- In these rules, unless there is anything repugnant in the subject or context :-(a)"the Act" means the National Cadet Corps Act, 1948 (XXXI of 1948);(b)"State Government" in relation to a Part C State, means the Chief Commissioner of the State;(c)"Director of Public Instruction" includes the Director of Education;(d)"form" means a form set out in Schedule I;(e)"schedule' means a schedule appended to these rules;(f)"section" means a section of he Act;(g)"training year" means a period of twelve months beginning on the first day of April and ending on the thirty-first day of March;(h)the expressions "Commanding Officer" and Officer Commanding the unit" mean the Officer of the Armed Forces who is in command of the unit of the Senior Division of the Corps;(i)the expression "College" includes any teaching institution, within the meaning of the term "university";(j)the expression "Headmaster" means the Head of a "school"(k)the expression "cadet" means any student enrolled under section 6 of the Act;(l)the expression "university" and "school" have the meaning respectively assigned to them by the Act;(m)["National Cadet Corps Directorate" means a group of States which has been placed under the charge of an officer of the Armed Forces working directly under the Director General National Cadet Corps; [Inserted by S.R.O. 83, dated 19.02.1955, Part II, Section 4, Page 45.](n)"Director National Cadet Corps" means any officer of the Armed Forces who is placed in charge of a National Cadet Corps Directorate and commands all the units of the National Cadet corps.]
