Section 28 in National Cadet Corps (Girls Division) Rules, 1949
28. Discharge on application.
- [(1) Any Junior or Senior Wing officer or girl cadet not entitled to her discharge under these rules, who is desirous of being discharged prior to the expiration of the period for which she was commissioned or enrolled, shall apply in writing to the Headmistress or Principal, as the case may be, stating the reasons for the application.(2)[The Headmistress or Principal may, in the case of a Girl Cadet] [Substitued by S.R.o. 216, dated 7th June, 1957, Part II, Section 4, page 97] either grant such application or reject it.(3)The Headmistress or Principal shall forward the application with her recommendation thereon :(a)in the case of a Junior Wing Officer, to the Inspectress of schools or the Director of Public Instruction or such other educational authority as may be specified by the State Government, who shall forward the application with her/his or its recommendation thereon to the Ministry of Defence, Government of India, who may either grant such application or reject it;(b)in the case of Senior Wing Officer, to the Director of Public Instruction or such other educational authority as may be specified by the State Government; the Director of Public Instruction or the educational authority so specified shall forward the application with his or its recommendation thereon to the Ministry of Defence, Government of India who may either grant such application or reject it.](4)If an officer of the Girls' Division gets married after she has been commissioned, she may, if she so desires, be permitted to resign her commission.(5)A married Officer or a Girl Cadet of the Girls' Division who for family reasons wishes to discontinue her service in the Corps, may apply to resign her commission or for her discharge, as the case may be.
