Section 42(2)(k) in The National Cadet Corps Rules, 1948
(k)[ not more than one official, if in the opinion of the State Government, he is likely to promote the interests of the National Cadet Corps - to be nominated annually by the State Government.] [Inserted by S.R.O. 224, dated 12th June, 1957, Part II, Section 4, page 113]