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Union of India - Act

National Cadet Corps (Girls Division) Rules, 1949

UNION OF INDIA
India

National Cadet Corps (Girls Division) Rules, 1949

Rule NATIONAL-CADET-CORPS-GIRLS-DIVISION-RULES-1949 of 1949

Published on 18 March 1950
Commenced on 18 March 1950
[This is the version of this document from 18 March 1950.]
[Note: The original publication document is not available and this content could not be verified.]

National Cadet Corps (Girls Division) Rules, 1949Gazette of India, 1950, Part 1, Section 3, page 371

1813.

S.R.O. 451. dated the 18th March, 1950. - In exercise of the powers conferred by Section 13 of the National Cadet Corps Act, 1948(31 of 1948), the Central Government is pleased to make the following further rules:Preliminary

1. Short title and extent.

(1)These rules may be called the National Cadet Corps (Girl Division) Rules, 1949.

(2)They extend to all units of the Girls' Division of the National Cadet Corps.

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.]

Part I – Raising Of A Unit

3. Conditions for raising a unit.

- A unit or part thereof may be raised in any [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] subject to the following conditions:

(a)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall provide from among the members of its permanent teaching staff three women officers for the unit;

(b)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall give an undertaking that it can enrol and maintain up to strength the unit which may be allotted to it;

(c)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall provide for the unit which may be allotted to the store-rooms for storage of clothing and equipment and provide accommodation for an office;

(d)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall arrange for the use of a suitable parade ground :

Provided that the Central Government may in any case, on the recommendation of the State Government, relax wholly or in part the provisions of Clauses (c) and (d), if it is satisfied that the requisite facilities are provided by schools or colleges located in the same place.

Part II – Enrolment

4. Qualifications for enrolment.

- No girl student of a [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall be eligible for enrolment:

(a)unless she is of good character;

(b)[ (i)unless she has attained the age of 13 years and has not attained the age of 181k years, in the case of Junior Wing; [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

(ii)unless she is over 15 years of age in the case of Senior Wing;]

(c)unless she satisfies such standards of physical fitness as may be specified by the Ministry of Defence, Government of India;

(d)if she is a member of any communal or political organisation or an organisation believing in violence or communal disharmony;

(e)if she has been dismissed from the Girls' Division of the National Cadet Corps;

(f)[ unless she is on the roll of the school or college which is providing the unit of the Junior or Senior Wing, as the case may be, or part thereof; [Added by S.R.O. 216, dated 7th June, Part II, Section 4, page 97]

(g)unless she is a citizen of India or a subject of Nepal.]

5. [ Application of enrolment. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

- A girl student desirous of being enrolled in a Junior or Senior Wing unit shall apply to the Headmistress or Principal, as the case may be, who shall cause her to fill up and sign in her presence a statement in Form I.]

6. Medical examination.

- If the [Headmistress or Principal] [Added by S.R.O. 216, dated 7th June, Part II, Section 4, page 97] is satisfied that the application is in order, that the applicant fulfils the conditions of enrolment and is suitable for enrolment, she shall get the applicant medically examined.

7. Rejection.

- If the [Headmistress or Principal] [Added by S.R.O. 216, dated 7th June, Part II, Section 4, page 97] is satisfied that the application is not in order, or that the applicant does not fulfil the conditions of enrolment or that she is not suitable for [enrolment in the Junior or senior wing unit, as the case may be, for that she is medically not fit for service in the [said] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] unit, she shall reject the application and inform the applicant accordingly.]

8. Verification.

- When an application is made to the `[Headmistress or Principal] under rule 5, she may make such further enquiry regarding the suitability of the applicant for enrolment in the unit, as may be prescribed in this behalf, by the State Government.

9. Method of enrolment.

- If the [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] does not reject the application, the applicant shall be accepted and shall be required to sign a declaration in Form I or if she is a minor, her father or guardian shall be required to sign such a declaration. If the [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] is satisfied that the applicant, or her father or guardian in the case of a minor applicant, consents to the conditions of service, she shall sign a certificate to that effect on the said Form and the applicant shall thereupon be deemed to have been enrolled.

10. Period of enrolment.

- Subject to the provisions relating to discharge in Part VI of these rules, a student accepted for enrolment shall be enrolled for a period of two years from the date of her enrolment.

11. [ Extension of service. - (1) (a) A girl cadet of the Junior Wing may be permitted to extend her enrolment for a period of one year up to a maximum of three years' total service.

(b)A girl cadet of the Senior Wing may be permitted to extend her enrolment for period of one year at a time but so as not to exceed four years' total service.

(2)The Ministry of Defence, Government of India, may grant a further extension of service to a girl cadet beyond the maximum limit of service.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

12. [ Appointment. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

- A girl student enrolled in the junior or Senior Wing of the Girls' Division shall be appointed by the Headmistress of Principal, as the case may be, to the unit or part thereof which is being provided by the school or college to which the girl student belongs.]

Part IV – Appointment Of Officers

13. Qualifications for appointment.

- No woman shall be eligible for appointment as an officer in the Girls' Division:

(a)[ unless she is a member of the permanent teaching staff- [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

(i)in the case of Junior Wing, of the school and

(ii)in the case of Senior Wing, of the college where a junior or Senior Wing unit or part thereof, as the case may be, is being raised;]

(b)unless she has a good character;

(c)unless she is over 22 years and under 35 years of age;

(d)unless she satisfies such standards of physical fitness as may be specified by the Ministry of Defence, Government of India;

(e)if she is a member of any communal or political organisation or an organisation believing in violence or communal disharmony;

(f)if she has been dismissed from the Girls' Division of the National Cadet Corps [or the WACI or the Armed Forces;] [Inserted by S.R.O 216, dated 7th June, 1957, Part II, Section 4, page 97]

(g)[ unless she is a citizen of India or a subject of Nepal :] [Inserted by S.R.O 216, dated 7th June, 1957, Part II, Section 4, page 97]

[Provided that the Central Government in the Ministry of Defence may relax all or any of the above qualifications in the case of any particular woman or class of women.] [Added by S.R.O. 339, dated 1st October, 1953, Part II, Section 4, page 291]

14. [ Application for appointment. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

- Any female member of the permanent teaching staff of a school or college, who is desirous of being appointed as an officer in the Junior or Senior Wing of the Girls' Division as the case may be, shall apply to the Headmistress or Principal who will cause her to fill up and sign in her presence a statement in Form 11. If the Headmistress or Principal, as the case may be, is satisfied that such member fulfils the conditions of appointment and is fit in all respects for appointment, she shall fill up and sign the relevant statement in Form 11 and forward the application;

(a)in the case of Junior Wing

(i)where there is an Inspectress of schools, to such Inspectress;

(ii)where there is no Inspectress of schools, to such other educational authority, as may be specified in this behalf by the State Government; the Inspectress of schools or other educational authority, as the case may be, shall forward the application with her recommendation to the Director of Public Instruction.

(b)in the case of Senior Wing, to the Director of Public Instruction or such other educational authority as may be specified in this behalf by the State Government.]

15. Medical examination.

- The [Headmistress or Principal] [Added by S.R.O. 339, dated 1st October, 1953, Part II, Section 4, page 291] to whom an application is made shall get the applicant medically examined before forwarding the application to the authority specified in Rule 14.

16. Verification.

(1)When an application under rule 14 is made to the [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97], she will fill tip and sign the relevant part of a statement in Form II and shall forward the application to the appropriate authority specified in Rule 14.

(2)[The Inspectress of schools or Director of Public Instruction] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] or such other educational authority as may be specified by the State Government shall, on receipt of the application, make such further enquiries regarding the suitability of the applicant for appointment as an officer in the Girls' Division, as may be prescribed by the State Government.

17. Rejection.

- If the [Inspectress of schools or Director of Public Instruction] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] or such other educational authority as may be specified by the State Government is satisfied that the application is not in order or that the applicant does not fulfil the conditions of appointment or that she is not suitable to be appointed as an officer in the Girls' Division of the National Cadet Corps or if the applicant is reported to be medically unfit, he shall reject the application and inform the applicant accordingly through the [Headmistress or Principal concerned] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97].

18. Method of appointment.

(1)If the [Inspectress of schools or] [Inserted by S.R.O. 339, dated 7th June, 1957, Part II, Section 4, page 97] Director of Public Instruction or such other educational authority as may be specified by the State Government does not reject the application, the applicant shall be directed to appear before a Selection Board, to be set up in the manner specified by the Ministry of Defence, Government of India.

(2)If the Selection Board recommends the applicant for appointment as an officer in the Girls' Division, the President of the Board on being satisfied that the applicant understands the questions put to her and that she consents to the conditions of service shall sign a certificate to that effect on Form 11.

(3)The State Government shall then direct the applicant to proceed to an Armed Forces [school, centre or unit] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] for undergoing pre-commission training for a period specified in Rule 30.

(4)On completion of the training, the applicant shall be reported on and her application together with the report on her shall be forwarded to the Ministry of Defence, Government of India.

(5)[ If the Government of India is satisfied that the applicant is suitable and qualified for appointment as an officer in the junior or the Senior Wing of the Girls'Division as the case may be, it will commission her as an officer in that Wing of the Girls' Division.

(6)Notwithstanding anything contained in sub-rules (3) and (4), the Government of India may grant to any applicant recommended by the Selection Board under sub-rule (2), without pre-commission training, Commission as an officer

(a)in the Senior Wing of the Girls' Division if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Senior Wing of the Girls' Division) or has passed Certificate "G" Part If examination of the National Cadet Corps (Girls' Division);

(b)in the junior Wing if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Girls' Division) or has passed Certificate "G" Part I or II examinations of the National Cadet Corps (Girls' Division).]

19. Period of appointment.

- Subject to the provisions of Rule 26, a person commissioned as an officer in the Girls' Division of the National Cadet Corps shall hold that commission for a period from the date of her commission until she reaches 45 years of age, when she shall be discharged from the Corps:Provided that the Ministry of Defence, Government of India, may permit any such officer to serve for a longer period.

20. [ Posting. [Inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

(1)An officer of the Senior Wing of the Girls' Division shall be posted to a Senior Wing unit of that Division by the Ministry of Defence, Government of India.

(2)An officer of the Junior Wing of the Girls' Division shall be posted to a junior Wing unit of that Division by the State Government.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97][20-A. Notice of Leaving School or College. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

(1)Where an officer of the Senior Wing of the Girls' Division of the Corps desires to leave the college in which there is located the Senior Wing unit or part thereof to which she is posted under sub-rule (1) of Rule 20, she shall give six months' notice in writing of her intention to do so to the Principal.

(2)Where an officer of the Junior Wing of the Girls' Division of the Corps desires to leave the school in which there is located the Junior Wing unit to which she is posted under sub-rule (2) of Rule 20, she shall give three months' notice in writing of her intention to do so to the Headmistress.]

Part IV – Transfers

21. Officers.

(1)The transfer of an officer [of the Senior Wing] [Inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division from one unit to another shall be authorised by the Ministry of Defence, Government of India.

(2)An officer [of the Senior Wing] [Inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division who desires to be transferred shall submit an application in writing to the Principal of her college who shall forward the application with her remarks thereon to the Director of Public Instruction or such other educational authority as may be specified in this behalf by the State Government. The Director of Public Instruction or the educational authority so specified shall then forward the application with his or its recommendation thereon to the Ministry of Defence, Government of India.

(3)[ The transfer of an officer of the Junior Wing of the Girls' Division from one unit to another shall be authorised by the State Government.

(4)An officer of the Junior Whig of the Girls' Division who desires to be transferred shall submit an application in writing together with her reasons for such transfer, through the Headmistress, to the Inspectress of schools or such other educational authority as may be specified in this behalf by the State Government. The Inspectress of schools or the educational authority so specified shall then forward an application with her or its recommendation to the Director of Public Instruction or such other educational authority as may be specified in this behalf by the State Government.] [Added by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

22. Girl Cadets.

(1)The transfer of a [Girl Cadet of the Senior or Junior Wing] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division from one unit to another will be permissible by mutual consent of the [Headmistresses or Principals concerned] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97].

(2)A Girl Cadet of the Senior or Junior Wing who desires to be transferred shall submit her application in writing to the officer in command of her unit, stating the reasons for desiring the transfer and the unit to which she desires to be transferred.

Part V – Lady Officers-Duties, Powers And Promotions

23. Duties.

(a)Officers of the Girls' Division will be responsible for the training and discipline of the Girl Cadets placed under their command.

(b)They shall attend all training parades and the annual camp.

24. Powers.

(a)Such officers shall exercise powers of command over all Girl Cadets in their unit:

Provided that the powers of command shall be exercised by the Officers when in uniform and when attending an authorised parade or when in annual camp.

(b)[ The period of service rendered by an officer of the Girls' Division as a commissioned officer in the Armed Forces, WAC (1) or National Cadet Corps (Girls' Division) shall count towards her seniority and promotion.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

(c)National Cadet Corps officers of the Girls' Division who proceed on [study leave, maternity leave or long leave, or are posted away to perform some other duties] [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139] and are permitted to keep lien with their [schools or colleges, as the case may be] [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139] shall be placed on Supernumerary List for a period not exceeding two years unless Government in a special case agree to extend it. This period shall not be counted towards their seniority for promotion in the National Cadet Corps.

(d)[ Except as otherwise specially ordered in any particular case.

(i)officers of the Senior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps;

(ii)officers of the Junior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps.]

(dd)[ Where an officer is discharged under sub-rule (2) of Rule 26, the period from the date she ceased to perform her duties under the Act to the date of her discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] [Inserted by S.R.O. 335, dated 27th September, 1958, Part II, Section 4, page 191]

(e)[] [Relettered by S.R.O. 185, 21st May, 1955, Part II, Section 4, page 139] The powers of punishment vested in such officers are specified in Part IX of these rules.

25. Promotions.

- The ranks and scales of promotion of officers of the Girls' Division shall be as specified in Schedule III.

Part VI – 26. Discharge.

(1)Every Officer and Girl Cadet shall, on being entitled to receive her discharge under the Act or these rules, be so discharged with all convenient speed.

(2)Any Officer or Girl Cadet maybe discharged as hereinafter provided, on any of the following grounds, namely :

(a)that she has in filling up any form prescribed by these rules made any statement which was false and which she knew to be false or did not believe to be true;

(b)that her services are no longer required;

(c)that she is medically unfit for further service;

(d)that, in the case of an officer, she has been permitted to resign her commission;

(e)that she ceases to be on the permanent teaching staff of or on the rolls of the [school or college] [Substitued by S.R.o. 216, dated 7th June, 1957, Part II, Section 4, page 97] providing the unit, or part of the unit.

27. Discharging Authority.

(1)The Authority competent to authorise the discharge of an officer shall be the Ministry of Defence, Government of India.

(2)[ The authority competent to authorise the discharge of a junior or Senior Wing girl cadet shall he the I lead mistress or Principal, respectively :Provided that a girl cadet discharged under clause (b) of sub-rule (2) of Rule 26 shall have the right to appeal;

(i)in the case of a girl cadet of the Junior Wing, to the Inspectress of schools or such other educational authority as may be specified by the State Government;

(ii)in the case of a girl cadet of the Senior Wing, to the Director of Public Instruction or such other educational authority as may be specified by the State Government.]

28. Discharge on application.

- [(1) Any Junior or Senior Wing officer or girl cadet not entitled to her discharge under these rules, who is desirous of being discharged prior to the expiration of the period for which she was commissioned or enrolled, shall apply in writing to the Headmistress or Principal, as the case may be, stating the reasons for the application.

(2)[The Headmistress or Principal may, in the case of a Girl Cadet] [Substitued by S.R.o. 216, dated 7th June, 1957, Part II, Section 4, page 97] either grant such application or reject it.

(3)The Headmistress or Principal shall forward the application with her recommendation thereon :

(a)in the case of a Junior Wing Officer, to the Inspectress of schools or the Director of Public Instruction or such other educational authority as may be specified by the State Government, who shall forward the application with her/his or its recommendation thereon to the Ministry of Defence, Government of India, who may either grant such application or reject it;

(b)in the case of Senior Wing Officer, to the Director of Public Instruction or such other educational authority as may be specified by the State Government; the Director of Public Instruction or the educational authority so specified shall forward the application with his or its recommendation thereon to the Ministry of Defence, Government of India who may either grant such application or reject it.]

(4)If an officer of the Girls' Division gets married after she has been commissioned, she may, if she so desires, be permitted to resign her commission.

(5)A married Officer or a Girl Cadet of the Girls' Division who for family reasons wishes to discontinue her service in the Corps, may apply to resign her commission or for her discharge, as the case may be.

29. Discharge Certificate.

- [(1) Every Officer of the Girls' Division of the National Cadet Corps on her relinquishment of Commission in the Girls' Division shall be furnished by the Circle Commander with a certificate setting forth :(a)the authority and cause of her relinquishment of Commission;(b)the full period of her service in the Girls' Division; and(c)the date of her relinquishment of Commission.]

(2)[] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] Every Girl Cadet who is dismissed or discharged from the Girls' Division shall be furnished by her 2[Headmistress or Principal, as the case may be,] with a certificate setting forth :

(a)the authority dismissing or discharging her;

(b)the cause of her dismissal or discharge;

(c)the full period of her service in the Girls' Division; and

(d)the date of dismissal or discharge.

Part VII – Training

30. [ Pre-Commission training. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

- Every applicant for a Commission in the Junior or Senior Wing of the Girls' Division shall be liable to undergo pre-commission training for a period of two or three months respectively with an Armed Forces unit, school or centre.] [Rule 29 renumbeed as sub-rule(2) and sub-rule(1) inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

31. Training.

(1)Every Officer and Girl Cadet shall be liable to undergo training for a period of at least 4 hours per week during the training Year:Provided that no training may be given during the periods the school or college is closed for vacations :Provided further that every Officer and Girl Cadet shall undergo training for a minimum period of 65 hours during the annual [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] session.

32. [ Annual training. [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

- Every Officer and Girl Cadet in the Girls' Division shall be liable during the training year to attend an annual camp of 12 days' duration in the case of Senior Wing and of 10 days' duration in the case of Junior Wing.] [Substitued by S.R.o. 216, dated 7th June, 1957, Part II, Section 4, page 97]

33. Further training.

- Every Officer in the Girls' Division shall be liable to attend such further training as may be directed by the Ministry of Defence, Government of India.[33-A. Social service training. [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139]- Every officer and girl cadet of the Girls' Division shall, in addition to the training prescribed by Rules 30, 31, 32 and 33, be liable to undergo such Social Service Training and for such period as the Government of India in the Ministry of Defence, may, from time to time, direct.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]

Part VIII – Pay And Allowances

34. [ Pay. [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139]

(1)Every officer commissioned in the Girls' Division shall be entitled to:

(a)for periods of actual attendance at the Combined Cadre and Social Service Camp or at an authorised course of instruction with an Armed Forces unit or school or centre, including intervening Sundays and holidays, to such pay as specified in Schedule 11;

(b)for every day, not exceeding 12 days in the case of Senior Wing, actually spent in the Annual Training Camp, pay of rank as specified in Sch. II;

(c)in the case of Senior Wing, an initial outfit allowance of Rs. 250 on being selected for Commission :

Provided that an officer, who has already drawn such an allowance as a Commissioned Officer in the Girls' Division of the National Cadet Corps, shall not be entitled to such initial outfit allowance :Provided further that if the person, so selected for Commission in the Girls' Division of the National Cadet Corps, fails to qualify in her pre-commission training, she shall either return the amount advanced to her on account of outfit allowance or will return the items of uniform thus purchased, as may be specified on this behalf by the State Government;

(d)in the case of Senior Wing, an outfit allowance of Rs. 50 for the maintenance of her uniform at the end of every year of service in the National Cadet Corps;

(e)in the case of Senior Wing, an honorarium of Rs. 50 per month for a period of 9 months in a year. The payment of honorarium will be without prejudice to the payment of pay of rank admissible to NCC Officers;

(f)in the case of Junior Wing, free uniform on being selected for Commission as per scale laid down by the Ministry of Defence, Government of India, from time to time :

Provided that if the person so selected for Commission fails to qualify in her pre-commission training,she shall return the items of uniform as may be specified by the State Government from time to time;

(g)in the case of Junior Wing, an honorarium of Rs. 35 per month for a period of 9 months in a year;

(h)in the case of Junior Wing, at the end of the training year, an honorarium as specified in Schedule 11 on condition that she has attended the Annual Training Camp of her unit in such a training year.

(2)A girl cadet shall not be entitled to any pay.]

35. Allowances.

(1)Every Officer and Girl Cadet shall be entitled to the allowances as specified in Schedule 11.

(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.

Part IX – Discipline

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.

37. Of fences.

- An Officer or Girl Cadet commits an offence, if she does any of the following acts, namely:

(1)when on parade, engaged on training or wearing uniform.

(a)uses insubordinate language to or is insolent towards her superior officer;

(b)disobeys any standing order of or lawful command given by her superior officer;

(c)being a Commissioned Officer or a Girl Cadet Non-Commissioned Officer ill-treats any person subject to the Act who is subordinate to her in rank or position;

(2)without sufficient cause fails to appear at the place of parade at the time fixed or to attend at any place in her capacity as a member of the Girls' Division when duly required to attend, or, when on parade, without sufficient cause quits the ranks;

(3)without sufficient cause fails to perform any part of the training which under these rules she is required to perform;

(4)when in charge of any property belonging to the Government or to a unit of the Girls' Division makes away with or is concerned in making away with, any such property; or wilfully injures or by culpable neglect loses or causes injuries to any of the above property;

(5)knowingly furnishes a false return or report of the number or state of persons under her command or charge, or of any money, clothing, equipment, store or other property in her charge; or through design or culpable neglect, omits to make or send any return of the above matters which it is her duty to make or send;

(6)when it is her official duty to make a declaration respecting any matter, makes a declaration respecting such matter which she either knows or believes to be false or does not believe to be true;

(7)knowingly makes against any person subject to military law or to the Act, an accusation which she either knows or believes to be false or does not believe to be true;

(8)falsely personates any other person at any parade or on any occasion when such other person is required by these rules to do any act or attend at any place or abets any such act of personation.Explanation - The expression "superior officer" means and includes a Commissioned Officer and a Girl Cadet Non-Commissioned Officer, as the case may be, superior in the rank or position to the person in relation to whom the expression is used.

38. Disposal of offences.

(1)A charge made against a Commissioned Officer for any offence specified in the Rule 37 shall, after investigation by the'[Headmistress or the Principal, as the case may be,] be dealt with by her in one or other of the following ways, that is to say, she may :

(a)dismiss the charge if no offence is disclosed by the evidence, or if in her opinion the charge ought not to be proceeded with; or

(b)dispose of the case summarily; or

(c)refer the matter to the Director of Public Instruction [through the Inspectress of Schools in the case of Junior Wing] [Inserted by S.R.O. 242, dated 19th June, 1958, Part II, Section 4, page 145] for instructions and act in accordance with the instructions received thereupon;

(d)[ refer the matter, in the case of Senior Wing, to the Secretary of the Department governing the National Cadet Corps Organisation in the State or the Vice Chancellor or the Director of Public Instruction, empowered in this behalf by the State Government, for instructions and act in accordance with the instructions received thereupon.] [Inserted by S.R.O. 242, dated 19th June, 1958, Part II, Section 4, page 145]

(2)A charge made against a Girl Cadet Non-Commissioned Officer or a Girl Cadet shall, after investigation by the Commissioned Officer in command of the unit, be dealt with by her in one or other of the following ways, that is to say, she may :

(a)dismiss the charge if no offence is disclosed by the evidence, or if in her opinion the charge ought not to be proceeded with; or

(b)dispose of the case summarily; or

(c)refer the matter to the [Headmistress or Principal, as the case may be,] [Inserted by S.R.O. 242, dated 19th June, 1958, Part II, Section 4, page 145] for instructions and act in accordance with the instructions received thereupon.

39. Summary reduction and punishments.

(1)The Secretary, Ministry of Defence, Government of India, may award any of the following punishments to a Commissioned Officer :

(a)dismissal from Girls' Division;

(b)reduction to a lower rank;

(c)forfeiture of seniority or service for the purpose of promotion for a period not exceeding twelve months;

(d)stoppages of pay and allowances until any proved loss or damage occasioned by the offence for which the offender is charged is made good.

(2)[The Secretary of the Department governing the National Cadet Corps Organisation in the State or the Vice Chancellor of the University or the Director of Public Instruction, empowered in this behalf by the State Government, may award any of the following punishments to a Commissioned Officer.] [Substitued by S.R.O. 242, dated 19th June, 1958, Part II, Secction 4, page 145]

(a)forfeiture of seniority or service for the purpose of promotion for a period not exceeding six months;

(b)stoppages of pay and allowances until any proved loss or damage occasioned by the offence for which the offender is charged is made good.

(3)The [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Secction 4, page 97] may award any of the following punishments :

(a)in the case of a Commissioned Officer :-

(i)severe reprimand or reprimand;

(ii)admonition;

(b)in the case of a Girl Cadet Non-Commissioned Officer or a Girl Cadet:

(i)dismissal from the Girls' Division;

(ii)reduction, in the case of a Girl Cadet Non-Commissioned Officer, to a lower rank or to the rank as a Girl Cadet; Provided that a Girl Cadet Troop Leader shall not be required to serve in the unit as a Girl Cadet;

(iii)severe reprimand or reprimand;

(iv)admonition.

(4)A Commissioned Officer placed in command of a unit may award any of the following punishments :

(a)in the case of a Girl Cadet Non-Commissioned Officer :

(i)reduction, except of a Girl Cadet Troop Leader, to a lower rank or to the ranks as a Girl Cadet;

(ii)severe reprimand or reprimand;

(iii)extra duties not exceeding two;

(iv)admonition;

(b)in the case of a Girl Cadet:

(i)severe reprimand or reprimand;

(ii)extra parades not exceeding three;

(iii)confinement to the lines for a period not exceeding three days during the annual training camp.

[PART X] [Inserted by S.R.O. 339, dated 1st August, 1953, Part II, Section 4, page 291] Miscellaneous

40. Power to Delegate.

- The Central Government in the Ministry of Defence may, by order in writing, direct that all or any of the powers conferred on it by these rules, shall, subject to such conditions as may be specified in the direction, be exercisable also by the Director, National Cadet Corps.

41. [ Power of the Central Government to establish Subsidiary Organisations. [Inserted by S.R.o. 84, dated 19th February, 1955, Part II, Section 4, page 45]

- The Central Government may, from time to time, by general or special order, establish or constitute such organisation in the Directorate of National Cadet Corps as may be considered necessary or desirable in the opinion of the Central Government for carrying out the objects of the Act.][Schedule I] [Schedule I to III, Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97](See Rules 5, 9, 11, 14, 16 and 18)National Cadet Corps(GIRLS' DIVISION)(See Rules 5 and 9)FORM IApplication For Enrolment

1.What is your name ?(in BlockCapitals)	1........................................
2. What is your*father's/guardian's/husband's name and address	2(a)Name......................(b)Address..........................
3. Are you acitizen of India or a subject of Nepal	3.....................................................
4. What are youreducational qualifications?	4 ...................................
5. What is yourdate of birth?	5.......................
6. Are you willingto be enrolled under the National Corps Acts, 1948 ?	6 ...................................
7. Are you willingto undergo training as specified in the Act and the rules madethereunder ?	7...........................................
8. Are you willingto serve in the Girls' Division of the National Cadet Corps untildischarged as provided in the Act?	8...................................................
9. In which School/College* are you now studying ?	9....................................................
10. Have you beendismissed from the National Cadet Corps ?	10..................................................

Declaration On Acceptance For EnrolmentI solemnly declare that the answers I have given to the questions in this form are true and that no part of them is false and that I am willing to fulfil the engagement made.I ...............promise that I will honestly and faithfully serve my country and abide by the Rules and Regulations of the National Cadet Corps (Girls' Division) and that I will, to the best of my ability attend all parades and camps which I may be required to attend by my Commanding Officer.(Signature of applicant)For Minors OnlyI solemnly declare that the answers given in this form are true and no part of them is false and that my daughter/ward* is willing to fulfil the engagement made.(Signature of father/guardian)Certified that the applicant understands and agrees to the conditions of enrolment.(Signature of enrolling officer)Date of enrolment ....................TO BE COMPLETED BY MEDICAL OFFICER BEFORE ENROLMENTI have examined (name) ...................on (date)..................and consider her fit/unfit* for enrolment as a girl cadet in the Junior/Senior Wing of the Girls' Division, National Cadet Corps.Signature ...............Designation .................(Medical Officer)I. TO BE USED FOR EXTENSION OF ENROLMENT JUNIOR/SENIOR* WING(See Rule 11)I agree to extend my engagement for one year and am willing to fulfil the engagement made.Confirmed.Signature ..............(Signature of Headmistress/Principal)Date from which extension starts .......................II. TO BE USED FOR EXTENSION OF ENROLMENT SENIOR WING(See Rule 11)I agree to extend my engagement for one year and am willing to fulfil the engagement made.Signature ...................Confirmed.(Signature of Principal)Date from which extension starts ......................Note. - This form will be retained in the School/College in which the unit is located.National Cadet Corps(GIRLS' DIVISION)(See Rules 14, 16 and 18)FORM IIA. Application for Appointment as an Officer, Girls' Division

1.What is your name ? (Miss/Mrs.)(In BlockLetters).	1.............................................
2. What is yourdate of birth	2................................................................
3. Are you married?	3......................................................................
4. What is yourfather's/guardian's/husband's name and address	4(a)Name.........................(b)Address............................(i)Village..................................(ii)Tehsil..........................................(iii)District.............................................
5. What is yourPost Office	5..............................................
6. Are you acitizen of India or a subject of Nepal ?	6.....................................................
7. What are youreducational qualifications?	7.................................................
8. what is yourappointment ?	8...............................................
9. Have you everserved in the National Cadet Corps as officer/cadet ? If so,state which unit and for what period ?	9...........................................
10. Are youwilling to be appointed as an officer in the National CadetCorps, Girls' Division, under the National Cadet Corps Act, 1948?	10.........................................
11. Are youwilling to undergo military training as specified in the Act andthe rules made thereunder ?	11...................................................
12. Are youwilling to serve in the National Cadet Corps until you aredischarged under the National Cadet Corps Rules ?	12.......................................................
13. Are youwilling to obey the orders of officers placed in command over youand obey the Rules and Regulations laid down from time to timewhen undergoing pre-commission military training ?	13............................................................
14. Have you everserved in the Armed Forces or WAC (I) ? If so, state in which,the period of service and the cause of discharge ?	14.............................................................

(Signature of Applicant)B. Questions to be Answered by the Headmistress/principal to Whom an Application is Made

1. How long haveyou known the applicant?	1....................................................
2. How long hasshe been on the *School/College staff?	2....................................................
3. Is theapplicant a permanent member of the teaching staff?	3....................................................
4. What is herpresent job?	4.....................................................
5. Do yourecommend her for Commission in the National Cadet Corps, Girls'Division?	5.....................................................
…................................................................(Signatureof the Headmistress/Principal")…..............................................................(Nameof the School/College")…............................................................(Townand District)

C. Declaration of Acceptance for AppointmentI ..................solemnly declare and affirm that the answers I have given to the questions in the form are true and that no part of them is false and that I am willing to fulfil the engagement made.

2. I undertake that in case after having been commissioned in the Corps, I desire to leave the School/College, in which there is located the Junior/Senior Wing unit to which I am posted under Rule 20,1 shall give three/six months' notice in writing to the Headmistress/Principal* of my intention to leave the School/College.

3. I understand I have no liability for military service.

Date .................................................................(Signature of applicant)We recommend Miss/Mrs.......................for a commission in the Junior/Senior Wing of the Girls' Division, National Cadet Corps, and certify that the applicant understands and agrees to the conditions of service.Date ......................... .................................................(Signature of the President of Selection Board)D. Medical Examination(To be completed by Medical Officer)I have examined Miss/Mrs....................on....................... and consider her medically fit/unfit appointment as an officer in the National Cadet Corps, Girls' Division.(Signature of Medical Officer)Designation ........................Note 1. - This form will be retained in Unit Headquarters.Note 2. - This form will be sent to the Armed Forces Unit/School/Centre by the Director of Public Instruction through the Circle Commander when the applicant proceeds to it for pre-commission training. The form with the report on the applicant on the completion of training, will be sent to the Director, National Cadet Corps, Ministry of Defence, Government of India, who shall forward it to the unit.

II

National Cadet Corps(GIRLS' DIVISION)(Rules 34 and 35)Rates Of Pay, Honorarium And Allowances Admissible To Lady Officers Under Rules34 And 35

1. Senior Wing Lady Officers. - (a) Pay of rank as specified below-

2/l.t.N.C.C. (G.D.)	Rs.300 p.m.
Lt.N.C.C. (G.D.)	Rs.350 p.m.
Capt.N.C.C. (G.D.)	Rs.400 p.m.
Capt.N.C.C. (G.D.) after 4 years service as such.	Rs.450 p.m.
MajorN.C.C. (G.D.)	Rs.500 p.m

(b)An allowance of Rs. 4 per day, for every day of actual attendance at annual training camp, Cadets Combined Cadre and Social Service Camps or at authorised Course of instructions other than pre-commission training in Armed Forces Unit/School/Centre, provided the Officers concerned live, mess and sleep in Camp or Official Mess as the case may be. Dearness allowance at present admissible to officers will be discontinued.

(c)Free conveyance or cost of conveyance by rail in 1st Class or by road at eight annas per mile, to the site of the annual training camp from the college where the unit or part thereof is located. Free conveyance or similar allowance will be paid for the return journey.

Note-If an officer is ordered to proceed to the site of an annual training camp during any vacation, free conveyance shall be provided, or the cost of such conveyance shall be reimbursed, to such an officer from the place of her residence to the place of the training camp.

(d)One 1st Class rail fare by the shortest route, and cost of actual expenditure incurred in travelling by road between stations not connected by rail subject to the limitations laid down in the note to sub-paragraph (e) will be admissible to an Officer, while proceeding on an authorised attachment for training, to the Armed Forces Unit/Centre/School or to the site of Combined Cadre and Social Service Camp from the town in which the college, providing the unit or part thereof is located and to which the officer has been posted. A similar allowance will be paid for the return journey.

Note. - If an officer is ordered to proceed on such an attachment during vacations this travelling allowance shall be paid from her place of residence.

(e)Daily allowance, at rates specified below shall be paid to an Officer undertaking a journey under sub-pars (c) or (d) from the time the journey begins to the time it ends, for each of the onward and return journeys, except that no daily allowance shall he admissible for journeys of less than 6 hours and half the daily allowance shall be admissible for journeys exceeding 6 hours but not exceeding 12 hours, while for journeys of longer duration full daily allowance shall he admissible for every24 hours. For parts of 24 hours in excess of 24 hours the methods of calculation adopted will be the same as that adopted for journeys of less than 24 hours duration---

By Rail	Rs. 10 per day
By road	Rs. 5 per day

NOTE. - An cases of journey by road, actual expenses referred to in pars 1(d), and in cases where daily allowance also is admissible under this sub-paragraph actual expenses plus D.A. shall be limited to road mileage allowance at the rate of eight annas per mile.

(f)Whilst these Officers are required to perform a journey and halt at outstation for purposes other than those mentioned above, they will be entitled to travelling allowance and daily allowance as admissible to corresponding ranks of officers of the Armed Forces under existing regulations.

2. Junior Wing Lady Officers. - (a) Pay of rank as specified below.

ThirdOfficer,	Rs.130 p.m.
SecondOfficer,	Rs.150 p.m.
FirstOfficer,	Its.200 p.m.
ChiefOfficer,	Rs.230 p.m.

Note. - The above rates of pay include a sum of Rs. 40 on account of Ration Allowance.

(b)Honorarium at the following rates-

ThirdOfficer	Rs.90
SecondOfficer	Rs.120
FirstOfficer	Rs.150
ChiefOfficer	Rs.180

(c)An allowance of Rs. 4 per day, for every day of actual attendance at Annual Training Camp, Cadets Cadre and Social Service Camp and at authorised course of instructions other than Pre-Commission Training in Armed Forces Unit/School/

Centre, provided the officers concerned live, mess and sleep in camp or official mess as the case may be. Dearness allowance at present admissible to officers will be discontinued.

(d)Free conveyance or cost of conveyance, by rail in 1st Class, or by road at six annas per mile, to the site of annual training camp from the school in which the unit or part thereof to which the officer has been posted, is located. Free conveyance or similar allowance will be paid for the return journey.

Note.-If an officer is ordered to proceed to the site of an annual training camp during any vacation, free conveyance shall be provided, or the cost of such conveyance shall be reimbursed, to such an officer, from the place of her residence to the place of the annual training camp.

(e)One 1st Class rail fare by the shortest route, or cost of actual expenditure incurred in travelling by road between stations not connected by rail subject to the limitations laid down in the note to sub-paragraph (J) will be admissible to the officer, while proceeding on an authorised attachment for training, to the Armed Forces Unit/Centre/School or to the site of Combined Cadre and Social Service Camp from the town in which the school, providing the unit or part thereof is located and to which the officer has been posted. A similar allowance will be paid for the return journey.

Note.- If an officer is ordered to proceed on such an attachment during vacations this travelling allowance shall be paid from her place of residence.

(f)Daily allowance, at rates specified below, shall be paid to an officer undertaking a journey under sub-pars (d) or (e) from the time the journey begins to the time it ends, for each of the onward and return journey, except that no daily allowance shall be admissible for journey of less than 6 hours and half the daily allowance shall be admissible for journey exceeding 6 hours but not exceeding 12 hours, while for journeys of longer duration full daily allowance shall be admissible for every 24 hours. For parts of 24 hours in excess of 24 hours the methods of calculation adopted will be the same as that adopted for journeys of less than 24 hours duration-

By Rail	Rs. 5 per day
By road	Rs. 2-8-0 per day

Note. - In cases of journey by road, actual expenses referred to in pars 2(c), and in cases where daily allowance also is admissible under this sub-paragraph actual expenses plus D.A. shall he limited to road mileage allowance at the rate of six annas per mile.

(g)Whilst these Officers are required to perform a journey and halt at outstation for purposes other than those mentioned above, they will be treated as Class 11 officers of the State Government for purposes of grant of Daily and Travelling allowance.

3. Girl Cadets. - (a) An allowance of Rs. 2 per day for every day of actual attendance at Annual Training Camp in all the States (except the States of Assam, Manipur and Tripura where an allowance of Its. 2-8-0 per day of actual attendance at such camp shall be admissible), provided the girl cadets concerned live, mess and sleep in camp.

(b)Free conveyance or cost of conveyance, by rail in Third Class or by road at two annas six pies per mile, to the site of the Annual Training Camp or Combined Cadre Camp and Social Service Camp from the College/School where the unit or part thereof is located. Free conveyance or a similar allowance will be paid for the return journey.

Note. - If a girl cadet is ordered to proceed to the site of an Annual Training Camp or Combined Cadre Camp and Social Service Camp during vacation, free conveyance shall be provided or the cost of such conveyance shall be reimbursed to such a girl cadet from the place of her residence to the place of such a camp.

(c)One Third Class rail fare by the shortest route, or cost of actual expenditure incurred in travelling by road between stations not connected by rail subject to the limitations laid down in the note to sub-paragraph (d) of paragraph 3, will be admissible to a girl cadet while proceeding to an Armed Forces Unit or Combined Cadre and Social Service Camp for further training under Rule 33-A from the town in which the College/School providing the unit or part thereof to which a girl cadet has been appointed, is located. A similar allowance will be paid for the return journey.

Note. - If a girl cadet is ordered to proceed on such an attachment during vacations this travelling allowance shall be paid from her place of residence.

(d)Daily allowance at rates specified below shall be paid to a girl cadet undertaking a journey under sub-para (h) or (c) from the time the journey begins to the time it ends, for each of the onward and return journey, provided that no daily allowance shall be admissible for journey of less than 6 hours and half the daily allowance shall be admissible for journey exceeding 6 hours but not exceeding 12 hours, while for journey of longer duration full daily allowance shall be admissible for every 24 hours. For parts of 24 hours in excess of 24 hours the methods of calculation adopted will be the same as that adopted for journey of less than 24 hours duration.

ByRail	Rs.2-8-0 per day
Byroad	Rs.1-per day

Note.-In cases of journey by road, actual expenses referred to in para 3(c), and in cases where daily allowance also is admissible under this sub-paragraph actual expenses plus daily allowance shall be limited to road mileage allowance at the rate of two arenas per mile.

3A. These allowances for annual training camp for all Officers and Girl Cadets shall be paid to the Officer placed in command of the unit.

4. Women selected for Pre-Commission Training. - (a) A woman selected for training as an officer in the Senior Wing of the Girls' Division will be entitled to an allowance of Rs. 7.8-0 per day and a woman selected for training as an officer in the Junior Wing of the Girls' Division will be entitled to an allowance of Rs. 4 per day, for every day of attachment to the Armed Forces Unit/School/Centre, including intervening Sundays and holidays.

(b)A woman selected for training as an officer in the Girls' Division will be entitled to one First Class fare by the shortest route, or actual expenditure incurred in travelling by road between stations not connected by rail subject to the limitations laid down in the note to sub-para (c) of this paragraph while proceeding for preliminary military training to an Armed Forces Unit/School/Centre from the town in which the School/College to which the woman belongs is located. A similar allowance will be paid for the return journey.Note.-If a woman is ordered to proceed on such preliminary military training during vacation this travelling allowance shall be paid from place of residence.(c)Daily allowance, at the rates specified below, shall be paid to a women selected for training as an officer of the Senior or Junior Wing of the Girls' Division, undertaking journey under sub-paragraph (b) of this paragraph from the time of journey begins to the time it ends for each of the onward and return journey; except that no daily allowance shall be admissible for journey of less than 6 hours and half the daily allowance shall be admissible for journey exceeding 6 hours, but not exceeding 12 hours while for journey of longer duration, full daily allowance shall be admissible for every 24 hours. For parts of 24 hours, in excess of 24 hours the method of calculation adopted will be the same as that adopted for journey of less than 24 hours duration.

ByRail	Rs. 5per day
Byroad	Rs.2-8-0 per day

Note. - In cases of journey by road, actual expenses referred to in para 4(b) and in cases where daily allowance is admissible under this sub-paragraph actual expenses plus D.A. shall be limited to road mileage allowance at the rate of six annas per mile.(d)The outfit allowance mentioned in Rule 34, admissible to the Senior Wing lady officers of the Girls' Division will be placed at the disposal of the respective Circle Commanders of the women selected for pre-commission training. The Circle Commander will be responsible to provide such women trainees with the items of uniform as may be required for the pre-commission training. The unexpended portion of the said allowance will be disposed of as under :(i)It will be handed over to woman trainee on her being granted commission; or(ii)It will be refunded to the State Government in case the woman trainee is not granted a commission.Note. - (1) Items of uniform thus purchased shall become the personal property of the woman officer trainee on being commissioned.

(2)In case the woman officer trainee desires to withdraw herself from the pre-commission training or she is removed or withdrawn prior to her completion of pre-commission training the items of uniform purchased will be auctioned by such authority as may be specified in this behalf by the State Government and the proceeds shall be credited to the State Government.

(e)The Junior Wing woman officer trainee will be provided with such items of uniform as may he required for pre-commission training free of cost by the Central Government.

5. Officers and cadets when travelling to and from their camps will be sanctioned travelling allowance amounting to actual expenditure incurred at concessional rates as laid down in Serial No. 6 of Annexure to Rule 114 of the Indian Railway Conference Association, Coaching Tariff No. 16.

III

(See Rule 25)Ranks And Scales Of Promotion Of Officers

(a)Senior Wing Officers

(i)On being first commissioned-2/Lieut. N.C.C. (G.D.)

(ii)After 3 years commissioned service-Lieut. N.C.C. (G.D.)

(iii)After 8 years commissioned service-Capt. N.C.C. (G.D.)

(iv)After 15 years commissioned service-Major N.C.C. (G.D.)

(b)Junior Wing Officers

(i)On being first commissioned-Third Officer.

(ii)After 3 years commissioned service-Second Officer.

(iii)After 8 years commissioned service-First Officer.

(iv)After 15 years commissioned service-Chief Officer.

(c)Promotions to the higher rank will be made, provided-

(i)The Officer is fit to hold the rank;

(ii)A vacancy in the higher rank exists in the unit.

(d)All promotions shall be made by the Ministry of Defence, Government of India.

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