Section 21(6) in The National Cadet Corps Rules, 1948
(6)[ The Government of India may grant to any person without pre-commission training, commission as an officer-(a)in the Senior Division if he has rendered commissioned service in the Armed Forces, U.O.T.C./I.T.F./[T.A.]/[J&K Cadet Corps] [Inserted by S.RO. 10, dated 30th, 1957, Part II, Section 4, page 5] or national Cadet Corps (Senior Division) or has passed Certificate `C' Examination of the National Cadet Corps;(b)in the Junior Division if he has rendered service as an officer not below the rank of Junior Commissioned Officer of a Viceroy's Commissioned Officer in the Army or a Chief Petty Officer in the Navy or a Warrant Officer in the Air Force or a Commissioned Officer in the National Cadet Corps or has passed Certificate `B' or `C' Examination of the National Cadet Corps.]
