Section 39 in National Cadet Corps (Girls Division) Rules, 1949
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
