Section 24 in National Cadet Corps (Girls Division) Rules, 1949
24. Powers.
(a)Such officers shall exercise powers of command over all Girl Cadets in their unit:Provided that the powers of command shall be exercised by the Officers when in uniform and when attending an authorised parade or when in annual camp.(b)[ The period of service rendered by an officer of the Girls' Division as a commissioned officer in the Armed Forces, WAC (1) or National Cadet Corps (Girls' Division) shall count towards her seniority and promotion.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97](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.(d)[ Except as otherwise specially ordered in any particular case.(i)officers of the Senior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps;(ii)officers of the Junior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps.](dd)[ Where an officer is discharged under sub-rule (2) of Rule 26, the period from the date she ceased to perform her duties under the Act to the date of her discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] [Inserted by S.R.O. 335, dated 27th September, 1958, Part II, Section 4, page 191](e)[] [Relettered by S.R.O. 185, 21st May, 1955, Part II, Section 4, page 139] The powers of punishment vested in such officers are specified in Part IX of these rules.
