Section 16 in National Cadet Corps (Girls Division) Rules, 1949
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.
