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Union of India - Section

Section 7 in National Cadet Corps (Girls Division) Rules, 1949

7. Rejection.

- If the [Headmistress or Principal] [Added by S.R.O. 216, dated 7th June, Part II, Section 4, page 97] is satisfied that the application is not in order, or that the applicant does not fulfil the conditions of enrolment or that she is not suitable for [enrolment in the Junior or senior wing unit, as the case may be, for that she is medically not fit for service in the [said] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] unit, she shall reject the application and inform the applicant accordingly.]