Section 39(3) in The National Cadet Corps Rules, 1948
(3)A charge made against a cadet non-commissioned officer or cadet of any offences specified in sub-rule (1), (2), (3), (9), (10), (11), (12) and (13) of rule 38 shall, after investigation by the officer in command of a sub-unit of the Senior Division or a Unit or sub unit of the Junior Division to which he offender belongs, be dealt with by him in one or other of the following ways, that is to say he may :-(a)dismiss the charge if no offence is disclosed by the evidence, or if in his opinion the charge ought not to be proceeded with; or(b)dispose of the case summarily; or(c)refer the matter to the Commanding Officer, in the case of the Senior Division, or to the Headmaster of the school providing the unit or sub-unit, in the case of the Junior Division.
