National Cadet Corps Rules, 1948

In exercise of the powers conferred by section 13 of the National Cadet Corps Act, 1948 (XXXI of 1948), the Central Government is pleased to make the following:-

Contents
Sections	Particulars
	Preliminary
1.	Short title and extent
2.	Definitions
Part I	Raising of a Unit
3.	Conditions for raising a unit of the Senior Division
4.	Condition for raising a unit of the Junior Division
Part II	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 III	Appointment and Transfer
14.	Appointment
15.	Transfer
Part IV	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
Part V	Posting and Transfer
23.	Posting
24.	Transfer
Part VI	Officers - Duties, Powers and Promotions
25.	Duties
26.	Powers
27.	Promotions
Part VII	Discharge
28.	Discharge
29.	Discharging authority
30.	Discharge on application
31.	Discharge certificate
Part VIII	Training
32.	Preliminary Service training
33.	Service training
34.	Further Service training
Part IX	Pay and Allowances
35.	Pay
36.	Allowances
Part X	Discipline
37.	Service obligations
38.	Offences
39.	Disposal of offences
40.	Summary reduction and punishments
41.	Recovery of fines
Part XI	Advisory Committees
42.	Constitution and procedure of Advisory Committees
43.	Powers, duties and functions of Advisory Committees
Part XII	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 General National Cadet Corps.
45.	Grant of Honorary rank and wearing of uniform on retirement or Resignation-Officers
46.	Power of the Central Government to establish subsidiary organization
Schedules
Schedule I	Form I
	Form II
	Form III
Schedule II	Rates of Pay, Honorarium and Allowances Admissible under Rules 35 and 36
	Schedule III
	Appendix A
	Appendix B
	Appendix C
	Appendix D
	Appendix E
	Appendix F
	Appendix G
	Appendix H
	Appendix I
	Appendix J