The Commissioner of Police in Calcutta and the District Magistrate elsewhere may at any time call upon, in such manner and through such officer as may be prescribed, any volunteer in their respective jurisdictions, for discharging any functions assigned to him by or under this Act.(2)Any authority specified in sub-section (1) may at any time call upon the District or Unit Commandant, in such manner as may be prescribed, to mobilise any unit or a detachment of a unit under its jurisdiction for the purpose of maintenance of law and order.(3)Whenever the services of any volunteer or a unit or the detachment of a unit are requisitioned, the requisitioning authority shall communicate the action taken by it to such authority as may be prescribed.
