Section 22 in The National Cadet Corps Rules, 1948
22. Period of Appointment.
- Subject to the provisions to Part VII of these rule, a person commissioned in the National Cadet Corps shall hold that commission as an officer in that Corps for a total period not exceeding 15 ears or until he reaches 45 years of age, whichever is earlier, when he shall be discharged from the Corps :[Provided that if in the opinion of the authority granting him the commission, such person continues to be physically fit after he has reached the age of 45 years such authority may extend the period of the Commission up to a date not later than the date when such person reaches the age of 50 years.] [Inserted by S.R.O. 289, dated 4th July, 1953, Part II, Section 4, page 261]Provided [further] [Inserted by S.R.O. 187, dated 9th May, 1953, Part II, Section 4, page 208] that an officer commissioned, after getting his discharge from the University Corps of the Indian Territorial Force, shall be permitted to serve for such longer period as may be authorised by the Ministry of Defence, Government of India.
