Section 2 in National Cadet Corps (Girls Division) Rules, 1949
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :(a)"the Act" means the National Cadet Corps Act, 1948 (31 of 1948);(b)"State Government" in relation to a Part C State, means the Chief Commissioner of that State;(c)"Director of Public Instruction" includes the Director of Education;(d)"form" means a form set out in Schedule I;(e)"schedule" means a schedule appended to these rules;(f)"section" means a section of the Act;(g)"training year" means a period of twelve months beginning on the first day of April and ending on the thirty-first day of March;(h)the expression "college" includes any teaching institution within the meaning of the term "university";(i)the expression "Girl Cadet" means any girl student enrolled under Section 6 of the Act;(j)[ the expression "school" and "university" have the meaning respectively assigned to them by the Act;] [Substitued by S.R.O 216, dated 7th June, 1957, Part II, Section 4, page 97](k)[ "circle" means a group of States which has been placed under the charge of an officer of the Armed Forces working under the Director, National Cadet Corps; [Inserted by S.R.O. 84, dated 19th February, 1955, Part II, Section 4, page 45](l)"Circle Commander" means an officer of the Armed Forces who is placed in charge of a Circle and commands all the units of the National Cadet Corps in that Circle;](m)[ the expression "Headmistress" means the Head of a School; [Added by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97](n)the expression "Principal" means the Head of a college;(o)the expression "Senior Wing" has reference to a unit raised in a college;(p)the expression "Junior Wing" has reference to a unit raised in a school.]
