Section 27 in National Cadet Corps (Girls Division) Rules, 1949
27. Discharging Authority.
(1)The Authority competent to authorise the discharge of an officer shall be the Ministry of Defence, Government of India.(2)[ The authority competent to authorise the discharge of a junior or Senior Wing girl cadet shall he the I lead mistress or Principal, respectively :Provided that a girl cadet discharged under clause (b) of sub-rule (2) of Rule 26 shall have the right to appeal;(i)in the case of a girl cadet of the Junior Wing, to the Inspectress of schools or such other educational authority as may be specified by the State Government;(ii)in the case of a girl cadet of the Senior Wing, to the Director of Public Instruction or such other educational authority as may be specified by the State Government.]
