Section 40(6) in The National Cadet Corps Rules, 1948
(6)A Headmaster of a school, providing a unit or part thereof of the Junior Division, may award to persons posted or appointed to his unit any of the following punishments :-(a)In the case of an officer :-(i)admonishment;(ii)stoppages out of the annual honorarium until any proved loss or damage occasioned by the offence of which the offender is charged is made good.Explanation.- When an officer commits and offence, which in the opinion of the Headmaster requires that the officer should not serve with the unit or part thereof until the orders of the Superior Authority have been obtained, he shall immediately suspend the officer and order him not to serve with the unit or part thereof until such orders have been received.(b)In the case of a cadet non-commissioned officer and cadets :-(i)dismissal from the Corps;(ii)reduction, in the case of a cadet non-commissioned officer to a lower rank or to the ranks as a cadet :Provided that a cadet Troop Leader shall not be required to serve in the unit or part thereof as a cadet.(iii)severe reprimand or reprimand;(iv)admonishment.
