Section 18 in The West Bengal National Volunteer Force Act, 1949
18. Power to make regulations. -
The [State Commandant] [Words Substituted for the words 'Provincial Commandant' by W.B. Act 7 of 1976 w.e.f. 26.1.1950.] may make regulations consistent with this Act and the rules made thereunder providing generally for all the details connected with the organisation and personnel of the Force and for the duties, training including courses of training, instructions, clothing, equipment, allowances and leave of persons enrolled.
