Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(d) in National Cadet Corps (Girls Division) Rules, 1949

(d)[ Except as otherwise specially ordered in any particular case.
(i)officers of the Senior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps;
(ii)officers of the Junior Wing of the Girls' Division shall take seniority among themselves according to the date of Commission in the Corps.]
(dd)[ Where an officer is discharged under sub-rule (2) of Rule 26, the period from the date she ceased to perform her duties under the Act to the date of her discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] [Inserted by S.R.O. 335, dated 27th September, 1958, Part II, Section 4, page 191]