Section 43(2) in The National Cadet Corps Rules, 1948
(2)A State Advisory Committee shall ordinarily meet [at least twice a year] [Substitued by S.R.O. 118, dated 19th February, 1958, Part II, Section 4, page 77] and may, in relation to those portions of the National Cadet Corps which are located within the State:-(a)make recommendations and tender advice to the Central State Government and to the State Government upon the following matters :-(i)the formation of new units and disbandment of existing units;(ii)the selection of the colleges and schools which should raise units or sub-units;(iii)the selection of persons for appointment as officers in the Senior and Junior Divisions;(iv)any other matter which may be referred to it by the Central Government or the State Government or the Director General National Cadet Corps, as the case may be;(b)issue directions and tender advice to Officers Commanding units of the Senior Division and to the Director of Public Instruction on the following matters :-(i)improvement of training and training facilities for cadets;(ii)improvement of discipline in the units;(iii)the general welfare of officers and cadets.[*************] [Sub-clause (iv) omitted by S.R.O. 249, dated 18th July, 1960, Part II, Section 4, page 141][Part XII] [Added by S.R.O. 118, dated 4th April, 1953, Part II, Section 4, page 123] Miscellaneous
