Section 43 in The National Cadet Corps Rules, 1948
43. Powers, duties and functions of Advisory Committees.
(1)The Central Advisory Committee shall advise the Central Government on such matters affecting the National Cadet Corps as a whole as it may refer to the Committee.(2)A State Advisory Committee shall ordinarily meet [at least twice a year] [Substitued by S.R.O. 118, dated 19th February, 1958, Part II, Section 4, page 77] and may, in relation to those portions of the National Cadet Corps which are located within the State:-(a)make recommendations and tender advice to the Central State Government and to the State Government upon the following matters :-(i)the formation of new units and disbandment of existing units;(ii)the selection of the colleges and schools which should raise units or sub-units;(iii)the selection of persons for appointment as officers in the Senior and Junior Divisions;(iv)any other matter which may be referred to it by the Central Government or the State Government or the Director General National Cadet Corps, as the case may be;(b)issue directions and tender advice to Officers Commanding units of the Senior Division and to the Director of Public Instruction on the following matters :-(i)improvement of training and training facilities for cadets;(ii)improvement of discipline in the units;(iii)the general welfare of officers and cadets.[*************] [Sub-clause (iv) omitted by S.R.O. 249, dated 18th July, 1960, Part II, Section 4, page 141][Part XII] [Added by S.R.O. 118, dated 4th April, 1953, Part II, Section 4, page 123] Miscellaneous
