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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The National Cadet Corps Rules, 1948

(3)The authority competent to authorise the discharge under each of the provisions specified in column (1) of the Table annexed hereto, of a cadet appointed to a unit of the Senior Division shall be the authority specified in the corresponding entry in column (2) thereof.TABLE
Provisionunder which discharge authorised Authoritycompetent to authorise discharge of cadet
1 2
Sub-rule(1) of rule 28 TheCommanding Officer.
Clause(a) of sub-rule (2) of rule 28 TheCommanding Officer.
Clause(b) sub-rule (2) of rule 28 TheVice-Chancellor of the University or the Director of PublicInstruction.
Clause(c) of sub-rule (2) of rule 28 TheVice-Chancellor of the University or the Director of PublicInstruction.
Clause(d) of sub-rule (2) of rule 28 TheCommanding Officer on the recommendation of a Medical Officer.
Clause(f) of sub-rule (2) of rule 28 TheCommanding Officer.