In this Act, unless the context otherwise requires,-- (a) "camp" means any place established under section 4 as a camp where any body of volunteers is for the time being undergoing training; (b) "Force" means the Lok Sahayak Sena constituted under this Act; (c) "prescribed" means prescribed by rules made under this Act; (d) "superior officer" means any officer, junior commissioned officer, warrant officer or non-commissioned officer of the regular Army or of the Territorial Army; (e) "volunteer" means a person enrolled in the Force under this Act; (f) all words and expressions used in this Act and not defined but defined in the Army Act, 1950 (46 of 1950), or in the Territorial Army Act, 1948 (56 of 1948), shall have the meanings respectively assigned to them in the said Acts.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.