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Union of India - Section

Section 3 in National Cadet Corps (Girls Division) Rules, 1949

3. Conditions for raising a unit.

- A unit or part thereof may be raised in any [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] subject to the following conditions:
(a)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall provide from among the members of its permanent teaching staff three women officers for the unit;
(b)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall give an undertaking that it can enrol and maintain up to strength the unit which may be allotted to it;
(c)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall provide for the unit which may be allotted to the store-rooms for storage of clothing and equipment and provide accommodation for an office;
(d)the [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall arrange for the use of a suitable parade ground :
Provided that the Central Government may in any case, on the recommendation of the State Government, relax wholly or in part the provisions of Clauses (c) and (d), if it is satisfied that the requisite facilities are provided by schools or colleges located in the same place.