Section 35(2) in The National Cadet Corps Rules, 1948
(2)[ Every officer commissioned in the National Cadet Corps, and posted to a unit of the Junior Division shall be entitled for period of actual attendance at the Combined Cadre and Social Service Camp, and at authorized courses of instruction in Armed Forces Schools and with Armed Forces Units including intervening Sundays and holidays, to such pay as is specified in Schedule II.] [Substitued by S.R.O. 158, dated 23rd April, 1955, Part II, Section 4, page 87]
