Section 33 in National Cadet Corps (Girls Division) Rules, 1949
33. Further training.
- Every Officer in the Girls' Division shall be liable to attend such further training as may be directed by the Ministry of Defence, Government of India.[33-A. Social service training. [Inserted by S.R.O. 185, dated 21st May, 1955, Part II, Section 4, page 139]- Every officer and girl cadet of the Girls' Division shall, in addition to the training prescribed by Rules 30, 31, 32 and 33, be liable to undergo such Social Service Training and for such period as the Government of India in the Ministry of Defence, may, from time to time, direct.] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]
