Section 35 in National Cadet Corps (Girls Division) Rules, 1949
35. Allowances.
(1)Every Officer and Girl Cadet shall be entitled to the allowances as specified in Schedule 11.(2)Every woman selected for appointment as an officer and proceeding to an Armed Forces [unit or school or centre] [Substitued by S.R.O. 216, dated 7th June, 1957, Part II, Section 4, page 97] for training as specified in sub-rule (3) of Rule 18 shall be entitled to such allowances as are specified in Schedule II.
