Section 4 in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
4. Appointment and discharge. -
(1)Before a police-officer [enrolled under the Police Act, 1861, is enlisted] [ Words and figures substituted by Bengal Act 2 of 1940.] under this Act, the statement in the schedule shall be read and, if necessary, explained, to him, in the presence of a Magistrate, Commandant or Assistant Commandant, and shall be signed by him in acknowledgement of its having been so read to him :[Provided that, in respect of a police-officer enlisted under this Act after the commencement of the Eastern Frontier Rifles (Bengal Battalion Amendment) Act, 1941, for the words "three years" in the statement in the schedule the words "seven years" shall be substituted] [Proviso added by Bengal Act 7 of 1941.].(2)Notwithstanding anything contained in section 9 of the Police Act, 1861, a rifleman shall not be entitled to be discharged except in accordance with the terms of the statement which he has signed under this Act.
