Section 18 in National Cadet Corps (Girls Division) Rules, 1949
18. Method of appointment.
(1)If the [Inspectress of schools or] [Inserted by S.R.O. 339, dated 7th June, 1957, Part II, Section 4, page 97] Director of Public Instruction or such other educational authority as may be specified by the State Government does not reject the application, the applicant shall be directed to appear before a Selection Board, to be set up in the manner specified by the Ministry of Defence, Government of India.(2)If the Selection Board recommends the applicant for appointment as an officer in the Girls' Division, the President of the Board on being satisfied that the applicant understands the questions put to her and that she consents to the conditions of service shall sign a certificate to that effect on Form 11.(3)The State Government shall then direct the applicant to proceed to an Armed Forces [school, centre or unit] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] for undergoing pre-commission training for a period specified in Rule 30.(4)On completion of the training, the applicant shall be reported on and her application together with the report on her shall be forwarded to the Ministry of Defence, Government of India.(5)[ If the Government of India is satisfied that the applicant is suitable and qualified for appointment as an officer in the junior or the Senior Wing of the Girls'Division as the case may be, it will commission her as an officer in that Wing of the Girls' Division.(6)Notwithstanding anything contained in sub-rules (3) and (4), the Government of India may grant to any applicant recommended by the Selection Board under sub-rule (2), without pre-commission training, Commission as an officer(a)in the Senior Wing of the Girls' Division if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Senior Wing of the Girls' Division) or has passed Certificate "G" Part If examination of the National Cadet Corps (Girls' Division);(b)in the junior Wing if she has rendered commissioned service in the Armed Forces, WACI or National Cadet Corps (Girls' Division) or has passed Certificate "G" Part I or II examinations of the National Cadet Corps (Girls' Division).]
