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Union of India - Section

Section 17 in National Cadet Corps (Girls Division) Rules, 1949

17. Rejection.

- If the [Inspectress of schools or Director of Public Instruction] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] or such other educational authority as may be specified by the State Government is satisfied that the application is not in order or that the applicant does not fulfil the conditions of appointment or that she is not suitable to be appointed as an officer in the Girls' Division of the National Cadet Corps or if the applicant is reported to be medically unfit, he shall reject the application and inform the applicant accordingly through the [Headmistress or Principal concerned] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97].