Section 26 in The National Cadet Corps Rules, 1948
26. Powers.
(1)Officers of the Senior and Junior Division shall exercise powers of command over all cadets in their unit.(2)[ Officers of the Senior Division shall exercise such powers over Junior Commissioned Officers, Warrant Officers, and Non-Commissioned Officers of the Army, Chief Petty Officers, Petty Officers and Men of Indian Navy, Warrant Officers and Non-Commissioned Officers of the Indian Air Force, as the case may be posted or attached to their units as may be specified by the Government of India in the Ministry of Defence.] [Substitued by S.R.O. 261, dated 16th August, 1952, Part II, Section 4, page 115](3)Officers of the Senior Division shall be junior to all officers of the Armed Forces and territorial Army and whole-time National Cadet Corps commissioned officers of similar rank and among themselves shall take seniority according to the date of heir commission in the Corps:[Provided that period of service rendered by an officer of the Senior Division as a Commissioned Officer in the Armed Forces, U.O.T.C./I.T.F./[T.A.] [Inserted by S.R.O. 187, dated 9th May 1953, Part II, Section 4, page 208]/[J & K Cadet Corps] [Inserted by S.R.O. 10, dated 30th December, 1957, Part II, Section 4 page 5] or National Cadet Corps (Senior Division) shall count towards his seniority and promotion.] [Inserted by S.R.O. 187, dated 9th May, 1953, Part II, Section 4, page 208](4)Officers of the Junior Division shall be junior to all Armed Forces Territorial Army and Senior Division Officers and between themselves shall take seniority according to the date of their commission in the corps:[Provided that period of service rendered by an officer of the Junior Division as an officer not below the rank of a Junior Commissioned Officer or a Viceroy's Commissioned Officer in the Army or a Chief Petty Officer in the Navy or a Warrant Officer in the Air Force or a Commissioned Officer in the National Cadet Corps shall count towards his seniority and promotion:] [Substitued by S.R.O. 187, dated 9th May, 1953, Part II, Section 4, page 208]Provided further that the powers of command specified in sub-rules (1) to (4) shall be exercised by the Officers of the Corps when in uniform and when attending an authorized parade or when in annual camp.(4a)[ National Cadet Corps Officers of the Senior and Junior Divisions who proceed on study leave, long leave or posted away to perform some other duties and are permitted to keep lien with their Schools/Colleges, shall be placed on Supernumerary List for a period not exceeding two years unless Government in a special case agree to extend it. This period shall not be counted towards their seniority for promotions in the National Cadet Corps.] [Inserted by S.R.O. 215, dated 23rd May, 1953, Part II, Section 4, page 220](4b)[ Where an officer is discharged under sub-rule (2) of rule 28 the period from the date he ceased to perform his duties under the Act to he date of his discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] [Substitued by S.R.O. 177, dated 1st May, 1958, Part II, Section 4, page 111. Sub-rule (4b) had been inserted by S.R.O, 28, dated 15th January, 1958, Part II, Section 4, page 11](5)The powers of punishment of officers are specified in Part X of these rules.
