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State of West Bengal - Act

The West Bengal Home Guards Act, 1962

WEST BENGAL
India

The West Bengal Home Guards Act, 1962

Act 11 of 1962

  • Published in Gazette 11 on 14 December 1962
  • Assented to on 14 December 1962
  • Commenced on 14 December 1962
  • [This is the version of this document from 14 December 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
The West Bengal Home Guards Act, 1962[14th. December, 1962]No. 11 of 1962An Act to provide for the constitution of Home Guards in West Bengal.WHEREAS it is necessary to provide for the constitution of Home Guards in West Bengal;It is hereby enacted as follows:—

1. Short title and extent.—

(1)This Act may be called the West Bengal Home Guards Act, 1962.
(2)It extends to the whole of West Bengal.

2. Definitions.—

In this Act, unless there is anything repugnant in the subject or context,—
(1)“Calcutta” means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866 together with the suburbs of the town of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;
(1A)“Commandant General, Home Guards” means the officer appointed as such under section 2A;
(2)“district” means a Zila referred to in the Bengal Districts Act, 1864, but does not, in the case of the district of 24-Parganas, include any area comprised in the suburbs of the town of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;
(3)“Home Guard” means a Home Guard constituted under section 3.

2A. Appointment of Commandant General, Home Guards.—

The State Government may, by notification in the Official Gazette, appoint an officer to be the Commandant General, Home Guards, on such terms and conditions as the State Government may determine.

2B. Commissioner of Police, Calcutta, to be ex officio Additional Commandant General, Home Guards.—

The Commissioner of Police, Calcutta, shall be the ex officio Additional Commandant General, Home Guards.

2C. Superintendent of Police to be under the control of Commandant General, Home Guards.—

The Superintendent of Police in a district shall, for the purposes of this Act , be under the Commandant General, Home Guards.

3. Constitution of Home Guards.—

The Superintendent of Police in a district, upon such directions as may be given by the Commandant General, Home Guards, or the Commissioner of Police and ex officio Additional Commandant General, Home Guards, in Calcutta, may constitute for the district or for Calcutta, as the case may be, a body of volunteers to be called the Home Guards, the members of which shall discharge such functions in relation to the protection of persons, the security of property or the public safety as may be assigned to them in accordance with the provisions of this Act and the rules made thereunder.

4. Appointment of members.—

The Superintendent of Police in a district, upon such directions as may be given by the Commandant General, Home Guards, or the Commissioner of Police and ex officio Additional Commandant General, Home Guards, in Calcutta, may enrol as volunteers of the Home Guard so many persons, who are fit and willing to serve as such, as he is authorised by the State Government to appoint and may appoint any such member to any office of command in the Home Guard.

5. Functions of members.—

The Superintendent of Police in a district subject to the approval of the Commandant General, Home Guards or the Commissioner of Police and ex officio Additional Commandant General, Home Guards, in Calcutta may at any time call out a volunteer of the Home Guard for training or to discharge any of the functions assigned to the Home Guard in accordance with the provisions of this Act and the rules made thereunder.

6. Powers, protection and control.—

(1)A volunteer of the Home Guard when called out under section 5 shall have the same powers, privileges and protection as an officer of police appointed under any Act for the time being in force.
(2)No prosecution shall be instituted against a volunteer of the Home Guard in respect of anything done or purporting to be done by him in the discharge of his functions as such volunteer, except with the previous sanction in a district of the District Magistrate, or in Calcutta of the Commissioner of Police and ex officio Additional Commandant General, Home Guards.

7. Control by officers of police force.—

The volunteers of the Home Guard when called out under section 5 directly in aid of the police force, shall be under the control of the officers of such force, in such manner and to such extent as may be prescribed by rules made under section 9.

8. Penalty.—

If any volunteer of a Home Guard, on being called out under section 5, without sufficient excuse neglects or refuses to obey such order or to discharge his functions as such volunteer or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction by a competent Court, be punishable with fine which may extend to fifty rupees.

8A. Act to have overriding effect.—

The provisions of this Act shall have effect notwithstanding anything to the contrary contained in the Police Act, 1861 or the Calcutta Police Act, 1866 or in any other law for the time being in force.

9. Rules.—

The State Government may make rules consistent with this Act providing for:—
(a)the exercise of control by officers of the police force over volunteers of the Home Guard when acting directly in aid of the police force;
(b)the organisation, enrolment, training, conditions of service, duties, discipline, arms, accoutrements and clothing of volunteers of the Home Guard and the manner in which they may be called out for service;
(c)allowances, if any, payable to the volunteers of the Home Guard and the conditions subject to which such allowances may be paid;
(d)conferment on volunteers of the Home Guard of such powers exercisable by a police officer or such other person under any Central or State Act for the time being in force as the State Government may think fit;
(e)generally giving effect to the provisions of this Act.

10. Repeal and savings.—

(1)The West Bengal Home Guards Ordinance, 1962, is hereby repealed.
(2)Anything done or any act ion taken under the West Bengal Home Guards Ordinance, 1962, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 11th day of November, 1962.