Section 29(2) in The National Cadet Corps Rules, 1948
(2)The authority competent to authorize the discharge of a cadet appointed to a unit of the Junior Division shall be the Headmaster of the school providing the unit or part thereof:Provided that a cadet of the Junior Division discharged under clause (c) of sub-rule (2) of rule 28 shall have the right of appeal to the District Inspector of Schools or such other Educational authority as may be specified in this behalf by the State Government, who may direct that the discharge order shall be cancelled.
