Section 18(3) in National Cadet Corps (Girls Division) Rules, 1949
(3)The State Government shall then direct the applicant to proceed to an Armed Forces [school, centre or unit] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] for undergoing pre-commission training for a period specified in Rule 30.
