Section 38(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)A charge made against a Girl Cadet Non-Commissioned Officer or a Girl Cadet shall, after investigation by the Commissioned Officer in command of the unit, be dealt with by her in one or other of the following ways, that is to say, she may :(a)dismiss the charge if no offence is disclosed by the evidence, or if in her opinion the charge ought not to be proceeded with; or(b)dispose of the case summarily; or(c)refer the matter to the [Headmistress or Principal, as the case may be,] [Inserted by S.R.O. 242, dated 19th June, 1958, Part II, Section 4, page 145] for instructions and act in accordance with the instructions received thereupon.
