Section 35(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)Every woman selected for appointment as an officer and proceeding to an Armed Forces [unit or school or centre] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] for training as specified in sub-rule (3) of Rule 18 shall be entitled to such allowances as are specified in Schedule II.
