Section 13 in National Cadet Corps (Girls Division) Rules, 1949
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]
