Section 9 in National Cadet Corps (Girls Division) Rules, 1949
9. Method of enrolment.
- If the [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] does not reject the application, the applicant shall be accepted and shall be required to sign a declaration in Form I or if she is a minor, her father or guardian shall be required to sign such a declaration. If the [Headmistress or Principal] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] is satisfied that the applicant, or her father or guardian in the case of a minor applicant, consents to the conditions of service, she shall sign a certificate to that effect on the said Form and the applicant shall thereupon be deemed to have been enrolled.
