Section 2 in The West Bengal National Volunteer Force Act, 1949
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)"Advisory Committee" means [the West Bengal National Volunteer Force Advisory Committee] [Words substituted for the words 'the Provincial Advisory Committee' by the Adaptation of Laws Order. 1950.], the District Advisory Committee or the Unit Advisory Committee constituted under section 15 ;(b)"Calcutta" means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, together with the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866 ;(c)"Force" means the West Bengal National Volunteer Force ;(cc)[] [Clause (cc) inserted by W.B. Act 20 of 1964.] "Inspector-General" means the Inspector-General of Police referred to in section 4 of the Police Act, 1861 and includes any officer to whom such Inspector-General of Police may delegate his powers, functions and duties under this Act;(d)"Officer" means an officer appointed under this Act;(e)"prescribed" means prescribed by rules made under this Act;(f)"subordinate other ranks" means subordinate other ranks appointed under this Act; and(g)[ 'volunteer' means a person enrolled as a member of the West Bengal National Volunteer Force or of any unit or corps of the Force established, constituted or formed, as the case may be, under the proviso to section 3 or section 7.] [[Clause (g) substituted by W.B. Act 7 of 1976, w.e.f. 29.3.1976, which was earlier as under:-'(g) 'volunteer' means a person enrolled as a member of the West Bengal National Volunteer Force.']]
