Section 14 in The West Bengal National Volunteer Force Act, 1949
14. Members of the Force to be public servants. -
An officer or a subordinate other rank or a volunteer acting in the exercise of his powers or in the discharge of his duties under this Act or rules or regulations thereunder shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.[14A. Right to form association.-] [Section 14A inserted by W.B. Act 16 of 1984.] The officers or the subordinate other ranks referred to in section 6 or the members of any corps or unit of the Force constituted or formed under section 7 may form association:Provided that there shall be only one association for such officers or subordinate other ranks or members of the corps or units of the Force.
