Section 45 in The National Cadet Corps Rules, 1948
45. [ Grant of Honorary rank and wearing of uniform on retirement or Resignation-Officers. [Added by S.R.O. 311, dated 18th July, 1953, Part 2, Section 4, page 281.]
(1)An officer of the National Cadet Corps of a State who retires or is permitted to resign his commission after 20 years' service, including service rendered in the Armed Forces, University Officers Training Corps or Indian Territorial Force or Territorial Army, when such service is counted towards his seniority in the National Cadet Corps under rule 26 may be granted an honorary rank in the National Cadet Corp provided that -]Provided that he is recommended by his Commanding Officer, the Circle Commander and the Director, National Cadet Corps;(2)Recommendation accompanied by a statement of services will be forwarded through the usual channel to the Ministry of Defence, Government of India.(3)If the Ministry of Defence, Government of India is satisfied that the officer so recommended is suitable, the grant of such honorary rank will be notified in the official Gazette.(4)When such an officer is granted an honorary rank by a notification in the official Gazette he is entitled to the style and use of his honorary rank at all times should he so desire.(5)The wearing of uniform by such an officer is restricted to the following occasions, namely :-(a)Military, Naval or Air Force parades as spectators.(b)Military, Naval, Air Force or civil functions for which uniform is prescribed.(c)When summoned to an interview by a regular officer of the Armed Forces.(d)When attending National Cadet Corps functions:
