Section 11 in The West Bengal National Volunteer Force Act, 1949
11. Powers, privileges and protection of the Force. -
(1)A volunteer, when called upon for duty under [sub-section (a1) or] [Words, figures, letter and brackets inserted by W.B. Act 54 of 1950.] sub-section (1) of section 10, shall have the same powers, privileges and protection as a Police Officer appointed under any Act for the time being in force.(2)No prosecution shall be instituted against an officer or a subordinate other rank or a volunteer in respect of anything, done or purported to be done in exercise of his powers or in the discharge of his duties as such, except with the previous sanction of the Commissioner of Police in Calcutta or the District Magistrate elsewhere.
