Section 27(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)[ The authority competent to authorise the discharge of a junior or Senior Wing girl cadet shall he the I lead mistress or Principal, respectively :Provided that a girl cadet discharged under clause (b) of sub-rule (2) of Rule 26 shall have the right to appeal;(i)in the case of a girl cadet of the Junior Wing, to the Inspectress of schools or such other educational authority as may be specified by the State Government;(ii)in the case of a girl cadet of the Senior Wing, to the Director of Public Instruction or such other educational authority as may be specified by the State Government.]
