Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NATIONAL CADET CORPS RULES, 1948 CONTENTS PART 1 :- RAISING OF A UNIT 1. Short title and extent 2. Definitions 3. Conditions for raising a unit of the Senior Division 4. Conditions for raising a unit of the Junior Division PART 2 :- ENROLMENT 5. Qualifications for enrolment in the Senior Division 6. Qualifications for enrolment in the Junior Division 7. Application for enrolment 8. Verification 9. Medical Examination 10. Rejection 11. Method of enrolment 12. Period of enrolment 13. Extension of service PART 3 :- APPOINTMENT AND TRANSFER 14. Appointment 15. Transfer PART 4 :- APPOINTMENT OF OFFICERS 16. Qualifications for appointment 17. Application for appointment 18. Verification 19. Medical examination 20. Rejection 21. Method of Appointment 22. Period of Appointment 22A. Notice for leaving College or School PART 5 :- POSTING AND TRANSFER 23. Posting 24. Transfer PART 6 :- OFFICERS DUTIES, POWERS AND PROMOTIONS 25. Duties 26. Powers 27. Promotions PART 7 :- DISCHARGE 28. Discharge 29. Discharging authority 30. Discharge on application 31. Discharge certificate PART 8 :- TRAINING 32. Preliminary service training 33. Service training 34. Further service training 34A. Social service training PART 9 :- PAY AND ALLOWANCES 35. Pay 36. Allowances PART 10 :- DISCIPLINE 37. Service obligations 38. Offences 39. Disposal of offences 40. Summary reduction and punishments 41. Recovery of fines PART 11 :- ADVISORY COMMITTEES 42. Constitution and procedure of Advisory Committees 43. Powers, duties and functions of Advisory Committees PART 12 :- MISCELLANEOUS 44. Power to delegate 45. Grant of honorary rank and wearing of uniform on retirement or resignation Officers 46. Power of the Central Government to establish subsidiary organisation SCHEDULE 1 :- . SCHEDULE 2 :- RAT E S OF PAY, HONORARIUM AND ALLOWANCES ADMISSIBLE UNDER RULES 35 AND 36 SCHEDULE 3 :- . NATIONAL CADET CORPS RULES, 1948 1 Gazette of India, 1949, Pt. I. Section 3, p. 239. In exercise of the powers conferred by Sec. 13 of the National Cadet Corps Act, 1948 (31 of 1948), the Central Government is pleased to make the following rules : PART 1 RAISING OF A UNIT 1. Short title and extent :- (1) These rules may be called the National Cadet Corps Rules, 1948. (2) They extend to the whole of India and apply to all persons enrolled or appointed under the Act, wherever they may be. 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context, (a)"the Act" means the National Cadet Corps Act, 1948 (31 of 1948); (b)"State Government" in relation to a Part C State, means the Chief Commissioner of that State; (c)"Director of Public Instruction" includes the Director of Education; (d)"form" means a form set out in Schedule I; (e)"Schedule" means a Schedule appended to these rules; (f)"section" means a section of the Act; (g)"training year" means a period of twelve months beginning on the first day of April and ending on the thirty-first day of March; (h)the expressions "Commanding Officer" and "Officer Commanding the unit" means the Army Officer who is in command of the unit of the Senior Division of the Corps; (i)the expression "College" includes any teaching institution, within the meaning of the term "university"; (j)the expression "Headmaster" means the Head of a "school"; (k)the expression "cadet" means any student enrolled under Section 6 of the Act; (l)the expressions "university" and "school" have the meaning respectively assigned to them by the Act; 1 [(m) "Circle" means a group of States which has been placed under the charge of an officer of the Armed Forces working directly under the Director, National Cadet Corps; (n) "Circle Commander" means any officer of the Armed Forces who is placed in charge of a Circle and commands all the units of the National Cadet Corps.] Ins. by S.R.O. 83, dated 19.2.55, Pt. II, Sec. 4, p. 45. 3. Conditions for raising a unit of the Senior Division :- A unit or part thereof of the Senior Division may be raised in a college subject to the following conditions: (a)The college shall provide from among the members of its staff officers for the unit at the scale of 2 Officers per Naval unit. 5 Officers per Infantry company. 3 Officers per Armoured Corps unit. 2 Officers per Artillery, Engineer, Signal, Medical and E.M.E. unit. 2 Officers per Air Force unit. (b)The college shall give an undertaking that it can enrol and maintain up to strength the unit or part thereof which may be allotted to it. (c)The college shall provide for the unit or part thereof which may be allotted to it a storeroom for storage of clothing and equipment and provide accommodation for an office. (d)The college shall arrange for the use of a suitable parade ground. (e)The college shall provide a suitable short range or arrange to obtain the use of such a short range : 1[******] Provided 2 [* * *] that the Central Government may, in any case, on the recommendation of the State Government, relax wholly or in part, the provision of Clauses (c), (d) and (e), if it is satisfied that requisite facilities are provided by colleges located in the same place. Proviso omitted by S.R.O. 283, dated 10th September, 1959, Pt. II. Sec. 4, p. 134. The word "further" omitted, ibid. 4. Conditions for raising a unit of the Junior Division :- A unit or part thereof of the Junior Division may be raised in a school subject to the following conditions: (a)The school shall provide from among the members of its staff, officers at the scale of I officer per sub-unit of 30 cadets. (b)The school shall give an undertaking that it can enrol and maintain up to strength the unit or part thereof which may be allotted to it. (c)The school shall provide for the unit or part thereof which may be allotted to it a storeroom for the storage of clothing and equipment. (d)The school shall provide a suitable miniature rifle range or arrange to obtain the use of such a miniature rifle range. (e)The school shall be in a position to supplement from its own funds the financial grants made by the State Government for the unit or part hereof which may be allotted to it: Provided that the State Government may, in any case, relax wholly or in part the provisions of Clause (e), or if it is satisfied that the requisite facilities are provided by schools located in the same place, the provisions of Clauses (c) and (d). PART 2 ENROLMENT 5. Qualifications for enrolment in the Senior Division :- No student of the male sex of any University offering himself for enrolment in the Senior Division shall be eligible for enrolment: (a)unless he is of good character; 1 (aa)unless he is a citizen of India or a subject of Nepal: Provided that the Central Government may, in any suitable case, relax the provisions of this clause;] (b)unless he is under the age of 26 years; (c)unless he is on the roll of the College which is providing the unit or part thereof; (d)unless he satisfies such standard of physical fitness in height, chest measurement and other respects as may be specified by the Ministry of Defence, Government of India; (e)if he has at any time been convicted of an offence involving moral turpitude and a sentence other than one of fine or of imprisonment in default of payment of fine has been passed in respect of such offence,such sentence not having been subsequently reversed or remitted or the offence pardoned: Provided that a person who is ineligible under this clause shall be eligible for enrolment if he produces a certificate from the State Government that he is a fit person to be enrolled; (f)if he has been dismissed from the University Corps of the Indian Territorial Force or the National Cadet Corps or the Territorial Army or the Indian Armed Forces; (g)if he is a member of any organization of the nature specified in paragraph 1 of Schedule III. Ins. by S.R.O. 60, dated 3rd June, 1950, Pt. II, Sec. 4, p. 50. 6. Qualifications for enrolment in the Junior Division :- No student of the male sex of any school offering himself for enrolment in the Junior Division shall be eligible for enrolment: (a)unless he is of good character; 1(aa)unless he is a citizen of India or a subject of Nepal: Provided that the Central Government may, in any suitable case, relax the provisions of this clause;] (b)unless he has attained the age of 13 years and has not attained the age of 2 [18 ] years; (c)unless he is on the roll of the school which is providing the unit or part thereof; (d)unless he satisfies such standard of physical fitness in height, chest measurement and other respects as may be specified by the Ministry of Defence, Government of India; (e)if he has at any time been convicted of an offence involving moral turpitude and a sentence other than one of fine or of imprisonment in default of payment of fine has been passed in respect of such offence, Provided that a person who is ineligible under this clause shall be eligible for enrolment if he produces a certificate from the State Government that he is a fit person to be enrolled; (f)if he is a member of any organization of the nature specified in paragraph 1 of Schedule III. Ibid. Subs, by S.R.O. 64, dated 5th February, 1955, Part Ii, Sec. 4 p. 37. 7. Application for enrolment :- (1) A student desirous of being enrolled in the Senior Division shall apply to the Officer Commanding the unit. (2) A student desirous of being enrolled in the Junior Division shall apply to the Headmaster of the school providing the unit or part thereof. (3) The officer to whom an application under sub-rule (1) has been made, shall cause the applicant to fill up and sign in his presence a statement in Form I. (4) The Headmaster to whom an application under sub-rule (2) has been made shall cause the applicant to fill up and sign in his presence a statement in Form II. 8. Verification :- When an application is made to a Commanding Officer or a Headmaster under rule 7, he shall satisfy himself that the application is in proper form and that the applicant fulfils the conditions of enrolment specified in Rule 5 or 6, as the case may be. The Commanding Officer or the Headmaster may make such further inquiry regarding the suitability of the applicant f or enrolment in the unit or part thereof in which he desires to be enrolled, as may be prescribed in this behalf, by the State Government. 9. Medical Examination :- If the Commanding Officer or the Headmaster is satisfied that the application is in order, and that the applicant fulfils the conditions of enrolment and that he is suitable for enrolment in the unit or part thereof i n which he desires to be enrolled, he shall cause the applicant to be medically examined. 10. Rejection :- If the Commanding Officer or the Headmaster is not satisfied that the application is in order or that the applicant fulfils the conditions of enrolment or that he is suitable to be enrolled in the unit or part thereof or the applicant is reported to be medically unfit for service in the National Cadet Corps, the Commanding Officer or the Headmaster shall reject the application and shall inform the applicant accordingly. 11. Method of enrolment :- 1 [ (1) If the Commanding Officer does not reject the application, the applicant shall be accepted for enrolment in the Senior Division, and shall be required to sign a declaration in Form I. If the applicant is a minor, his father or guardian shall also be required to sign a declaration provided in the form. (2) If the Headmaster does not reject the application, the applicant shall be accepted for enrolment in the Junior Division. The applicant shall be required to sign a declaration in Form II and his father or guardian shall also be required to sign a declaration in the Form.] (3) If the Commanding Officer or the Headmaster is satisfied that the applicant, or his father or guardian in the case of a minor applicant, understand the question put to the applicant, and consent to the conditions of service, he shall sign a certificate to that effect on the said Form, and the applicant shall thereupon be deemed to have been enrolled. Subs, by S.R.O. 227, dated 6th June, 1953, Pt. II Sec. 4 at p. 233. 12. Period of enrolment :- (1) Subject to the provisions of Part VII of these Rules every person accepted for enrolment in the Senior Division Army wing shall be enrolled for a period of two years and a person accepted for enrolment in the Senior Division Air Wing or the Senior Division Naval Wing shall be enrolled for a period of three years. (2) The period specified in sub-rule (1) shall commence from the date of enrolment under Rule 11. 13. Extension of service :- (1) A cadet of the Senior Division may be permitted to extend his enrolment for a period of one year at a time up to a maximum of four years total service. (2) A cadet of the Junior Division may be permitted to extend his enrolment for a period of one year up to a maximum of three years total service. PART 3 APPOINTMENT AND TRANSFER 14. Appointment :- (1) A student enrolled in the Senior Division shall be appointed by the Commanding Officer to the unit or part of the unit which is provided by the college to which the student belongs. (2) A student enrolled in the Junior Division shall be appointed by the Headmaster to the unit or part thereof which is being provided by his School. 15. Transfer :- (1) The transfer to another unit of the Senior Division or Junior Division, as the case may be, of a cadet who has been appointed to a unit of that Division will be permissible by mutual consent of the Commanding Officers in the case of the Senior Division and of the Headmasters in the case of the Junior Division. (2) A cadet who desires to be transferred shall submit his application in writing to his Commanding Officer or Headmaster, as the case may be, and shall, in the application, state his reasons for desiring the transfer and the unit or part thereof to which he desires to be transferred. PART 4 APPOINTMENT OF OFFICERS 16. Qualifications for appointment :- N o person offering himself for appointment as an officer shall be appointed as such officer: (a)unless he is of good character; 2[(aa)unless he is a citizen of India or a subject of Nepal: Provided that the Central Government may, in any suitable case, relax the provisions of this clause;] (b)unless he satisfies the following requirements regarding his age (i)in the case of an appointment to the Senior Division of the Corps, he has attained the age of 2[2l] years and has not attained the age of 38 years; (ii)in the case of an appointment to the Junior Division of the Corps, he has attained the age of 3 [21] years and has not attained the age of 35 years; (c)unless he satisfies such standard of physical fitness in height, chest measurement and other respects as may be specified by the Ministry of Defence, Government of India; (d)unless he is a permanent member of the teaching staff of the College or School providing the unit or part thereof of the Senior or the Junior Division, as the case may be; (e)if he has at any time been convicted of an offence involving moral turpitude and a sentence other than that of fine or of imprisonment in default of payment of fine has been passed in respect of such offence, such sentence not having been subsequently reversed, or remitted or the offence pardoned (f)if he has been dismissed from the University Corps of the Indian Territorial Force or the National Cadet Corps or the Territorial Army or the Indian Armed Forces; (g)if he is a member of any organisation of the nature specified in paragraph 1 of Schedule III: Provided that (i)in case of an officer discharged from the University Corps of the Indian Territorial Force, the Ministry of Defence, Government of India may relax the age limit prescribed by Clause (b); (ii)a person who is ineligible under clause (e) shall be eligible for appointment if he produces a certificate from the State Government that he is a fit person to be appointed; (iii)the Ministry of Defence, Government of India, may authorise the appointment of any person who is not qualified for appointment under the rule. Ins. by S.R.O. 60, dated 3rd June, 1950, Pt. II. Sec. 4 p. 50. Subs, by S.R.O. 108, dated 23rd March, 1957, Pt. II, Sec.4, p.55. 17. Application for appointment :- (1) A person desirous of being appointed as an officer in the Senior Division shall apply to the Principal of his College who shall forward the application to the Vice-Chancellor of the University or the Director of Public Instruction, as may be specified in this behalf by the State Government. (2) A person desirous of being appointed as an officer in the Junior Division shall apply to the Headmaster of his school who shall forward the application (a)where there is a District Inspector of Schools, to such Inspector; (b)where there is no District Inspector of Schools, to such other Educational (3) The Principal of the college to whom an application under sub-rule (1) has been made shall cause the applicant to fill up and sign in his presence a statement in Form III. (4) The Headmaster to whom an application under sub-rule (2) has been made shall cause the applicant to fill up and sign in his presence a statement in Form III. 18. Verification :- (1) When an application under rule 17 is made to the Principal of a college or the Headmaster, he will satisfy himself that the application is in order and that the applicant fulfills the conditions of appointment specified in Rule 16. (2) The Principal of a college or the Headmaster shall fill up and sign the relevant part of a statement in Form III and shall forward the application to the appropriate authority specified in Rule 17. (3) The Vice-Chancellor of a University or the Director of Public Instruction, on receipt of an application under rule 17 shall make such further inquiry regarding the suitability of the applicant for appointment as an officer in the National Cadet Corps as may be prescribed in this behalf by the State Government. 19. Medical examination :- If the Vice-Chancellor of a University or the Director of Public Instruction i s satisfied that the applicant fulfils the conditions of appointment and that he is suitable for appointment as an officer in the National Cadet Corps, he shall cause the applicant to be medically examined. 20. Rejection :- If the Vice-Chancellor of a University or the Director of Public Instruction is not satisfied that the application is in order, or that the applicant fulfils the conditions of appointment, or that he is suitable to be appointed as an officer in the National Cadet Corps, or the applicant is reported to be medically unfit for service in the National Cadet Corps, the Vice- Chancellor or the Director of Public Instruction shall reject the application and shall inform the applicant accordingly. 21. Method of Appointment :- (1) If the Vice-Chancellor of a University or the Director of Public Instruction does not reject the application, the applicant shall be directed to appear before a Selection Board, to be set up in the manner specified by the Ministry of Defence, Government of India. (2) If the Selection Board recommends the applicant for appointment as an officer in the National Cadet Corps, the applicant shall be required to sign a declaration in Form III. The President of the Selection Board on being satisfied that the applicant understands the questions put to him and consents to the conditions of service, shall sign a certificate to that effect on the said Form. (3) The State Government shall then direct the applicant to proceed to an Army unit for undergoing training for periods of time specified in Part VIII of these rules. (4) On completion of the training, the applicant shall be reported on and his application together with the report shall be sent to the Ministry of Defence, Government of India. (5) If the Government of India is satisfied that the applicant is suitable and qualified for appointment as an officer in the National Cadet Corps, it will commission him as an officer in the National Cadet Corps. 1[(6) The Government of India may grant to any person without pre- commission training, commission as an officer (a)in the Senior Division if he has rendered commissioned service in the Armed Forces, U.O.T.C./I.T.F./2[T.A.]/3 [J.andK.Cadet Corps] or National Cadet Corps (Senior Division) or has passed Certificate 'C' examination of the National Cadet Corps; (b)in the Junior Division if he has rendered service as an officer not below the rank of a Junior Commissioned Officer or a Viceroy's Commissioned Officer in the Army or a Chief Petty Officer in the Navy or a Warrant Officer in the Air Force or a Commissioned Officer in the National Cadet Corps or has passed Certificate 'B' or 'C' examination of the National Cadet Corps.] Ins. by S.R.O. 187, dated 9th May, 1953, Pt. II, Sec. 4, p. 208. Ins. by S.R.O. 1, dated 26th December, 1955, Pt. II, Sec. 4, p. 1. Ins. by S.R.O. 10, dated 30th December, 1957, Pt. II, Sec. 4, p. 5. 22. Period of Appointment :- Subject to the provisions of Part VII of these rules, a person, commissioned in the National Cadet Corps shall hold that commission as an officer in that Corps for a period from the date of his commission until he reaches 45 years of age, when he shall be discharged from the Corps: 1[Provided that if in the opinion of the authority granting the Commission such person continues to be physically fit after he has reached the age of 45 years such authority may extend the period of the Commission up to a date not later than the date when such person reaches the age of 50 years:] Provided 2 [further] that an officer commissioned, after getting his discharge from the University Corps of the Indian Territorial Force, shall be permitted to serve for such longer period as may be authorised by the Ministry of Defence, Government of India. Ins. by S.R.O. 289, dated 4th July, 1953, Pt. II, Sec. 4, p. 261. Ins. by S.R.O. 187, dated 9th May, 1953, Pt. II, Sec. 4, p. 208. 22A. Notice for leaving College or School :- (1) Where an officer appointed to the Senior Division of the Corps desires to leave the College in which there is located the Unit to which he is posted under sub-rule (1) of Rule 23, he shall give six months' notice in writing of his intention to do so to the Principal of the College. (2) Where a person appointed to the Junior Division of the Corps desires to leave the school in which there is located the Unit to which he is posted under sub-rule (2) of Rule 23, he shall give three months notice in writing of his intention to do so to the Headmaster of the school. PART 5 POSTING AND TRANSFER 23. Posting :- (1) An officer of the Senior Division of the National Cadet Corps shall be posted to a unit of that Division by the Ministry of Defence, Government of India. (2) An officer of the Junior Division of the National Cadet Corps shall be posted to a unit of that Division by the State Government. 24. Transfer :- (1) The transfer to another unit of the Senior Division of an officer who has been posted to a unit of that Division shall be authorised by the Ministry of Defence, Government of India. (2) If the proposed transfer is to a unit of the Senior Division in another State, the Ministry of Defence, Government of India, shall consult the State Government in whose jurisdiction the unit is located, and obtain their concurrence to the transfer. (3) The transfer to another unit of the Junior Division of an officer posted to a unit of that Division shall be authorised by the State Government. (4) An officer of the Senior Division who desires to be transferred shall submit his application in writing, through the Principal of the College, to the Vice-Chancellor of the University or to the Director of Public Instruction as may be specified in this behalf by the State Government and shall, in the application, state his reasons for desiring the transfer and the unit to which he desires to be transferred. The Vice- Chancellor or the Director of Public Instruction shall then forward the same through the State Government to the Ministry of Defence, Government of India, together with his recommendation. (5) An officer of the Junior Division, who desires to be transferred shall submit his application in writing through the Headmaster, to the Director of Public Instruction and shall, in the application, state his reasons for desiring the transfer and the unit to which he desires to be transferred. PART 6 OFFICERS DUTIES, POWERS AND PROMOTIONS 25. Duties :- (1) Officers of the Senior and Junior Divisions will be responsible for the training and discipline of the cadets placed under their command. (2) They shall attend all training parades as specified in Part VIII of these rules and shall attend the annual camp. 26. Powers :- (1) Officers of the Senior and Junior Divisions shall exercise the powers of command over all cadets in their unit. 1[(2) Officers of the Senior Division shall exercise such powers over Junior Commissioned Officers, Warrant Officers, and Non-Commissioned Officers of the Army, Chief Petty Officers, Petty Officers and Men of the Indian Navy, Warrant Officers and Non-Commissioned Officers of the Indian Air Force, as the case may be, posted or attached to their units, as may be specified by the Government of India in the Ministry of Defence.] (3) Officers of the Senior Division shall be junior to all Armed Forces and Territorial Army Officers of similar rank, and between themselves shall take seniority according to the date of their commission in the Corps: 2[Provided that periods of service rendered by an officer of the Senior Division as a Commissioned Officer in the Armed Forces, U.O.T.C./I.T.F./3[T.A.]/ 4[J. and K. Cadet Corps] or National Cadet Corps (Senior Division) shall count towards his seniority and promotion.] (4) Officers of the Junior Division shall be junior to all Armed Forces, Territorial Army and Senior Division Officers and between themselves shall take seniority according to the date of their commission in the corps : 5[Provided that periods of service rendered by an officer of the Junior Division as an officer not below the rank of a Junior Commissioned Officer or a Viceroy's Commissioned Officer in the Army of a Chief Petty Officer in the Navy or a Warrant Officer in the Air Force or a Commissioned Officer in the National Cadet Corps shall count towards his seniority and promotion: Provided further that the powers of command specified in sub-rules (1) to (4) shall be exercised by the Officers of the Corps when in uniform and when attending an authorised parade or when in annual camp.] 6[(4a) National Cadet Corps Officers of the Senior and Junior Divisions who proceed on study leave, long leave or posted away to perform some other duties and are permitted to keep lien with their Schools/Colleges, shall be placed on Supernumerary List for a period not exceeding two years unless Government in a special case agree to extend it. This period shall not be counted towards their seniority for promotions in the National Cadet Corps.] 7 [(4b) Where an officer is discharged under sub-rule (2) of Rule 28, the period from the date he ceased to perform his duties under the Act to the date of his discharge shall not be counted for the purpose of seniority or promotion or other benefits in the National Cadet Corps.] (5) The powers of punishment of officers are specified in Part X of these rules. Subs, by S.R.O. 261, dated l6th August, 1952, Pt. II, Sec. 4, p. 115. Ins. by S.R.O. 187, dated 9th May, 1953, Pt. II, Sec. 4, p. 208. Ins. by S.R.O. 1, dated 26th December, 1955, Pt. II, Sec. 4, P. 1. Ins. by S.R.O. 10, dated 30th December, 1957 Pt. II, Sec. 4, p. 5. Subs, by S.R.O. 187, dated 9th May, 1953, Pt. II, Sec. 4, p. 208. Ins. by S.R.O. 215, dated 23rd May,1953, Pt. II, Sec. 4, p. 220. Subs, by S.R.O. 177, dated 1st May, 1958 Pt. II, Sec. 4, p. 111. Sub-rule (4b) had been inserted by S.R.O. 28, dated 15th Jaunary, 1958, Pt. II, Sec. 4, p. 11. 27. Promotions :- The ranks and sales of promotion of officers of the Senior and Junior Divisions shall be as specified in paragraph 2 of Schedule III. PART 7 DISCHARGE 28. Discharge :- (1) Every officer and cadet shall, on becoming entitled to receive his discharge under the Act or these rules, be so discharged with all convenient speed. (2) Any officer or cadet may be discharged as hereinafter provided on any of the following grounds, namely: (a)that he has been convicted by a Criminal Court of an offence punishable with transportation or imprisonment; (b)that he has in filling up any form prescribed by these rules or otherwise for the purpose of obtaining his enrolment or appointment made any statement which was false and which he knew to be false or did not believe to be true; (c)that his services are no longer required; (d)that he is medically unfit for further service; (e)that, in the ease of an officer, he has been permitted to resign his commission; (f) that he ceases to be on the staff of or on the roll of the college or school, as the case may be, providing the unit or part thereof to which he had been posted or appointed. 29. Discharging authority :- (1) The authority competent to authorise the discharge of an officer shall be the Ministry of Defence, Government of India. (2) The authority competent to authorise the discharge of a cadet appointed to a unit of the Junior Division shall be the Headmaster of the school providing the unit or part thereof: Provided that a cadet of the Junior Division discharged under clause (c) of sub- rule (2) of Rule 28 shall have the right of appeal to the District Inspector of Schools or such other Educational authority as may be specified in this behalf by the State Government, who may direct that the discharge order shall be cancelled. (3) The authority competent to authorise the discharge of a cadet appointed to a unit of the Senior Division under each of the provisions specified in column 1 of the annexed Table shall, subject to any order of the State Government be, the authority specified in the corresponding entry in column 2 thereof. TABLE Provision under Authority competent to which discharge authorized authorise discharge of cadet (1) (2) Sub-rule (1) of Rule 28. The Commanding Officer. Clause (a) of sub-rule (2) of Rule 28 The Commanding Officer. Clause (b) of sub-rule (2) of Rule 28 The Vice- Chancellor of the University or the Director of Public Instruction. Clause (c) of sub-rule (2) of Rule 28 The Vice- Chancellor of the University or the Director of Public Instruction. Clause (d) of sub-rule (2) of Rule 28 The Commanding Officer on the recommendation of a Medical Officer. Clause (f) of sub-rule (2) of Rule 28 The Commanding Officer. (4) A discharge duly authorised shall be carried out by the Commanding Officer, in the case of the Senior Division, and the Headmaster, in the case of the Junior Division, with all convenient speed. 30. Discharge on application :- (1) Senior Division. (a) Any officer or cadet of the Senior Division not entitled to his discharge under the Act or these rules who is desirous of being discharged prior to the expiration of the period for which he was commissioned or enrolled, shall apply in writing to the Officer Commanding the unit to which he has been posted or appointed, stating the reasons for the application. (b) The Commanding Officer shall forward the application, with his own recommendation thereon, to the Vice-Chancellor of the University or to the Director of Public Instruction as may be specified in this behalf by the State Government. The Vice-Chancellor or the Director of Public Instruction may, in the case of a cadet, either grant such application or reject it. 1 [(c) In the case of an officer, the Vice-Chancellor or the Director of Public Instruction shall forward the application with his recommendation thereon through the State Government to the Ministry of Defence, Government of India, who may either grant such application or reject it.] (2) Junior Division. (a) Any officer or cadet of the Junior Division not entitled to his discharge under the Act or these rules, who is desirous of being discharged prior to the expiration of the period for which he was commissioned or enrolled, shall apply in writing to the Headmaster of the school which is providing the unit or part thereof and to which he has been posted or appointed, stating the reasons for the application. (b) The Headmaster may, in the case of a cadet, either grant such application or reject it. (c) The Headmaster, in the case of an officer, shall forward the application with his own recommendation thereon to the Director of Public Instruction. The Director of Public Instruction shall forward the application with his recommendation thereon to the Ministry of Defence, Government of India, who may either grant such application or reject it. Subs, by S.R.O. 108, dated 23rd March, 1957, Pt. II. Sec. 4, p. 55. 31. Discharge certificate :- Every person subject to the Act who is discharged from the Corps shall be furnished by his Commanding Officer or his Headmaster with a certificate setting forth: (a)the authority dismissing or discharging him; (b)the cause of his dismissal or discharge; (c)the full period of his service in the National Cadet Corps. PART 8 TRAINING 32. Preliminary service training :- E v ery person who has been selected by a Selection Board for appointment as an officer in the National Cadet Corps in the manner specified hereintofore in these rules, shall undergo preliminary services training with an Armed Forces unit for periods as below: (a)an applicant for the Junior Division 2 months. (b)an applicant for the Senior Division, Infantry or Medical Unit-3 months. (c) an applicant for the Senior Division, Armoured Corps, Artillery of Engineering Units 4 months. (d)an applicant for the Senior Division, Signal or E.M.E. Units 5 months. (e)an applicant for the Senior Division Air Wing Unit 4 months. 1 [(f)an applicant for the Senior Division Naval Wing Unit 4 months.] Added by S.R.O. 303, dated 20th September, 1952, Pt. II, Sec. 4, p. 131. 33. Service training :- (1) Every officer and cadet who has been posted or appointed to a unit or part thereof of the Senior or Junior Division shall be liable to undergo service training for a period of at least 4 hours per week during the training year: Provided that no training may be carried out during periods when the college or school in which a unit or part thereof is located is closed for vacations: Provided that every officer and cadet of the Senior and Junior Divisions shall undergo service training for a minimum period of 65 hours during the annual college and school session, as the case may be. (2) Every officer and cadet who has been posted or appointed to a unit or part thereof shall also be liable during the training year to attend an annual training camp of 15 days duration in the case of a Senior Division unit, and of 10 days duration in the case of a Junior Division unit. 34. Further service training :- (1) Every officer of the Senior or Junior Division shall, in addition to the training prescribed by Rule 32 and Rule 33, be liable for such periods of further service training with an Armed Forces unit as may be directed by the Ministry of Defence, Government of India. (2) Every cadet of the Senior or Junior Division shall, in addition to the training prescribed by Rule 33, be liable to undergo such further service training for which he may volunteer and which may from time to time be sanctioned by the Ministry of Defence, Government of India, or by the State Government. 34A. Social service training :- 1 Every officer and cadet of the Senior or the Junior Division shall, in addition to the training prescribed by Rule 32,Rule 33 and Rule 34, be liable to undergo such social service training and for such period as the Government of India in the Ministry of Defence may, from time to time, direct.] Added by S.R.O. 303, dated 20th September, 1952, Pt. II, Sec. 4, p. 131. PART 9 PAY AND ALLOWANCES 35. Pay :- (1) Every officer commissioned in the National Cadet Corps and posted to a unit of the Senior Division shall be entitled: (a)for every day, not exceeding 15 days in all, actually spent in the annual training camp; 1[(b) for periods of actual attendance at the Combined Cadre and Social Service Camps and at authorised courses of instruction in Armed Forces Schools, and with Armed Forces Units, including intervening Sundays and holidays, to such pay as is specified in Schedule II;] (c)to an outfit allowance of Rs. 250 on being first commissioned: Provided that an officer, who has already drawn such an allowance as a commissioned officer in the University Corps of the Indian Territorial Force, shall not be entitled to such outfit allowance; 2[(d)to an outfit allowance of Rs. 50 for the maintenance of his uniform at the end of every year of service in the National Cadet Corps; (e)to an honorarium of Rs. 50 per month for a period of 9 months in a year]. 3[(2) Every officer commissioned in the National Cadet Corps and posted to a unit of the Junior Division shall be entitled for periods of actual attendance at the Combined Cadre and Social Service Camp, and at authorised courses of instruction in Armed Forces Schools and with Armed Forces Units including intervening Sundays and Holidays, to such pay as is specified in Schedule II.] (3) Every officer commissioned in the National Cadet Corps and posted to a unit of the Junior Division shall be entitled to receive at the end of the training year an honorarium as specified in Schedule n on condition that he has attended the annual training camp of his unit in such a training year 4[or has attended a course at the training centre during the actual period of the training camp.] (4) A cadet appointed to a unit or part thereof of the Senior or Junior Division shall not be entitled to pay. 5[(5) Every officer commissioned in the National Cadet Corps and posted to a unit of the Junior Division will be paid an honorarium of Rs. 35 per month for a period of 9 months in a year]. 6 [Explanation. The payment of honorarium under clause (e) of sub-rule (1) and under sub-rule (5) shall be in addition to the pay admissible to the officer concerned.] Ins. by S.R.O. 230, dated 19th June, 1954, Pt. II. Sec. 4 p. 179. Added by S.R.O. 303, dated 20th September, 1952, Pt. II, Sec. 4. p. 131. Subs, by S.R.O. 158, dated 23rd April, 1955, Part II, Sec. 4, p. 87. Added by S.R.O. 177, dated 17th June, 1959, Pt. H. Sec. 4, p. 75. Added by S.R.O. 303, dated 20th September, 1952, Part II, Sec. 4, p. 131. Ins. by S.R.O. 331, dated 27th August, 1955, Pt. II, Sec. 4, p. 195. 36. Allowances :- (1) Every officer and cadet of the Senior and Junior Divisions posted or appointed to a unit or part thereof shall be entitled to such allowances as are specified in Schedule II. (2) Every person selected for appointment as an officer and proceeding to an Armed Forces unit for training as specified in sub-rule (3) of Rule 21, shall be entitled to such allowances as are specified in Schedule II. PART 10 DISCIPLINE 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 to any law relating to the Armed Forces or to the Act. 38. Offences :- An officer or cadet posted or appointed to a unit or part thereof of the Senior or Junior Division or an applicant for appointment as an of f ker attached to an Armed Forces unit for preliminary training as specified in sub-rule (3), Rule 21, when undergoing training, commits an offence if he does any of the following acts, namely: (1) when on parade, engaged on any service duty, or wearing uniform (a)strikes, or uses or office violence to, or uses threatening or insubordinate language to, or behaves with contempt towards his superior officer; or (b)disobeys any standing order of, or lawful command given by, his superior officer; or (c)neglects to obey a general or unit order, made specially applicable to the National Cadet Corps, by the Of f ker Commanding the unit to which he belongs; or (d)is in a state of intoxication; or (e)being an officer or cadet non-commissioned officer strikes or illtreats any person subject to any law relating to the Armed Forces or to the Act, who is his subordinate in rank or position; (2) without sufficient cause fails to appear at the place of parade at the time fixed or to attend at any place in his capacity as a member of the National Cadet Corps, when duly required so to attend or when on parade without sufficient cause quits the ranks; (3) without sufficient cause fails to perform any part of the training which by or under the Act he is required to perform; (4) strikes, or uses or offers violence to any person whether subject to any law relating to the Armed Forces or not in whose custody he is placed, and whether such person is or is not his superior officer; (5) resists an escort whose duty it is to arrest him or detain him in custody; (6) being under arrest or detention or otherwise in lawful custody escapes or attempts to escape; (7) when in charge of any property belonging to any Government in India or to a unit or part thereof of the National Cadet Corps, makes away with, or is concerned in making away with, any such property; (8) wilfully injures, or by culpable neglect loses or causes injuries to any such property as is specified in Clause (7) or to property belonging to an Armed Forces unit, institute or mess; (9) knowingly furnishes a false return or report of the number or state of men under his command or charge, or of any money, arms or ammunition, clothing, equipment, stores or other property in his charge; (10) through design or culpable neglect, omits to make or send any return of any matter mentioned in Clause (9) which it is his duty to make or send; (11) when it is his official duty to make a declaration respecting any matter, makes a declaration respecting such matter which he either knows or believes to be false or does not believe to be true; (12) knowingly makes against any person subject to any law relating to the Armed Forces or to the Act, an accusation which he either knows or believes to be false or does not believe to be true; (13) falsely personates any other person at any parade or on any occasion when such other person is required by or under the Act to do any act or attend at any place, or abets any such act of personation. Explanation. The expression "superior officer" means and includes an officer, Warrant Officer and Non-commissioned Officer, as the case may be, whether subject to any law relating to the Armed Forces of to this Act superior in rank or position to the person with reference to whom the expression is used. 39. Disposal of offences :- (1) A charge made against an officer or an applicant for appointment as an officer for any offence specified in Rule 38 shall, after investigation by the Officer Commanding an Armed Forces unit to which the offender is attached for training or by the Officer Commanding the unit to which the offender belongs or by the Headmaster of the school which is providing the unit or part thereof of the Junior Division to which the offender belongs, be dealt with by him in one or other of the following ways, that is to say, he may (a)dismiss the charge if no offence is disclosed by the evidence, or if in his opinion the charge ought not to be proceeded with; or (b)dispose of the case summarily; or (c)take steps for bringing the offender to trial by a Criminal Court; or (d)refer the matter to superior authority for instructions, and act in accordance with the instructions so received. (2) A charge made against a cadet non-commissioned officer or cadet, of any offence specified in Rule 38, shall after investigation by the Officer Commanding an Armed Forces unit to which the offender is attached for training or by the Officer Commanding the unit to which the offender belongs or by the Headmaster of the school providing a unit or part thereof of the Junior Division to which the offender belongs, be dealt with by him in one or other of the following ways, that is to say he may (a)dismiss the charge if no offence is disclosed by the evidence, or if in his opinion the charge ought not to be proceeded with; or (b)dispose of therase summarily; or (c)take steps for bringing the offender to trial by a Criminal Court; or accordance with the instructions so received. Explanation. (1) The superior authority for the purposes of sub-rule (1) shall be (a) in the case of an officer or an applicant for appointment as an officer attached to an Armed Forces unit for training, the Commander of the Sub-area or equivalent Commander of the Indian Navy or Indian Air Force in a Part A State or the Commander of the State Forces in a Part B State, as the case may be, in which the Armed Forces unit is located; 1 [(b) in the case of an officer of the Senior Division charged with an offence who was at the time of the offence serving with a unit or part thereof of the Senior Division, the Secretary of the Department governing the National Cadet Corps organisation in the State, or the Vice-Chancellor of a University or the Director of Public Instruction, empowered in this behalf by the State Government;] (c) in the case of an officer of the Junior Division charged with an offence who was at the time of the offence serving with a unit or part thereof of the Junior Division, the Director of Public Instruction. (2) The superior authority for the purposes of sub-rule (2) shall be (a)in the case of a cadet non-commissioned officer or cadet of the Senior Division attached to an Armed Forces unit for training the Commander of the Sub-area or equivalent Commander of the Indian Navy or Indian Air Force or of the State Forces as the case may be in which the Armed Forces unit is located; (b)in the case of a cadet non-commissioned officer or a cadet of the Senior Division serving with a Senior Division unit or part thereof at the time of the offence, the Vice-Chancellor of a University or the Director of Public Instruction, empowered in this behalf by the State Government; (c)in the case of a cadet non-commissioned officer or a cadet of the Junior Division serving with a unit or part thereof of the Junior Division at the time of the offence, the Director of Public Instruction. (3) A charge made against a cadet non-commissioned officer or cadet of any offences specified in sub-rules (1), (2), (9), (10), (12), and (13), of Rule 38 shall, after investigation by the officer in command of a sub-unit of the Senior Division or a unit or sub-unit of the Junior Division to which the of fender belongs, be dealt with by him in one or other of the following ways, that he is to say, he may (a)dismiss the charge if no offence is disclosed by the evidence, or if in his opinion the charge ought not to be proceeded with; or (b)dispose of the case summarily; or (c)refer the matter to the Commanding Officer, in the case of the Senior Division, or to the Headmaster of the school providing the unit or sub- unit, in the case of the Junior Division. Subs, by S.R.O. 290, dated 4th July, 1952, Pt. II, Sec. 4, p. 261. 40. Summary reduction and punishments :- (1) The Secretary, Ministry of Defence, Government of India, may award any of the following punishments to an officer or an applicant for appointment as an officer: (a)dismissal from the Corps; (b)reduction to a lower rank; (c)forfeiture of seniority or services for the purpose of promotion for a period not exceeding twenty-four months; (d)severe reprimand or reprimand; (e)forfeiture, in the case of an officer punished with dismissal, of arrears of pay and allowances and other public money due to him at the time of such dismissal; (j) stoppages of pay and allowances until any proved loss or damage occasioned by the offence of which the offender is charged is made good; (g)fine not exceeding rupees fifty. (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 Forces 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 charged 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. 1 (3)[The Secretary of the Department governing the National Cadet Corps organisation in the State or the Vice-Chancellor of a University or the Director of Public Instruction, empowered in this behalf by the State Government, may award any of the following punishments]: (a)In the case of an officer (i)forfeiture of seniority or service for the purpose of promotion for a period not exceeding twelve months; (ii)severe reprimand or reprimand; (iii)stoppages of pay and allowances until any proved loss or damage occasioned by the offence of which the offender is charged is made good; (iv)fine not exceeding rupees ten. (b)In the case of a cadet non-commissioned officer (i)dismissal from the Corps; (ii)reduction to a lower grade or class or place in the list of his rank or a lower rank or to the rank as a cadet: Provided that a cadet senior under-officer or cadet under officer shall not be required to serve in the unit or part thereof as a cadet; (iii)severe reprimand or reprimand; (iv)fine not exceeding rupees twenty. (c)In the case of a cadet (i)dismissal from the Corps; (ii)severe reprimand or reprimand; (iii)fine not exceeding rupees thirty. (4) An Officer Commanding an Armed Forces unit to which a person subject to the Act is attached for training or an Officer Commanding the unit may award any of the following punishments: (a)In the case of an officer, below the rank of Captain, Flight Lieutenant or First Officer (i)admonishment; (ii)extra duties not exceeding two. (b)In the case of an applicant for appointment as an officer (i)severe reprimand or reprimand; (ii)admonishment; (iii)extra parades and duties not exceeding two. (c)In the case of a cadet non-commissioned officer (i) reduction, in the case of a cadet non-commissioned officer above the rank of Sergeant to a lower grade or rank, and in the case of other cadet non-commissioned officers, to a lower grade or rank or to the ranks: Provided that a cadet senior under-officer and cadet under-officer shall not be required to serve in the unit or part thereof below the rank of cadet Sergeant; (ii)severe reprimand or reprimand; (iii)extra parades and duties not exceeding three; (iii)admonishment. (d)In the case of a cadet (i)severe reprimand or reprimand; (ii)extra parades not exceeding three; (iii)extra guards and picquets not exceeding two for offences on those duties; (iv)confinement to the lines for a period not exceeding seven days during the annual training camp; (v)fine not exceeding rupees ten by the Officer Commanding the Senior Division unit only. (5) An officer in command of a sub-unit of the Senior Division may award to enrolled persons appointed to his sub-unit any of the following punishments : (a)In the case of a cadet Sergeant and cadet Corporals (i)extra duties not exceeding two; (ii)admonishment. (b)In the case of cadet Lance Corporals (i)reduction to the ranks as a cadet; (ii)severe reprimand or reprimand; (iii)extra duties not exceeding two; (iv)admonishment. (c)In the case of a cadet (i)severe reprimand or reprimand; (ii)extra parades not exceeding three; (iii)extra guards and picquets not exceeding two for offences on those duties; (iv)confinement to the lines for a period not exceeding three days during the annual training camp. (6) A Headmaster of a school, providing a unit or part thereof of the Junior Division, may award, to persons posted or appointed to his unit any of the following punishments: (a)In the case of an officer (i)admonishment; (ii)stoppages out of the annual honorarium until any proved loss or damage occasioned by the offence of which the offender is charged is made good. Explanation. When an officer commits an offence, which in the opinion of the Headmaster requires that the officer should not serve with the unit or part thereof unit the orders of the Superior Authority have been obtained, he shall immediately suspend the officer and order him not to serve with the unit or part thereof until such orders have been received. (b)In the case of a cadet non-commissioned officer and cadets (i)dismissal from the Corps; (ii)reduction, in the case of a cadet non-commissioned officer to a lower rank or to the ranks as a cadet: Provided that a cadet Troop Leader shall not be required to serve in the unit or part thereof as a cadet; (iii)severe reprimand or reprimand; (iv)admonishment. (7) An officer placed in command of a unit or sub-unit of the Junior Division may award to enrolled persons appointed to his sub-unit any of the following punishments: (a)In the case of a cadet non-commissioned officer (i)reduction, except of a cadet Troop Leader, to a lower rank or to the ranks as a cadet; (ii)severe reprimand or reprimand; (iii)extra duties not exceeding two; (iv)admonishment. (b)In the case of a cadet (i)severe reprimand or reprimnd; (ii)extra parades not exceeding three; (iii)extra guards and picquets not exceeding two for offences on those duties; (iv)confinement to the lines for a'period not exceeding three days during the annual training camp. Subs, by S.R.O. 290, dated 4th July, 1952, Part II, Sec. 4 p. 261. 41. Recovery of fines :- The person authorised to award a fine under rule 40 shall take the following steps for recovery of the fine: (1) He shall inform the offender that a fine up to a specified amount has been awarded to him and shall call upon him to pay it at once or within a period of time not exceeding 21 days from the date of the award. (2) He shall immediately inform the Principal of the college or the Headmaster of the school to which the offender belongs that a fine of a specified amount has been awarded to the offender, the time limit allowed to the offender for payment of the amount of fine and shall request the Principal or the Headmaster as the case may be that the fine be collected from the offender within the specified time. (3) The Principal of the college or the Headmaster of the school to which the offender belongs shall thereupon take such action as is customary in the college or school to recover the total amount of the fine imposed on the offender, if the offender fails to pay the specified amount within the time allowed to the offender. (4) The Principal or the Headmaster shall send an intimation in writing to the appropriate authority regarding the action which he is taking to recover the fine, if it has not been paid within the time allowed to the offender. The Principal or the Headmaster may allow additional time, not exceeding 14 days, from the date of expiry of the time allowed to the offender by the person making the award, for payment of the fine. (5) If the offender fails to pay the fine within the time allowed by the Principal or the Headmaster, the Principal or the Headmaster shall make a report to the appropriate authority. (6) On receipt of a report, the appropriate authority shall send a certified copy of the award to the District Magistrate or the Chief Presidency Magistrate as the case may be, having jurisdiction in the area in which the fine has been imposed. (7) On receipt of a certified copy, the District Magistrate or the Chief Presidency Magistrate, as the case may be, shall recover the fine in accordance with the provisions of the Criminal Procedure Code, 1898, as if it has been imposed by him and shall remit the amount recovered to the officer concerned. (8) On realisation of the fine from the offender, the officer concerned shall credit the amount to the State Government. Explanation. In this rule, the expression "appropriate authority" means: 1 (1) in the case of a College, the Secretary of the Department governing the National Cadet Corps organisation in the State or the Vice-Chancellor of the University or the Director of Public Instruction, empowered in this behalf by the State Government.] (2) in the case of a School (a)where a School is under the jurisdiction of a District Inspector of Schools, such Inspector, (b)in any other case, such Educational Authority as may be specified in this behalf by the State Government. Subs, by S.R.O. 290, dated 4th July, 1952, Pt. II. Sec. 4, p. 261. PART 11 ADVISORY COMMITTEES 42. Constitution and procedure of Advisory Committees :- (1) A Central Advisory Committee shall be constituted in accordance with the provisions of Section 12 of the Act. The Director of the National Cadet Corps shall be the Secretary of the Committee. (2) A State Advisory Committee shall be constituted as follows: (a)the Minister of Education, or the Chief Commissioner in the case of a Part C State, who shall be the Chairman of the Committee; (b)the Secretary of the Education Department of the State concerned or if the National Cadet Corps is controlled by any other department then the Secretary of that Department; (c)the Vice-Chancellor of each University, if any, in the State: Provided that if the Vice-Chancellor is unable to attend any meeting of the Advisory Committee, he may depute the Pro Vice-Chancellor or Deputy Vice-Chancellor, or where there is no Pro Vice-Chancellor or Deputy Vice-Chancellor, any officer of the University not below the rank of the Registrar to attend such meeting on his behalf; (d)the Director of Public Instruction, if any, of the State; (e)one officer of the Army to be nominated by the General Officer Commanding-in-Chief the Command from the staff of the Headquarters of the Command or Area; (ee)1[two Principals] from Colleges which provide a unit of the Senior Division/2[Girls Division (Senior Wing)]-to be nominated annually by the State Government; 3[(f) two Headmasters/Headmistresses of schools which provide a unit of the Junior Division/Girls Division (Junior Wing) to be nominated annually by the State Government;] 4[(g)one Regular Armed Forces Officer posted to the National Cadet Corps to be nominated by the Director, National Cadet Corps;] 5[(h)three non-official members of whom one shall be a woman and one shall be a member of the State Legislature to be nominated annually by the State Government;] (i)the member, if any, of the Central Advisory Committee residing in the State; 6[ ( j ) o n e representative of Finance Department of the State Government;] 7 [(k)not more than one official, if in the opinion of the State Government, he is likely to promote the interests of the National Cadet Corps to be nominated annually by the State Government]. A senior officer of the Education Department, to be nominated by the State Government, shall be the Secretary of the Committee. (3) A recommendation on any matter concurred in by the majority of the members of an Advisory Committee shall be deemed to be the rocommendation of the Committee. (4) Minutes shall be kept of every meeting of an Advisory Committee. One Copy of such minutes shall be forwarded to the Director, National Cadet Corps. Subs, by S.R.O. 105, dated 31st March, 1956, Pt. II, Sec. 4, p. 65. Ins. by S.R.O. 366, dated 8th October, 1957, Pt. II, Sec. 4, p. 183. Subs., ibid. Subs, by S.R.O. 158, dated 23rd April, 1955, Pt. II, Sec. 4, p. 87. Subs, by S.R.O. 212, dated 8th June, 1960, Pt. II, Sec. 4, p. 129. Ins. by S.R.O. 49, dated 7th February, 1953, Pt. II, Sec. 4, p. 43. Ins. by S.R.O, 224, dated 12th June, 1957, Pt. II, Sec. 4, p. 113. 43. Powers, duties and functions of Advisory Committees :- (1) The Central Advisory Committee shall advise the Central Government on such matters affecting the National Cadet Corps as a whole as it may refer to the Committee. (2) A State Advisory Committee shall ordinarily meet 1[at least twice a year] and may, in relation to those portions of the National Cadet Corps which are located within the State: (a)make recommendations and tender advice to the Central Government and to the State Government upon the following matters : (i)the formation of new units and disbandment of existing units; (ii)the selection of the colleges and schools which should raise units or- sub-units; (iii) the selection of persons for appointment as officers in the Senior and Junior Divisions; (iv) any other matter which may be referred to it by the Central Government or the State Government or the Director, National Cadet Corps, as the case may be;2 (b)issue directions and tender advice to Officers Commanding units of the Senior Division and to the Director of Public Instruction on the following matters: (i)improvement of training and training facilities for cadets; (ii)improvement of discipline in the units; (iii)the general welfare of officers and cadets; 3 [* * * * * *] Subs, by S.R.O. 118, dated 19th February, 1958, Pt. II, Sec. 4, p. 77. Omitted by S.R.O. 108, dated 23rd March, 1957, Pt. Sec. 4 at p, 55 Sub-clause (iv) omitted by S.R.O. 249, dated 18th July, 1960, Pt. II. Sec. 4, p. 141. PART 12 MISCELLANEOUS 44. Power to delegate :- The Ministry of Defence, Government of India, may by order in writing direct that any power exercisable by it under these Rules may also be exercised by the Director, National Cadet Corps.] 45. Grant of honorary rank and wearing of uniform on retirement or resignation Officers :- 1 [(1) Subject to the provisions of Part IV of these Rules, a person commissioned in the National Cadet Corps, on retirement or on resignation of his commission, after 20 years service in all, including service rendered in Regular Armed Forces, University Officers Training Corps/Indian Territorial Force or Territorial Army, when such service is counted towards his seniority in the National Cadet Corps under Rule 26 of the said Rules, may be granted an honorary rank in the National Cadet Corps: Provided that he is recommended by his Commanding Officer, the Circle Commander and the Director, National Cadet Corps; (2) Recommendations accompanied by a statement of services will be forwarded through the usual channel to the Ministry of Defence, Government of India; (3) If the Ministry of Defence, Government of India is satisfied that the officer so recommended is suitable, the grant of such honorary rank will be notified in the Official Gazette; (4) When such an officer is granted an honorary rank by a notification in the Official Gazette he is entitled to the style and use of his honorary rank at all times should he so desire; (5) The wearing of uniform by such an officer is restricted to the following occasions, namely: (a)Military, Naval or Air Force parades as spectators. (b)Military, Naval, Air Force or civil functions for which uniform is prescribed. (c)When summoned to an interview by a regular officer of the Armed Forces. (d)When attending National Cadet Corps functions.] Added by S.R.O. 311, dated 18th July, 1953, Pt. II, Sec.4, p. 281. 46. Power of the Central Government to establish subsidiary organisation :- 1 The Central Government may, from time to time, by general or special order, establish or constitute such organisations in the Directorate of National Cadet Corps as may be considered necessary or desirable in the opinion of the Central Government for carrying out the objects of the Act. ] Ins. by S.R.O. 83, dated 19th February, 1955, Pt. II, Sec. 4, p. 45. SCHEDULE 1 . SCHEDULE 2 RATES OF PAY, HONORARIUM AND ALLOWANCES ADMISSIBLE UNDER RULES 35 AND 36 SCHEDULE 3 .