Section 26(4a) in The National Cadet Corps Rules, 1948
(4a)[ National Cadet Corps Officers of the Senior and Junior Divisions who proceed on study leave, long leave or posted away to perform some other duties and are permitted to keep lien with their Schools/Colleges, shall be placed on Supernumerary List for a period not exceeding two years unless Government in a special case agree to extend it. This period shall not be counted towards their seniority for promotions in the National Cadet Corps.] [Inserted by S.R.O. 215, dated 23rd May, 1953, Part II, Section 4, page 220]
