Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The National Cadet Corps Rules, 1948

(1)Every officer commissioned in the National Cadet Corps and posted to a unit of the Senior Division shall be entitled :-
(a)for every day, not exceeding 15 days in all, actually spent in the annual training camp;
(b)[ for periods of actual attendance at the Combined Cadre and Social Service Camps and at authorized courses of instruction in Armed Forces Schools, and with Armed Forces Units, including intervening Sundays and holidays, to such pay as is specified in Schedule II:] [Inserted by S.R.O. 230, dated 19th June, 1954, Part II, Section 4, page 179]
Provided that NCC officers attending the Officers Special Course at the NCC Academy, Purandhar, shall not be entitled to pay of rank, but shall be entitled to only their normal pay as teachers :
(c)to an outfit allowance of Rs.400/- on being first commissioned;
Provided that an officer, who has already drawn such an allowance as a commissioned officer in the University Corps of the Indian Territorial Force, shall not be entitled to such outfit allowance.
(d)[ to an outfit allowance of Rs.45/- for the maintenance of his uniform at the end of every year of service in the National Cadet Corps; [Added by S.R.O. 303, dated 20th September, 1952, Part II, Section 4, page 131]
(e)to an honorarium of Rs.75 per month throughout a year.]