Section 20 in National Cadet Corps (Girls Division) Rules, 1949
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.]
