Section 30(2) in The National Cadet Corps Rules, 1948
(2)Junior Division.- (a) Any officer or cadet of the Junior Division not entitled to his discharge under the Act or these rules, who is desirous of being discharged prior to the expiration of the period for which he was commissioned or enrolled, shall apply in writing to the Headmaster of the school which is providing the unit or part thereof and to which he has been posted or appointed stating the reasons for the application.(b)The Headmaster may, in the case of a cadet, either grant of such application or reject it.(c)The Headmaster, in the case of an officer, shall forward the application with his own recommendation thereon to the Director of Public Instruction. The Director of Public Instruction shall forward the application with his recommendation thereon to the Ministry of Defence, Government of India, who may either grant such application or reject it.
