Section 21 in National Cadet Corps (Girls Division) Rules, 1949
21. Officers.
(1)The transfer of an officer [of the Senior Wing] [Inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division from one unit to another shall be authorised by the Ministry of Defence, Government of India.(2)An officer [of the Senior Wing] [Inserted by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] of the Girls' Division who desires to be transferred shall submit an application in writing to the Principal of her college who shall forward the application with her remarks thereon to the Director of Public Instruction or such other educational authority as may be specified in this behalf by the State Government. The Director of Public Instruction or the educational authority so specified shall then forward the application with his or its recommendation thereon to the Ministry of Defence, Government of India.(3)[ The transfer of an officer of the Junior Wing of the Girls' Division from one unit to another shall be authorised by the State Government.(4)An officer of the Junior Whig of the Girls' Division who desires to be transferred shall submit an application in writing together with her reasons for such transfer, through the Headmistress, to the Inspectress of schools or such other educational authority as may be specified in this behalf by the State Government. The Inspectress of schools or the educational authority so specified shall then forward an application with her or its recommendation to the Director of Public Instruction or such other educational authority as may be specified in this behalf by the State Government.] [Added by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97]
