Section 34(2) in The National Cadet Corps Rules, 1948
(2)Every cadet of the Senior or Junior Division shall, in addition to the training prescribed by rule 33, be liable to undergo such further service training for which he may volunteer and which may from time to time be sanctioned by the Ministry of Defence, Government of India, or by the State Government.[34-A. Social Service Training- [Added by S.R.O. 303, dated 20th September, 1952, PArt II, Section 4, page 131]Every officer and cadet of the Senior or the Junior Division shall, in addition to the training prescribed by rules 32, 33 and 34, be liable to undergo such Social Service training and for such period as the Government of India in the Ministry of Defence may, from time to time, direct.]
