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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(a) in The National Cadet Corps Rules, 1948

(a)make recommendations and tender advice to the Central State Government and to the State Government upon the following matters :-
(i)the formation of new units and disbandment of existing units;
(ii)the selection of the colleges and schools which should raise units or sub-units;
(iii)the selection of persons for appointment as officers in the Senior and Junior Divisions;
(iv)any other matter which may be referred to it by the Central Government or the State Government or the Director General National Cadet Corps, as the case may be;