Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(b) in The National Cadet Corps Rules, 1948

(b)The Commanding Officer shall forward the application, with his own recommendation thereon, to the Vice-Chancellor of the University or to the Director of Public Instruction as may be specified in this behalf by the State Government. The Vice-Chancellor or the Director of Public Instruction may, in the case of cadet, either grant such application or reject it.