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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The National Cadet Corps Rules, 1948

(1)An officer of the National Cadet Corps of a State who retires or is permitted to resign his commission after 20 years' service, including service rendered in the Armed Forces, University Officers Training Corps or Indian Territorial Force or Territorial Army, when such service is counted towards his seniority in the National Cadet Corps under rule 26 may be granted an honorary rank in the National Cadet Corp provided that -]Provided that he is recommended by his Commanding Officer, the Circle Commander and the Director, National Cadet Corps;