Section 16(2) in The West Bengal National Volunteer Force Act, 1949
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the powers and duties [of the Inspector General and] [Words inserted by W.B. Act 20 of 1964.] of officers and subordinate other ranks referred to in section 5 ;(b)the manner and conditions of, and the period for enrolment of a volunteer and the authority by which such enrolment shall be made referred to in sub-section (1) of section 8;(c)the period of preliminary and periodical training referred to in subsection (3) of section 8 [and section 8A] [Words, figure and letter inserted by W.B. Act 19 of 1983.];(d)the form of certificate of discharge referred to in sub-section (4) of section 8, and the authority and conditions referred to in that subsection;(e)the manner in which and the officer through whom a volunteer may be called upon for discharging functions assigned to him by or under this Act;(f)the manner in which a District Commandant or a Unit Commandant may be called upon to mobilize a unit or a detachment of a unit referred to in sub-section (2) of section 10 and the authority to which intimation of such action referred to in the proviso to that sub-section shall be given;(g)the officer of the Police Force under whose order or control a volunteer shall work under section 12;(h)the authority by which and the manner in which offences may be dealt with under sub-section (4) of section 13;[* * * * *] [[Clause (hh) first inserted by W.B. Act 7 of 1976, w.e.f. 29.3.1976, then Omitted by W.B. Act 16 of 1984, which was as under:(hh)the authority referred to in sub-section (1), and the other purposes referred to in sub-section (2), of section 13A.'.]](i)the constitution and the functions of the Advisory Committees referred to in section 15;(j)the medical examination of persons offering themselves for enrolment, the organisation, discipline, training, arms, accoutrements and clothings, conditions of service, powers and duties of the volunteers ; and(k)the remuneration, allowances, gratuities or compensation to be paid to a volunteer or his dependants.
