Section 38 in National Cadet Corps (Girls Division) Rules, 1949
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.
