Section 29(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)[] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] Every Girl Cadet who is dismissed or discharged from the Girls' Division shall be furnished by her 2[Headmistress or Principal, as the case may be,] with a certificate setting forth :(a)the authority dismissing or discharging her;(b)the cause of her dismissal or discharge;(c)the full period of her service in the Girls' Division; and(d)the date of dismissal or discharge.
