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Union of India - Section

Section 29 in The National Cadet Corps Rules, 1948

29. Discharging authority.

(1)The authority competent to authorize the discharge of an officer shall be the Ministry of Defence Government of India.
(2)The authority competent to authorize the discharge of a cadet appointed to a unit of the Junior Division shall be the Headmaster of the school providing the unit or part thereof:Provided that a cadet of the Junior Division discharged under clause (c) of sub-rule (2) of rule 28 shall have the right of appeal to the District Inspector of Schools or such other Educational authority as may be specified in this behalf by the State Government, who may direct that the discharge order shall be cancelled.
(3)The authority competent to authorise the discharge under each of the provisions specified in column (1) of the Table annexed hereto, of a cadet appointed to a unit of the Senior Division shall be the authority specified in the corresponding entry in column (2) thereof.TABLE
Provisionunder which discharge authorised Authoritycompetent to authorise discharge of cadet
1 2
Sub-rule(1) of rule 28 TheCommanding Officer.
Clause(a) of sub-rule (2) of rule 28 TheCommanding Officer.
Clause(b) sub-rule (2) of rule 28 TheVice-Chancellor of the University or the Director of PublicInstruction.
Clause(c) of sub-rule (2) of rule 28 TheVice-Chancellor of the University or the Director of PublicInstruction.
Clause(d) of sub-rule (2) of rule 28 TheCommanding Officer on the recommendation of a Medical Officer.
Clause(f) of sub-rule (2) of rule 28 TheCommanding Officer.
(4)A discharge duly authorized shall be carried out by the Commanding Officer, in the case of the Senior Division, and the Headmaster, in the case of the Junior Division, with all convenient speed.