Section 26(4b) in The National Cadet Corps Rules, 1948
(4b)[ Where an officer is discharged under sub-rule (2) of rule 28 the period from the date he ceased to perform his duties under the Act to he date of his discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] [Substitued by S.R.O. 177, dated 1st May, 1958, Part II, Section 4, page 111. Sub-rule (4b) had been inserted by S.R.O, 28, dated 15th January, 1958, Part II, Section 4, page 11]
