Section 39(2) in National Cadet Corps (Girls Division) Rules, 1949
(2)[The Secretary of the Department governing the National Cadet Corps Organisation in the State or the Vice Chancellor of the University or the Director of Public Instruction, empowered in this behalf by the State Government, may award any of the following punishments to a Commissioned Officer.] [Substitued by S.R.O. 242, dated 19th June, 1958, Part II, Secction 4, page 145](a)forfeiture of seniority or service for the purpose of promotion for a period not exceeding six months;(b)stoppages of pay and allowances until any proved loss or damage occasioned by the offence for which the offender is charged is made good.
