Section 39(1) in The National Cadet Corps Rules, 1948
(1)A charge made against an officer or an applicant for appointment as an officer for any offence specified in rule 38 shall after investigation by the Officer Commanding an Armed Forces unit to which the offender is attached for training or by the Officer Commanding the unit to which the offender belong or by the Headmaster of the school which is providing the unit or part thereof of the Junior Division to which the offender belongs, be dealt with by him in one or other of the following ways, that is to say, he may :-(a)dismiss the charge if no offence is disclosed by the evidence, or if in his opinion the charge ought not to be proceeded with; or(b)dispose of the case summarily; or(c)take steps for bringing the offender to trial by a criminal court;or(d)refer the matter to superior authority for instruction, and act in accordance with the instructions so received.
