Section 8A in The West Bengal National Volunteer Force Act, 1949
8A. [ Special provision for fresh enrolment in the Force.-] [Section 8A inserted by W.B. Act 19 of 1983.] (1) Notwithstanding anything contained in this Act, any citizen of India or any person having a permanent domicile in West Bengal, who had been enrolled as a volunteer under this Act but the period for which he had been so enrolled expired and who might or might not have received a certificate of discharge under sub-section (4) of section 8, may offer himself for fresh enrolment in the Force and may, if he satisfies the prescribed conditions, be eligible for fresh enrolment therein by such authority, in such manner and for such period [* * * * *] [Words 'not exceeding five years' omitted by W.B. Act 29 of 1989, w.e.f. 9.6.1989.] as may be prescribed, provided he has not exceeded the age of [55 years] [Word and figures '50 years' first substituted for the word and figures '40 years' by W.B. Act 29 of 1989, w.e.f. 9.6.1989, then the word and figures within third brackets substituted for the word and figures '50 years' by W.B. Act 18 of 1999, w.e.f. 17.9.1999.] on the date of such enrolment.
(2)Every volunteer enrolled under sub-section (1) shall cease to remain under enrolment on attaining the age of [60 years] [Word and figures '55 years' first substituted for the word and figures '45 years' by W.B. Act 29 of 1989, w.e.f. 9.6.1989. then the word and figures within third brackets substituted for the word and figures '55 years' by W.B. Act 18 of 1999. w.e.f. 17.9.1999.].(3)A volunteer enrolled under sub-section (1) shall not be required to undergo any preliminary or periodical training referred to in sub-section (3) of section 8, but he shall be required to take oath or affirmation in the manner prescribed and shall, thereupon, receive a certificate of appointment in the prescribed form and such certificate shall be issued by such authority as may be prescribed and thereupon he shall have the powers, privileges and protection conferred, and shall discharge the duties imposed, on a volunteer by or under this Act.(4)All the provisions of this Act, except those contained in sub-sections (1), (2) and (3) of section 8, shall apply to the volunteers enrolled under sub-section (1) of this section.
