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Union of India - Section

Section 30 in The National Cadet Corps Rules, 1948

30. Discharge on application.

(1)Senior Division.- (a) Any officer or cadet of the Senior Division not entitled to his discharge under the Act or these rules who is desirous of being discharged prior to the expiration of the period for which he was commissioned or enrolled, shall apply in writing to the Officer Commanding the unit to which he has been posted or appointed, stating the reasons for the application.
(b)The Commanding Officer shall forward the application, with his own recommendation thereon, to the Vice-Chancellor of the University or to the Director of Public Instruction as may be specified in this behalf by the State Government. The Vice-Chancellor or the Director of Public Instruction may, in the case of cadet, either grant such application or reject it.
(c)[ In the case of an officer, the Vice-Chancellor or the Director of Public Instruction shall forward the application with his recommendation thereon through the State Government to the Ministry of Defence, Government of India, who may eight grant such application or reject it.] [Substitued by S.R.O. 108, dated 23rd March, 1957, Part II. Section 4, page 55]
(2)Junior Division.- (a) Any officer or cadet of the Junior Division not entitled to his discharge under the Act or these rules, who is desirous of being discharged prior to the expiration of the period for which he was commissioned or enrolled, shall apply in writing to the Headmaster of the school which is providing the unit or part thereof and to which he has been posted or appointed stating the reasons for the application.
(b)The Headmaster may, in the case of a cadet, either grant of such application or reject it.
(c)The Headmaster, in the case of an officer, shall forward the application with his own recommendation thereon to the Director of Public Instruction. The Director of Public Instruction shall forward the application with his recommendation thereon to the Ministry of Defence, Government of India, who may either grant such application or reject it.