Section 6 — Duties of volunteers.
The Lok Sahayak Sena Act, 1956
No person shall, on the ground only of being a volunteer be liable for military service, but subject thereto a volunteer may be called upon to undergo such training as may be prescribed, and while undergoing such training shall perform such duties and discharge such obligations as the prescribed authority may, by general or special order, direct.Open in Lexace · Ask the AI about this section