Section 40(3) in The National Cadet Corps Rules, 1948
(3)[The Secretary of the Department governing the National Cadet Corps organisation in the State or the Vice-Chancellor of a University or the Director of Public Instruction, or the Head of the Department controlling a particular College or Institution, empowered in this behalf by the State Government, may award any of the following punishments :] [Substitued by S.R.O. 290, dated 4th July, 1952, Part II, Section 4, page 261](a)In the case of an officer :-(i)forfeiture of seniority or service for the purpose of promotion for a period not exceeding twelve months;(ii)severe reprimand or reprimand;(iii)stoppages of pay and allowances until any proved loss or damage occasioned by the offence of which the offender is charged is made good;(iv)fine not exceeding rupees ten.(b)In the case of a cadet non-commissioned officer;-(i)dismissal from the Corps :(ii)reduction to a lower grade or class or place in the list of his rank or a lower rank or to the rank as a cadet.Provided that a cadet senior under-officer or cadet under officer shall not be required to serve in the unit or part there of as a cadet.(iii)severe reprimand or reprimand;(iv)fine not exceeding rupees twenty.(c)In the case of a cadet :-(i)dismissal from the Corps;(ii)severe reprimand or reprimand;(iii)fine not exceeding rupees thrity.
