Section 36 in National Cadet Corps (Girls Division) Rules, 1949
36. Obligation.
(1)An Officer or a Girl Cadet shall have no liability to render active military service.(2)Every Officer or Girl Cadet shall, when undergoing training, obey the orders and carry out the directions of any person placed in command over her, irrespective of whether that person is subject to military law or to the Act.
