Section 28(2) in The National Cadet Corps Rules, 1948
(2)Any officer or cadet may be discharged as hereinafter provided on any of the following grounds, namely:-(a)that he has been convicted by a criminal court of an offence punishable with transportation or imprisonment;(b)that he has in filling up any form prescribed by these rules or otherwise for the purpose of obtaining his enrolment or appointment made any statement which was false and which he knew to be false or did not believe to be true;(c)that his service are not longer required;(d)that he is medically unfit for further service;(e)that in the case of an officer, he has been permitted to resign his commission;(f)that he ceases to be on the staff of or on the roll of the college or school, as the case may be, providing the unit or part thereof to which he had been posted or appointed.(g)for any other reason which, in the opinion of the competent authority, is sufficient to warrant discharge.
