Section 13(2) in The National Cadet Corps Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power such rules may-(a)prescribe the conditions subject to which universities of schools shall be allowed to raise units under this Act(b)prescribe the persons or class of persons who may be eligible for enrolment under section 7;(c)prescribe the manner in which, the period for which and the conditions subject to which any person or class of persons may be enrolled under this Act;(d)provide for the medical examination of persons offering themselves for enrolment under this Act;(e)prescribe preliminary and periodical military training for any person or class of persons subject to this Act;(f)prescribe the military or other obligations to which members of the Corps shall be liable when undergoing military training and provide generally for the maintenance of discipline amongst members of the Corps;(g)prescribe the duties, powers and functions of officers appointed under this Act;(h)prescribe the allowances or other remuneration payable to persons subject to this Act;(i)provide for the removal or discharge of any person subject to this Act;(j)prescribe the offences for which any person subject to this Act may be tried and provide for the trial thereof;(k)prescribe the manner in which fines levied under this Act may be recovered;(l)prescribe the duties, powers and functions of Central or State Advisory Committees; and(m)provide for any other matter which under this Act is to be or may be prescribed.
