Section 24(c) in National Cadet Corps (Girls Division) Rules, 1949
(c)National Cadet Corps officers of the Girls' Division who proceed on [study leave, maternity leave or long leave, or are posted away to perform some other duties] [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139] and are permitted to keep lien with their [schools or colleges, as the case may be] [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139] shall be placed on Supernumerary List for a period not exceeding two years unless Government in a special case agree to extend it. This period shall not be counted towards their seniority for promotion in the National Cadet Corps.
