Section 40(2) in The National Cadet Corps Rules, 1948
(2)An officer having power not less than that of a Sub-Area or equivalent commander of the Indian Navy or Indian Air Force or the State Forces may award any of the following punishments to an officer or an applicant for appointment as an officer or a cadet non-commissioned officer, attached to an Armed Forced unit for training :-(a)forfeiture of seniority or service for the purpose of promotion for a period not exceeding twelve months;(b)dismissal from the Corps, in the case of an applicant for appointment as an officer;(c)severe reprimand or reprimand;(d)stoppages of pay and allowances until any proved loss or damage occasioned by the offence of which the offender is charge is made good;(e)reduction, in the case of a cadet non-commissioned officer, to a lower grade or class or to the ranks as a cadet :Provided that a cadet non-commissioned officer reduced to the rank of cadet shall not continue to be attached to the Armed Forces unit for training.
