Section 38(1)(d) in National Cadet Corps (Girls Division) Rules, 1949
(d)[ refer the matter, in the case of Senior Wing, to the Secretary of the Department governing the National Cadet Corps Organisation in the State or the Vice Chancellor or the Director of Public Instruction, empowered in this behalf by the State Government, for instructions and act in accordance with the instructions received thereupon.] [Inserted by S.R.O. 242, dated 19th June, 1958, Part II, Section 4, page 145]