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Union of India - Section

Section 22 in National Cadet Corps (Girls Division) Rules, 1949

22. Girl Cadets.

(1)The transfer of a [Girl Cadet of the Senior or Junior Wing] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division from one unit to another will be permissible by mutual consent of the [Headmistresses or Principals concerned] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97].
(2)A Girl Cadet of the Senior or Junior Wing who desires to be transferred shall submit her application in writing to the officer in command of her unit, stating the reasons for desiring the transfer and the unit to which she desires to be transferred.