Section 33 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
33. Village Volunteer Force.
(1)Subject to the rules made under this Regulation, a Gram Panchayat may organise a force to be known as Village Volunteer Force consisting of able bodied persons residing in the Gram who are not below the age of 18 years and who are willing to join the force and place such force under the command of a suitable person.(2)The services of the Village Volunteer Force, may be utilised for general watch and ward purpose and in cases of emergency like fire, floods, out-break of epidemics or any other natural calamity.(3)No member of the Village Volunteer Force, shall be held liable for damages on account of any act done by him in the bona fide discharge of his duties as a member of such force.
