Section 18(6) in National Cadet Corps (Girls Division) Rules, 1949
(6)Notwithstanding anything contained in sub-rules (3) and (4), the Government of India may grant to any applicant recommended by the Selection Board under sub-rule (2), without pre-commission training, Commission as an officer(a)in the Senior Wing of the Girls' Division if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Senior Wing of the Girls' Division) or has passed Certificate "G" Part If examination of the National Cadet Corps (Girls' Division);(b)in the junior Wing if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Girls' Division) or has passed Certificate "G" Part I or II examinations of the National Cadet Corps (Girls' Division).]
