Section 16(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)[The Inspectress of schools or Director of Public Instruction] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] or such other educational authority as may be specified by the State Government shall, on receipt of the application, make such further enquiries regarding the suitability of the applicant for appointment as an officer in the Girls' Division, as may be prescribed by the State Government.
