Section 37 in The National Cadet Corps Rules, 1948
37. Service obligations.
(1)An officer or cadet shall have no liability to render active service in any of the Armed Forces of the Union.(2)Every officer and cadet shall, when undergoing training obey the orders and carry out the directions of any person who is placed in command over him, irrespective of whether that person is subject o any law relating to the Armed Forces or to the Act.
