Section 4 in National Cadet Corps (Girls Division) Rules, 1949
4. Qualifications for enrolment.
- No girl student of a [school or college] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] shall be eligible for enrolment:(a)unless she is of good character;(b)[ (i)unless she has attained the age of 13 years and has not attained the age of 181k years, in the case of Junior Wing; [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97](ii)unless she is over 15 years of age in the case of Senior Wing;](c)unless she satisfies such standards of physical fitness as may be specified by the Ministry of Defence, Government of India;(d)if she is a member of any communal or political organisation or an organisation believing in violence or communal disharmony;(e)if she has been dismissed from the Girls' Division of the National Cadet Corps;(f)[ unless she is on the roll of the school or college which is providing the unit of the Junior or Senior Wing, as the case may be, or part thereof; [Added by S.R.O. 216, dated 7th June, Part II, Section 4, page 97](g)unless she is a citizen of India or a subject of Nepal.]
