Section 42(2) in The National Cadet Corps Rules, 1948
(2)A State Advisory Committee shall be constituted as follows:-(a)the Minister of Education in a State/Union Territory having a Legislature functioning, or the Adviser to the Governor, incharge of the Education portfolio in a State where, for the time being, no Legislature is functioning, or the Administrator in a Union Territory where no Legislature is functioning-who shall be the Chairman of the Committee.(b)the Secretary of the Education Department of the State concerned; or if the National Cadet Corps is controlled by any other department then the secretary of that Department;(c)the Vice-Chancellor of each University, if any, in the State:Provided that if the Vice-Chancellor is unable to attend any meeting of the Advisory Committee, he may depute the Pro-Vice-Chancellor or Deputy Vice-Chancellor, or where there is no Pro-Vice-Chancellor or Deputy Vice-Chancellor, any officer of the University not below the rank of the Registrar to attend such meeting on his behalf.(d)head(s) of the Department(s) incharge of the National Cadet Corps Units in the State.(e)one representative of the General Officer Commanding in-Chief from the Staff of Headquarters of the Command or Are or Sub-Area, concerned;(ee)two Principals from Colleges which prove a unit of the Senior Division/Girls Division (Senior Wing) to be nominated annually by the State Government;(f)[ two Headmasters/Headmistress of schools which provide a unit of the Junior Division/Girls Division (Junior Wing) to be nominated annually by the State Government;] [Substitued by S.R.O. 290, dated 4th July, 1952, Part II, Section 4, page 261](g)[ the Director National Cadet Corps, concerned;] [Substitued by S.R.O. 158, dated 23rd April, 1955, Part II, Section 4, page 87](h)[ three non-official members of whom one shall be a woman, and another shall be a member of the State Legislature or a non-official in case there is no Legislature for the time being functioning in the State - to be nominated annually by the State Government.] [Substitued by S.R.O. 212, dated 8th June, 1960, Part II, Section 4, page 129](i)the member, if any, of the Central Advisory Committee residing in the State;(j)[ one representative of Finance Department of the State Government;] [Inserted by S.R.O. 49, dated 7th February, 1953, Part II, Section 4, page 43](k)[ not more than one official, if in the opinion of the State Government, he is likely to promote the interests of the National Cadet Corps - to be nominated annually by the State Government.] [Inserted by S.R.O. 224, dated 12th June, 1957, Part II, Section 4, page 113]A senior officer of the Education Department, to be nominated by the State Government, shall be the Secretary of the Committee.
