Section 8 in The West Bengal National Volunteer Force Act, 1949
8. Enrolment and removal of a member of the Force. -
[(l) Any citizen of India or any person having a permanent domicile in West Bengal who may offer himself for enrolment in the Force and who satisfies the prescribed conditions may be eligible for enrolment therein by such authority, in such manner and for such period as may be prescribed:] [[Sub-section (1) first substituted by W.B. Act 19 of 1983, w.e.f. 24.6.1983, then again substituted by W.B. Act 29 of 1989 w.e.f. 9.6.1989. Previous Sub-section (1) was as under:-'(1) Any citizen of India or any person having a permanent domicile in West Bengal who may offer himself for enrolment in the Force and who satisfies the prescribed conditions may be eligible for enrolment therein by such authority, in such manner and for such period not exceeding ten years as may be prescribed:Provided that every volunteer enrolled under this Act shall cease to remain under enrolment on attaining the age of forty-five years.'.]]Provided that no person who has attained the age of [fifty-five years] [Words substituted for the word 'fifty years' by W.B. Act 18 of 1999, w.e.f. 17.9.1999.] shall be eligible to be enrolled in the Force:Provided further that every volunteer enrolled under this Act shall cease to remain under enrolment on attaining the age of [sixty years] [Words substituted for the word 'fifty-five years' by W.B. Act 18 of 1999, w.e.f. 17.9.1999.],(2)Every volunteer shall receive a certificate of appointment in the prescribed form and such certificate shall be issued by such authority as may be prescribed and thereupon he shall have the powers, privileges and protection conferred, and shall discharge the duties imposed, on a volunteer by or under this Act.(3)Every volunteer enrolled under this Act shall undergo such preliminary and periodical training as may be prescribed.(4)Every person enrolled as a volunteer under this Act shall be entitled to receive a certificate of discharge in the prescribed form on the expiration of the period for which he was enrolled and any such person may, prior to the expiration of that period, be discharged by such authority subject to such conditions as may be prescribed, and shall be so discharged on the recommendation of the Advisory Committee in this behalf.(5)The prescribed authority may, subject to such conditions as may be prescribed,-(a)suspend, discharge, dismiss or remove any volunteer from his office and thereupon the certificate referred to in sub-section (2) shall cease to have effect, or(b)disband any unit constituted under this Act and thereupon every volunteer of such unit shall vacate office.
